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(a) on the day on which such race is to be run, and

(b) in an enclosure which the stewards controlling such race have, with the sanction of the State Government, set apart for the purpose, but does not include a lottery;

(a) with a view to the profit or gain of any person owning, occupying, or keeping such house, room, tent, enclosure, vehicle, vessel or place whether by way of charge for the use of such house, room, tent, enclosure, vehicle, vessel, place or instrument or otherwise howsoever,

(b) with or without a view to such profit or gain if the gaming for the purpose of which such instruments are so kept or used in gaming on any figures or numbers or dates to be subsequently ascertained or disclosed, or on the occurrence or non-occurrence of any natural event.Himachal Pradesh Act 30 of 1976, Section 2.

(2) for the definition of common gaming-house, substitute the following definition, namely:

(i) in the case of gaming

(a) on the market price of cotton, opium or other commodity or on the digits of the number used in stating such price, or

(b) on the amount of variation in the market price of any such commodity or on the digits of the number used in stating the amount of such variation, or

(c) on the market price of any stock or share or on the digits of the number used in stating such price, or

(d) on the occurrence or non-occurrence of rain or other natural event, or

(e) on the quantity of rainfall or on the digits of the number used in stating such quantity, any house, room, tent, enclosure, space, vehicle, vessel or any place whatsoever in which such gaming takes place or in which instruments of gaming are kept or used for such gaming.

(ii) in the case of any other form of gaming, any house, room, tent, enclosure, space, vehicle, vessel or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent, enclosure, space, vehicle, vessel, place or instrument or otherwise howsoever.C.P. Act 3 of 1927, Section 2 and Madhya Pradesh Acts 12 of 1954, Section 2 (w.e.f. 26-3-1954) and 23 of 1958, Section 3 and Sch.

(a) in item (e), insert the word or at the end, and

(b) after item (e), insert the following item, namely:

(f) on the digits or figures or signs or symbols or pictures used in stating the opening, middle or closing digits or figures or signs or symbols or pictures declared for or in connection with Worli Matka Gaming or any other form of gaming.Madhya Pradesh Act 47 of 1976, Section 2 (w.e.f. 6-10-1976).

(i) after the word enclosure, insert Tent, Space, Vehicle; and

(ii) add the following definitions, after the definition of common gaming-house, namely:

Note .Act as amended in Uttar Pradesh, Punjab and Madhya Pradesh, subject to certain modifications and restrictions, had been extended to the Union territory of Manipur. Manipur is now a State and the said amendments would continue to be in force thereat by virtue of section 77 of the Act 81 of 1971.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.

(a) on the day on which such race is to be run, and

(b) in any enclosure which the stewards controlling such race have with the sanction of the Provincial Government set apart for the purpose, but does not include a lottery.

(a) with a view to the profit or gain of any person owning, occupying or keeping such house, room, tent, enclosure, vehicle, vessel, place whether by way of charge for the use of such house, room, tent, enclosure, vehicle, vessel, place or instrument or otherwise howsoever;

(b) with or without a view to such profit or gain if the gaming for the purpose of which such instruments are so kept or used in gaming on any figures or numbers or dates to be subsequently ascertained or disclosed, or on the occurrence or non-occurrence of any natural event.Punjab Acts 1 of 1929, Section 3; 18 of 1958, Section 3 and Sch.; 9 of 1960, Section 2 (w.e.f. 28-1-1960) and Central Act 31 of 1966, Section 88.

(i) the definition of gaming is same as that of Punjab. The definition of instruments of gaming is same as that of Punjab, except the last words in that definition, namely, and any document................. of any gaming which do not occur.Uttar Pradesh Act 1 of 1917, Section 2.

(ii) in Section 1, for the definition of common gaming-house substitute the following, namely:

(1) in the case of gaming on the digits of the sale price of any commodity, for example, opium or cotton, or on the digits of papers or bales manipulated from within jars or other receptacles, or on the occurrence or non-occurrence of any natural event, for example, rainfall or the quantity of rainfall, any house, room, tent, walled enclosure, space, vehicle, vessel or any place whatsoever in which instruments of gaming are kept or used for such gaming;

(2) in the case of any other form of gaming, any house, room, tent, walled enclosure, space, vehicle, vessel or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent, enclosure, space, vehicle, vessel or place whether by way of charge for the use of such house, room, tent, enclosure, space, vehicle, vessel, place or instrument, or otherwise howsoever.Uttar Pradesh Acts 1 of 1917, Section 2 and 1 of 1925, Section 2.

