72. Penalty for gambling or cock fighting in public place.
- Whoever is found gaming with cards, dice counters, money or other instruments of gaming in any [public place] [Substituted for words 'public street, place or thoroughfare' by section 2(vii) of the Chennai City Police and Towns Nuisances (Amendment) Act 1941 (Tamil Nadu Act XXIII of 1941). This Act was permanently re-enacted by section 2(1) of, and the First Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Agt X of 1949).], or publicly fighting cocks, or present as a spectator of such gaming or cock-fighting, shall be liable on conviction to a fine not exceeding [one hundred rupees] [Substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from the 1st July 1975.] or to imprisonment not exceeding [three months] [Substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from the 1st July 1975.] and such instruments of gaming and money shall be forfeited.
