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Madras Presidency - Section

Section 72 in The Madras City Police Act, 1888

72. - Penalty for gambling or cock fighting in public place

Whoever is found gaming with cards, dice, counters, money, or other instruments of gaming in any public place, or publicly fighting cocks, or present as a spectator of such gaming or cock fighting, shall be liable on conviction to a fine not exceeding one hundred rupees or to imprisonment not exceeding three months and such instruments of gaming and money shall be forfeited.