Section 12 in The West Bengal Gambling and Prize Competitions Act, 1957
12. Exemption of game of skill.
- Nothing in this chapter shall apply to any game of mere skill wherever played :Provided that when such game is played in a public market, fair, carnival or street or in any place where the public may have access, a permit from the Commissioner of Police, in Calcutta or the District Magistrate or the Sub-divisional Magistrate elsewhere, shall be obtained first, by the organiser thereof, on payment of such fee as may be prescribed.Any person contravening the provisions of this section shall be punishable, on conviction with fine not exceeding one hundred rupees or with imprisonment for a term not exceeding one month or with both.
