(2)"gaming" means playing a game for winnings or prizes in money or otherwise and includes playing a game of mutka or satta [or online gaming for money or any other stakes] [Inserted by Act No.29 of 2017.] and lucky board and wagering or betting, except where such wagering or betting takes place upon a horserace-(i)on the day on which the horse-race is to be run ;(ii)in an enclosure which the stewards controlling the horse-race [or race meeting] [Inserted by Act No.6 of 1975.] have, with the sanction of the Government set apart for the purpose ; and(iii)(a)with a licensed book maker ; or(b)by means of a totalisator ;but does not include a lottery ;Explanation. - For the purpose of this clause-(i)[ Wagering or betting shall include,- [Substituted by Act No.29 of 2017.](a)collection or soliciting of bets;(b)the receipt or distribution of winnings or prizes in money or otherwise in respect of any wager or bet;(c)any act which is intended to aid, induce, solicit or facilitate wagering or betting or such collection, soliciting, receipt or distribution;(d)any act of risking money, or otherwise on the unknown result of an event including on a game of skill;(e)any action specified in sub-clause (a) to (d) carried out directly or indirectly by the players playing any game or by any third parties;](ii)"totalisator" means a totalisator in an enclosure which the stewards controlling a race meeting have set apart in accordance with sub-clause (ii) and includes any instrument, machine or contrivance known as the totalisator or any other instrument, machine or contrivance of a like nature or any scheme for enabling any number of persons to make bets with one another on the like principles;(iii)[ "race meeting" means a meeting held for the purpose of horse racing at a race course within the State of [Telangana] [Inserted by Act No.6 of 1975.] and includes a meeting held at such race course for the purpose of betting on any horse race at any other race course outside the State.]
