Section 2 in The Maharashtra Casinos (Control and Tax) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"casino" means a public place which provides or is used or is intended to be used for playing, organising or exhibiting casino games.(b)"casino games" means all or any of such games of wagering or betting, including games of chance played by means of any machine or instrument, as may be prescribed from time to time;(c)"place" includes a building or a room or any other portion of a building, or a tent, enclosure, space, vehicle or vessel;(d)"public place" includes a place to which the public have or are permitted to have access, whether on payment or otherwise;(e)"prescribed" means prescribed by rules made under this Act.
