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Union of India - Section
Section 3 in The Public Gambling Act, 1867
3. Penalty for owning or keeping, or having charge of a gaming-house
.Whoever, being the owner or occupier, or having the use, of any house, walled enclosure, room or place, situate within the limits to which this Act applies, opens, keeps or uses the same as a common gaming-house; andwhoever, being the owner or occupier of any such house, walled enclosure, room or place as aforesaid, knowingly or wilfully permits the same to be opened, occupied, used or kept by any other person as a common gaming-house; andwhoever has the care or management of, or in any manner assists in conducting, the business of any house, walled enclosure, room or place as aforesaid, opened, occupied, used or kept for the purpose aforesaid; andwhoever advances or furnishes money for the purpose of gaming with persons frequenting such house, walled enclosure, room or place;shall be liable to a fine not exceeding two hundred rupees, or to imprisonment of either [description,] [See Section 53 of the Indian Penal Code.] as defined in the Indian Penal Code (45 of 1860), for any term not exceeding three [months.] [As to enhanced punishment for a second conviction of an offence under Section 3 or Section 4, see Section 15 of this Act.]| [Assam].In its application to the State of Assam, in Section 3, for the words two hundred rupees, substitute five hundred rupees.Assam Act 18 of 1970, Section 4 (w.e.f. 19-12-1970).[Himachal Pradesh].In its application to the State of Himachal Pradesh, in Section 3, for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, vehicle, vessel or place.Himachal Pradesh Act 30 of 1976, Section 4.[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 3,(i) for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, space, vehicle, vessel or place.C.P. Act 3 of 1927, Section 4.(ii) for the last paragraph, substitute the following, namely:shall be punished(a) for a first offence with imprisonment which may extend to six months or with fine which may extend to one thousand rupees;(b) for a second offence with imprisonment which may extend to one year and, in the absence of special reasons to the contrary to be mentioned in the judgment of the Court, shall not be less than fourteen days, either with or without fine which may extend to two thousand rupees; and(c) for a third or subsequent offence with imprisonment which may extend to one year and, in the absence of special reasons to the contrary to be mentioned in the judgment of the Court, shall not be less than four months, together with fine which may extend to two thousand rupees.C.P. Act 3 of 1927, Section 5 and Madhya Pradesh Act 25 of 1950, Section 3 (w.e.f. 3-11-1950).[Manipur].In its application to the State of Manipur, in Section 3, after the words walled enclosure, insert tent, space, vehicle.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149 and Act 81 of 1971, Section 3.[Punjab, Haryana and Chandigarh].Same as that of Madhya Pradesh (i).Punjab Acts 1 of 1929, Section 4; 16 of 1958 and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 3,(i) for the words house, walled enclosure, room or place, substitute house, room, tent, walled enclosure, space, vehicle, vessel or place.Uttar Pradesh Act 1 of 1917, Section 3.(ii) for the words two hundred rupees, substitute five hundred rupees.Uttar Pradesh Act 34 of 1952, Section 2 (w.e.f. 5-12-1952).(iii) in Section 3, delete the last paragraph and substitute therefor the following paragraph, namely:shall be liable in case of first offence to fine not exceeding five hundred rupees nor less than two hundred rupees and to rigorous imprisonment for a term not exceeding three months, and in the case of any subsequent offence to a fine not exceeding two thousand rupees nor less than five hundred rupees and to rigorous imprisonment for a term not exceeding twelve months nor less than three months.Uttar Pradesh Act 21 of 1961, Section 3 (w.e.f. 7-9-1961). |