Section 2(1) in Telangana Gaming (Amendment) Act, 2017
(1)in sub-section (1),(a)in clause (i), in sub-clause (f), after the words tent, enclosure, vehicle, vessel, the words "cyber space" shall be inserted;(b)for clause (ii), the following clause shall be substituted, namely :-(ii)in the case of any other form of gaming, any house, room, tent, enclosure, vehicle, vessel, cyber space or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent, enclosure, vehicle, vessel, cyber space or any place, whether by way of charge, for the use of such house, room, tent, enclosure, vehicle, vessel, cyber space or any place or instruments of gaming or otherwise howsoever;Explanation. - For the purpose of sub-clause (u), any premises or place or cyber space belonging to or occupied by a club, society, company or other association of persons, whether incorporated or not, which is used or kept for purposes of gaming shall be deemed to be a common gaming house notwithstanding that there is no profit or gain for the club, society, company or other association of persons on account thereof.
