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Union of India - Section
Section 4 in The Public Gambling Act, 1867
4. Penalty for being found in gaming-house
.Whoever is found in any such house, walled enclosure, room or place playing or gaming with cards, dice, counters, money or other instruments of gaming, or is found there present for the purpose of gaming, whether playing for any money, wager, stake or otherwise, shall be liable to a fine not exceeding one hundred rupees, or to imprisonment of either [description,] [See Section 53 of the Indian Penal Code.] as defined in the Indian Penal Code (45 of 1860), for any term not exceeding one [month,] [As to enhanced punishment for a second conviction of an offence under Section 3 or Section 4, see Section 15 of this Act.]and any person found in any common gaming-house during any gaming or playing therein shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.| [Himachal Pradesh].In its application to the State of Himachal Pradesh, in Section 4, for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, vehicle, vessel or place.Himachal Pradesh Act 30 of 1976, Section 4.[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 4,(i) for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, space, vehicle, vessel or place.C.P. Act 3 of 1927, Section 4.(ii) for the words one hundred rupees, substitute five hundred rupees and for the words one month, substitute four months.Madhya Pradesh Act 25 of 1950, Section 4 (w.e.f. 3-11-1950).[Manipur].Same as that of Madhya Pradesh (ii).S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149.[Punjab, Haryana and Chandigarh].Same as that of Madhya Pradesh (i).Punjab Acts 1 of 1929, Section 4; 18 of 1958, Section 3 and Sch. and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 4,(i) for the words house, walled enclosure, room or place, substitute house, room, tent, walled enclosure, space, vehicle, vessel or place.Uttar Pradesh Act 1 of 1917, Section 3.(ii) for the words one hundred rupees, substitute three hundred rupees.Uttar Pradesh Act 34 of 1952, Section 3 (w.e.f. 5-12-1952).(iii) in Section 4, in the marginal note, between the words found in and gaming-house, add or in the immediate vicinity thereof;(iv)(a) in para. 1 of Section 4, between the words is found there present and for the purpose of, add or in the immediate vicinity thereof; and(b) words beginning with shall be liable to a fine and ending with exceeding one month shall be deleted and the following shall be substituted therefor:shall be liable in the case of a first offence to a fine not exceeding three hundred rupees nor less than one hundred rupees or to rigorous imprisonment for any term not exceeding one month, and in the case of any subsequent offence to a fine not exceeding five hundred rupees nor less than two hundred rupees and to rigorous imprisonment for a term not exceeding six months nor less than one month.(v) in para. 2, between the words common gaming-house and during any gaming, add and any person found in the immediate vicinity thereof with any instrument of gaming.Uttar Pradesh Act 21 of 1961, Section 4 (w.e.f. 7-9-1961). |
| [Himachal Pradesh].Same as that of Punjab.Himachal Pradesh Act 30 of 1976, Section 4.[Madhya Pradesh].In its application to the State of Madhya Pradesh, after Section 4, insert the following section, namely:4-A. Punishment for printing or publishing digits, figures, signs, symbols or pictures relating to worli matkas or other form of gaming.(1) Whoever prints or publishes in any manner whatsoever any digits or figures or signs or symbols or pictures or combination of any two or more of such digits or figures or signs or symbols or pictures relating to Worli Matka or any other form of gaming under any heading whatsoever or by adopting any form or device, or disseminates or attempts to disseminate or abets dissemination of information relating to such digits or figures or signs or symbols or pictures or combination of any two or more of them shall be punishable with imprisonment which may extend to six months and with fine which may extend to one thousand rupees.(2) Where any person is accused of an offence under sub-section (1), any digits or figures or signs or symbols or pictures or combinations of any two or more of such digits or figures or signs or symbols or pictures in respect of which the offence is alleged to have been committed shall be presumed to relate to Worli Matka gaming or some other form of gaming unless the contrary is proved by accused.Madhya Pradesh Act 47 of 1976, Section 3 (w.e.f. 6-10-1976).[Punjab, Haryana and Chandigarh].In its application to the State of Punjab, after Section 4, insert the following section, namely:4-A. Enhanced punishment if offence under section 3 or 4 relates to gaming with figures, etc.Where an offence committed by any person under section 3 or section 4 relates to gaming on any figures or numbers or dates to be subsequently ascertained or disclosed, such person shall, notwithstanding anything contained in those sections,(a) in the case of an offence under section 3, be liable to fine not exceeding one thousand rupees, or to imprisonment of either description for a term not exceeding one year, or to both; and(b) in the case of an offence under section 4, be liable to fine not exceeding five hundred rupees, or to imprisonment of either description for a term not exceeding six months, or to both.Punjab Act 9 of 1960, Section 3 (w.e.f. 28-1-1960) and Central Act 31 of 1966, Section 88. |