Section 3A in The Bombay Prevention of Gambling Act, 1887
3A. [ Punishment for printing or publishing [pictures, digits or figures] [Section 3A was inserted, by Gujarat 16 of 1972, section 3.] relating to Worli Matka or other form of gaming.
(1)Whoever prints or publishes in any manner whatsoever any [pictures, digits or figures or combination of pictures, digits or figures] [Substituted for 'digits or figures or combination of digits or figures' by Gujarat 20 of 1990, dated 19th December 1990] relating to Worli Matka or any other form of gaming under the heading "Shubha Rashi" or by adopting any other form or device, or disseminates or attempts to disseminate or abets dissemination of information relating to such [pictures, digits or figures or combination of pictures, digits or figures] [Substituted for 'digits or figures or combination of digits or figures' by Gujarat 20 of 1990, dated 19th December 1990] shall be punishable with imprisonment which may extend to six months and with fine which may extend to one thousand rupees.(2)Where any person is accused of an offence under sub-section (1), any digits or figures or combination of digits or figures in respect of which the offence is alleged to have been committed shall be presumed to relate to Worli Matka gaming or some other form of gaming unless the contrary is proved by the accused.]
