Section 2 in The Orissa (Prevention of) Gambling Act, 1955
2. Definitions
In this Act unless there is anything repugnant in the subject or context-(a)"common gaming house" means any gaming-house where instruments of gaming are kept or used for profit or gain of the user, owner, occupier or keeper of such house whether by way of a charge for the use of the instruments of gaming or of such house or otherwise howsoever;(b)"gambling or gaming" does not include lottery and means a play or game for money or other stake and includes betting and wagering and other act, game and contrivance by which a person intentionally exposes money or things of value to the risk or hazard of loss by chance;(c)"gaming house" means any house, room, tent, enclosure, space, vehicle, vessel or place where gaming or gambling takes place or where instruments of gaming are kept or used for gaming or gambling therein;(d)"Instruments of gambling or gaming" include an article used as a subject or means of or for the purpose of carrying on or facilitating, or in connection with gambling or gaming and any books, lists, tickets, forms or other documents used or intended to be used as a register or record or evidence thereof;(e)"lottery" means a scheme for disposal or distribution of prizes by chance.
