In this Act, unless the context otherwise requires,-(a)"common gaming house" means any house, room, tent, enclosure, vehicle, vessel or any place whatsoever in which cards, dice, tables or other 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 or place whether by way of charge for the use of instruments of gaming or of the house, room, tent, enclosure, vehicle, vessel or place or otherwise howsoever; and includes any house, room tent, enclosure, vehicle, vessel or place opened, kept or used or permitted to be opened, kept or used for the purpose of gaming;(aa)"central computer server" means a server class computer installed at a central location which accepts, processes, stores and validates the on-line lottery transactions and otherwise manages, monitors and control the entire on-line lottery system;(b)"gaming" means wagering, betting or gambling, which includes the organizing, conducting, promoting, marketing or selling of on-line lotteries, but does not include paper lotteries organized, conducted or promoted by any State Government or the Central Government;Explanation 1.-For the purposes of this definition, wagering or betting shall be deemed to comprises the collection or soliciting of bets, the receipt or distribution of winnings or prizes, in money or otherwise, in respect of any wager or bet, or any act which is intended to aid or facilitate wagering or betting or such collection, soliciting, receipt or distribution;Explanation 2.- For the purpose of this definition, gambling shall be deemed to comprise the conduct of on-line lotteries, by electronic devices including computers, computer peripherals and other equipments for operating on-line lottery systems, lottery terminals, etc , through common gaming houses by selection of numbers or series of numbers which may be pre-determined, instantly determined pre-printed or pre-designed and whereby one or more of such participants who selected a specific number or series of numbers may or may not be declared as winners and rewarded with pre-determined, instantly determined, pre-printed or pre-designed winnings or prizes in the form of money or otherwise.(c)"instruments of gaming" include any article or any electronic devices including computers and computer peripherals and other equipments for operating on-line lottery systems, on-line lottery terminals etc used or intended to be used as a subject or means of, or for the purpose of carrying on or facilitating or in connection with gaming any books, lists, tickets, forms or other documents used or intended to be used as a register or recorded or evidence of gaming the proceeds of any gaming, and any winnings or prizes in money or otherwise, distributed or intended to be distributed in respect of any gaming.(d)"On-line lottery" means a system of gambling organised, conducted, promoted, marketed or sold through electronic devices including computers, computer peripherals and other equipments for operating on-line lottery systems, lottery terminals, etc , where the information about the player's choice of any particular number or combination of numbers etc is simultaneously registered with the central computer server which assigns a unique number to verify the validity;(e)"on-line lottery terminal" means a terminal connected to the Central Computer Server where on-line lottery tickets are marketed or sold in retail in common gaming houses(f)"paper lottery" means any lottery other than on-line lottery
