Section 2 in The West Bengal Gambling and Prize Competitions Act, 1957
2. Definitions.
- In this chapter unless the context otherwise requires:-(a)"common gaming house" means any house, room, tent, walled enclosure, space, vehicle, vessel or any place whatsoever, in which any instrument of gaming is kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent, enclosure, space, vehicle, vessel or place, whether by way of charge for the use of such house, room, tent, enclosure, space, vehicle, vessel, place or instrument or otherwise howsoever;(b)[ "gaming or gambling" includes wagering or betting except wagering or betting upon a horse-race, when such wagering or betting takes place - [[Clause (b) Substituted by W.B. Act 5 of 1979, which was earlier as under:-(b)'gaming or gambling' includes wagering or betting, except wagering or betting upon a horse race, when such wagering or betting takes place -(i)on the day on which the race is to be run,(ii)in an enclosure which the Stewards controlling such race have, with the permission of the State Government, set apart for the purpose, and(iii)with a licensed book-maker or by means of a totalisator,as defined in section 14 of the Bengal Amusements Tax Act, 1922, but does not include a lottery or games of cards like Bridge. Poker, Rummey or Nap;'.]](i)in accordance with the terms and conditions of a licence granted by the State Government under this Act,(ii)on the day on which the race is to be run,(iii)in an enclosure which the licensee of the race course, on which the race is to be run, has set apart for the purpose under the terms of license granted under section 2C, in respect of such race course, or in any other place approved by the State Government in this behalf,(iv)with a licensed book-maker or by means of a totalisator as defined in section 14 of the Bengal Amusements Tax Act, 1922,but does not include a lottery or games of cards like Bridge, Poker, Rummey or Nap;](c)"instrument of gaming" includes any article used or intended to be used as a means or appurtenance of, or for the purpose of carrying on or facilitating gaming;(d)"magistrate" means a Presidency Magistrate or a Magistrate of the First Class;(e)"money" includes a cheque or any other negotiable instrument, a postal order or a money order;(f)"police officer" means any member of the Police force and includes the Commissioner of Police, Calcutta;(g)"prescribed" means prescribed by rules made under this chapter;(h)"printing" includes writing or other modes of representing or reproducing word, letters or figures in a visible form.(2)For the purpose of this chapter all searches made under the provisions of this chapter shall be conducted in accordance with the provisions of the Code of Criminal Procedure, 1898.
