Section 3 in THE KARNATAKA POLICE (AMENDMENT) ACT, 2021
3. Amendment of Section 78.-In section 78 of the Principal Act, In sub- section (1) in clause (a),-
(a)after the words "enclosure, vehicle, vessel or place" the words and figures "or at cyber café or online gaming involving wagering or betting including computer resource or mobile application or internet or any communication device as defined in the Information Technology Act, 2000 (Central Act 21 of 2000)" shall be inserted.(i)in clause (vi) after the words "depend on chance or" the words "skill of other" shall be inserted.(ii)after the clause (vi) the following shall be inserted, namely:- "(vii)on any act on risking money or otherwise on the unknown result of an event including on a game of skill"; or(iii)in the hanging para for the words "one year" the words "three years" and for the words "one thousand" the words "one lakh" shall be substituted.(iv)in the proviso for the words “one month” the words “six months” and for the words “five hundred” the words “ten thousand” shall respectively be substituted;(b)In sub-section (2),-(i)after the words "sub section or present" the words "or aids or abets" shall be inserted;(ii)for the words "one month" the words "six months" and for the words "five hundred" the words "ten thousand" shall be respectively substituted;(c)In sub-section (3), for the words "three months" the words "one year" and for the words "three hundred" the words "twenty thousand" shall be respectively substituted.
