Section 3(1) in Telangana Gaming (Amendment) Act, 2017
(1)in Section 3, in sub-section (1), the opening portion with marginal heading, before Explanation, shall be substituted with the following :Penalty. - (1) Any person who opens, keeps, operates, or uses or permits to be used any common gaming house or online gaming or conducts or assists in conducting the business of any common gaming house or advances or furnishes money for gaming therein, shall be punishable-(i)for the first offence, with imprisonment for a term which may extend to one year and with fine which may extend to five thousand rupees; but in the absence of special reasons to be recorded in writing, the punishment awarded under this clause shall be imprisonment for not less than three months and fine of not less than three thousand rupees;(ii)for every subsequent offence, with imprisonment for a term which may extend to two years and with fine which may extend to ten thousand rupees; but in the absence of special reasons to be recorded in writing the punishment awarded under this clause shall be-(a)for a second offence, imprisonment for not less than six months and fine of not less than five thousand rupees;(b)for a third or subsequent offence, imprisonment for not less than one year and fine of not less than ten thousand rupees.
