Section 5(f) in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993
(f)causes or procures or attempts to procure any person to do any of the acts specified in clauses (a) to (e); he shall be punishable with imprisonment of either description for a term which may extend to one year or with fine which may extend to ten thousand rupees, or with both.
