- Whoever is found gaming with cards, dice, counters, money or other instruments of gaming in any public street, place or thoroughfare or publicly fighting cocks, shall be liable on conviction to fine not exceeding [one hundred rupees] [Substituted for the words 'fifty rupees' and 'one month' respectively by section 7 of the Tamil Nadu Gaming (Amendment) Act, 1975 (Tamil Nadu Act 18 of 1975).] or to imprisonment not exceeding [three months] [Substituted for the words 'fifty rupees' and 'one month' respectively by section 7 of the Tamil Nadu Gaming (Amendment) Act, 1975 (Tamil Nadu Act 18 of 1975).]; and such instruments of gaming and moneys shall be forfeited.
