Section 3A(1) in The Bombay Prevention of Gambling Act, 1887
(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.
