Section 5 in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
5. Terms and conditions of a license or permit.
- The following shall be the terms and conditions of a license or permit for arrow shooting under Section 6 and Section 7 of this Act which shall also be specified in the license or permit and which the licensee is bound to follow and observe, namely: -(1)that the places, day or days and time of arrow shooting including distance from places of worship and educational institutions shall be as provided in the Rules;(2)that the number of arrows shall not be less than thirty and more than fifty;(3)that the total number of arrow used in each round of shooting shall be between -seven hundred to two thousand in numbers;(4)that the target shall be of the type usually used in archery among the Khasis or Jaintias as the case may be;(5)that the size of the target should be between 61 cm to 102 cm in height and 66 cm to 127 cm in circumference;(6)that the distance of the target from the shooters shall not be less than 15.21 meters and more than 30.48 meters;(7)that the time within which all the shooters should complete one round of shooting shall not exceed five minutes;(8)that the results of the shooting should be declared at the place of shooting with half an hour from the time the shooting has ended;(9)that the shooting should be free and fair and for this purpose and for orderly functioning of the game the organizers should keep and maintain proper co-ordination with the bookmakers and the shooters under the supervision of the Officers duly authorized by the State Government in this behalf; and(10)that the State Government may, for the purposes of sub-rule (9) issue such directions and instruction as and when considered necessary which shall be binding upon all concerned.
