Section 2 in The Meghalaya Prevention Of Gambling Act, 1970
2. Definitions.
In this Act,-(a)“common gaming house” means any house in which any instrument of gaming is kept or used for the profit or gain of the person owning, occupying, using or keeping the house, whether by way of charge for the use of the house or instrument of gaming or otherwise howsoever.(b)“gambling” or “gaming” means a play or game for money, including betting and wagering, by which a person intentionally exposes money to the risk or hazard of loss by chance; but does not include-(i)a lottery; or(ii)wagering or betting upon a horse race, when such wagering or betting takes place-(a)on the date on which the race is to be run;(b)in an enclosure which the stewards controlling the race have, with the permission of the Government, set apart for the purpose, and(c)with a licensed book maker or by means of a totalisator as defined in the Assam Amusements and Betting Tax, 1939.(c)“house” includes any room, tent, walled enclosure, space, vehicle, vessel or any place whatsoever;(d)”instrument of gaming” includes cards, dice, darts, arrows, table, board or any other article used or intended to be used as a means or appurtenance of, or for the purpose of carrying on or facilitation or in connection with, gambling, and any book, licence, ticket, form or other document use or intended to be used as a register or record or evidence thereof;(e)“magistrate” means any person exercising the powers of a magistrate of the first class under the Code of Criminal Procedure, 1893 or under any other valuable security or thing.(f)“money” includes a cheque or any other negotiable instrument, a postal or money order or any other valuable security or thing;(g)“police officer” means any such member of the police force as the Government of Meghalaya may, by general or special order, notify as a police officer for the purposes of this Act;(h)“printing” includes writing or other modes of representing or reproducing words, letters or figures in a visible form. Central Act 5 of 1898.
