Section 6 in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
6. Terms and conditions of a license for a bookmaker.
- The following shall be the terms and conditions of a license for bookmaker: -(1)the counter for the sale of teer tickets and stake money thereof should be located at the place not less than 1000 feet or 300 meters from the nearest place or worship or educational institution;(2)each licensed bookmaker is allowed to operate only l(one) counter at the place to be specified in the 1 incense;(3)the license is not transferable from one person to another or from the place specified in the license to another place;(4)the licensed bookmaker is to strictly abide by the conditions specified in this Rule and those specified in the license.
