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State of Telangana - Section

Section 12 in Telangana Gaming Act, 1974

12. Instruments of gaming etc., found in public street or place may be ordered to be destroyed or forfeited on conviction.

- On conviction of any person under section 9, the convicting magistrate may order that-
(i)all the instruments of gaming seized, shall forthwith be destroyed or forfeited;
(ii)all birds or animals seized, shall be sold and the proceeds thereof with all the moneys seized shall be forfeited.