- For the purpose of this Act, unless contrary intention appears in the context-(a)"bet" with all its grammatical variations means any money or a valuable security or thing staked by a person on behalf of himself or on behalf of any other person, by himself or through any agent or any person procured or employed or acting for or on his behalf, to be lost or won on the happening or determination of an unascertained thing, event or contingency of, or in relation to a game or sport and shall include acceptance of a bet.It shall further include wager, wagering contract, totalisator and pool transaction in relation to any game or sport but shall not include a lottery or betting on a horse race when such betting takes place-(i)on the day on which the race has been fixed to run,(ii)in an enclosure which the racing club or the stewards thereof controlling such race have with the permission of the State Government set apart for the purpose, and(iii)with a licensed book-maker for horse racing or by means of a totalisator as defined in Section 14 of the Assam Amusements and Betting Tax Act, 1939 (Assam Act 6 of 1939).(b)"acceptance of bet" with all its grammatical variations means the acceptance of a bet as defined in Clause (a) above by any person either on behalf of himself or any other person or through any agent or any person procured or employed acting for or on his behalf, with a promise, undertaking or assurance express or implied for payment of any money or any valuable thing after the happening or determination of an unascertained event or thing in relation to any game or sport.Banks, Posts and Telegraphs or any other organisation or house or concern which transmit money or valuable security shall be deemed to be joint agent of both the sender and the receiver.(c)"Betting house" means any house, room, office, enclosure, space, vehicle, vessel, tent or place which is used for the purpose of betting or for receiving any information of anything including the result of any game or sport or wherein instruments of betting or records of betting are kept or found or whereto visitors are invited for purpose of betting by any advertisement, board or signboard or any visible sign or by any words verbal or in writing ;(d)"instruments of betting" includes any board, table, tickets, tokens, coupons, books, khatas, slips and all other things which are used in betting or to facilitate betting on a game or sport;(e)"records of betting" includes any table, board, cloth, writing materials, accounts and account-books, slips, papers, books, khatas, receipts, coupons and all other things which contain or may indicate to have any relation to record of betting ;(f)"District Magistrate" shall include a Magistrate holding the charge of a sub-division and an Additional District Magistrate and also any Magistrate having the powers of a First Class Magistrate ;(g)"District Superintendent of Police" includes an Additional and Assistant Superintendent of Police, Deputy Superintendent of Police and any Police Officer, holding the charge of a Sub-division of a District;(h)"person" shall have the same meaning as defined in the Assam General Clauses Act, 1915 (Assam Act 3 of 1915) and shall include a firm, whether registered or not and also a firm of an undivided Hindu family;(i)"valuable security" shall have the same meaning as defined in the Indian Penal Code, 1860 (Central Act 45 of 1860) ;(j)"the Act" means the Public Gambling Act, 1867;(k)"invitation for betting" means to invite visitors to take part in betting in whichever form or to be present in the betting house, by or through any advertisement or display of any board, sign-board or any other form of visible representation or by words, verbal or in writing.
