- Whoever by any fraud or unlawful device or may practice in playing at or with cards, dice or other game, or in bearing a part in the stakes, wagers, [bets] [The words 'bets' and 'or betting' were inserted by Madras City Police (Amendment) Act, 1929 (Tamil Nadu Act XIII of 1929).] or adventures, or in betting on the sides or hands of the players, or in wagering [or betting] [The words 'bets' and 'or betting' were inserted by Madras City Police (Amendment) Act, 1929 (Tamil Nadu Act XIII of 1929).] on the event of any game, sport, pastime or exercise, wins from any other persons for himself or for any other or others any sum of money or valuable thing [shall be liable on conviction to fine not exceeding five hundred rupees or to imprisonment not exceeding six months or to both.] [Substituted for the words 'shall be deemed guilty of cheating punishable under section 417 of the Indian Penal Code' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).]
