Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Andhra Pradesh - Section

Section 12 in The Andhra Pradesh Gaming Act, 1974

12. Instruments of gaming etc., found in public street or place may be ordered to be destroyed or forfeited on conviction

On conviction of any person under Section 9, the convicting magistrate may order that-
(i)all the instruments of gaming seized, shall forthwith be destroyed or forfeited;
(ii)all birds or animals seized, shall be sold and the proceeds thereof with all the moneys seized shall be forfeited.