Section 2 in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Act" means the Meghalaya Regulation of the Game of Arrow shooting and the Sale of Teer Tickets Act, 2018;(b)"Arrow Shooting" means the game of arrow shooting using traditional bows and arrows;(c)"Bet" means the sum paid as stake money on the sale of teer (thoh team) tickets;(d)"Bookmaker" means any person who carries on business or vocation as a bookmaker in respect of sale of teer (thoh team) tickets on the game of arrow shooting under a licence issued in the manner prescribed by the State Government and includes a permit holder who has been authorized by the Government to conduct sale of teer (thoh team) tickets on special occasion;(e)"Commissioner" means the Commissioner of Taxes;(f)"Fee" means the sum of money as may be prescribed for the issuance of the licence, permit and the tickets for use as stake money receipts;(g)"Licence" means an official document authorizing a person or an organization to organize the game of arrow shooting issued by any officer authorized in this behalf by the State Government and also includes an official document authorizing a person to act as bookmaker and to collect bets on the game of arrow shooting including the sale of teer (thoh team) tickets;(h)"Organization" means a body or an association of persons licensed to act as organizer;(i)"Organizer" of Arrow Shooting means a person or organization authorized to organize arrow shooting or the game of teer (thoh team) under a licence or permit issued in the manner prescribed by any officer authorized in this behalf by the State Government;(j)"Permit" means an official document authorizing a person or an organization to organize arrow shooting or the game of teer (thoh team) on any special occasion issued by any officer authorized in this behalf by the State Government;(k)"Permit Holder" means an individual or an organization authorized to organize arrow shooting on any special occasion;(l)"Person" means an individual and includes a bookmaker and a permit holder;(m)"Prescribed" means prescribed by Rules made under the Act;(n)"Security Deposit" means any sum of money as may be prescribed to be deposited before the issuance of any licence or permit;(o)"Stake money" means gross amount of all moneys received or deemed to have been received by licensed bookmaker for arrow shooting for the purpose of betting or wagering;(p)"State Government" means the Government of Meghalaya; and(q)"teer tickets" means the documents issued in acknowledgment of stake money received or deemed to have been received on the sale of teer (thoh team) tickets.