(iii) in the definition of instruments of gaming, colon at the end shall be deleted and the following shall be added and, in particular, satta papers, that is to say, any document wherein may be recorded any words and/or figures evidencing bets and used or intended to be used for or in connection with gaming; and

(iv) after the definition of instruments of gaming add the following as Explanation. thereto,

(a) the words three successive numbers of shall be omitted.Madhya Pradesh Act 25 of 1950, Section 2 (w.e.f. 3-11-1950).

(b) for the words and place being not more than three miles distant from any part of such station house, substitute or local area.C.P. Act 3 of 1927, Section 3.

(c) for the words within the State, substitute within the Mahakoshal region.Madhya Pradesh A.L.O., 1956.

(d) for the words within the Mahakoshal region, substitute within the State.Madhya Pradesh Act 23 of 1958, Section 3 and Sch.

(e) for the words or station-house, substitute a comma and the words station-house or local area.C.P. Act 3 of 1927, 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:

(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).

(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:

(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 words one hundred rupees, substitute five hundred rupees and for the words one month, substitute four months.Madhya Pradesh Act 25 of 1950, Section 4 (w.e.f. 3-11-1950).

(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 one hundred rupees, substitute three hundred rupees.Uttar Pradesh Act 34 of 1952, Section 3 (w.e.f. 5-12-1952).

(iii) in Section 4, in the marginal note, between the words found in and gaming-house, add or in the immediate vicinity thereof;

(iv)(a) in para. 1 of Section 4, between the words is found there present and for the purpose of, add or in the immediate vicinity thereof; and

(b) words beginning with shall be liable to a fine and ending with exceeding one month shall be deleted and the following shall be substituted therefor:

(v) in para. 2, between the words common gaming-house and during any gaming, add and any person found in the immediate vicinity thereof with any instrument of gaming.Uttar Pradesh Act 21 of 1961, Section 4 (w.e.f. 7-9-1961).

(a) in the case of an offence under section 3, be liable to fine not exceeding one thousand rupees, or to imprisonment of either description for a term not exceeding one year, or to both; and

(b) in the case of an offence under section 4, be liable to fine not exceeding five hundred rupees, or to imprisonment of either description for a term not exceeding six months, or to both.Punjab Act 9 of 1960, Section 3 (w.e.f. 28-1-1960) and Central Act 31 of 1966, Section 88.

(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) in the first paragraph, after the words or the District Superintendent of Police, insert or the Deputy or the Assistant Superintendent of Police; and

(iii) in the fourth paragraph, add at the end the following words, namely:

(i) for the words Magistrate of a District, substitute District Magistrate;

(ii) after the words walled enclosure, insert tent, space, vehicle,;

(iii) same as that of Madhya Pradesh (iii).S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149.

(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) in para. 1, between the words the District Superintendent of Police and the words upon credible information, add or any police officer of gazetted rank especially empowered in this behalf by the State Government;

(iii) in para. 3, delete the semicolon and add the following words at the end: and all persons found in the immediate vicinity thereof with any instruments of gaming.Uttar Pradesh Act 21 of 1961, Section 5 (w.e.f. 7-9-1961).

(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) between the words and comma who are found therein, and the words it shall be evidence, add the words and comma found in the immediate vicinity thereof.Uttar Pradesh Act 21 of 1961, Section 6 (w.e.f. 7-9-1961).

(i) for the words may occurring between the word and and the words also order, substitute shall;

(ii) the words or, in his discretion, may order any part thereof to be returned to the persons appearing to have been severally thereinto entitled shall be deleted; and for semi colon, after forfeited, substitute a full stop.Uttar Pradesh Act 21 of 1961, Section 8 (w.e.f. 7-9-1961).

(i) for the first three paragraphs, substitute the following, namely:

(a) any person found gaming or reasonably suspected to be gaming in any public street, or thoroughfare, or in any place to which the public have or are permitted to have access;

(b) any person setting any birds or animals to fight in any public street, thoroughfare, or in any place to which the public have or are permitted to have access;

(c) any person there present aiding and abetting such public fighting of birds and animals.Madhya Pradesh Act 12 of 1954, Section 3 (w.e.f. 26-3-1954).

(ii) in the fourth paragraph, for the words fifty rupees, substitute one hundred rupees and for the words one calendar month, substitute four calendar months; and

(iii) in the fifth paragraph, after the words may seize, insert all moneys and and after the words order such, insert moneys to be forfeited and such.Madhya Pradesh Act 25 of 1950, Section 7 (w.e.f. 3-11-1950).

(a) for the words playing for money or other valuable thing with cards, dice, counters or other instruments of gaming, used in playing any game not being a game of mere skill, substitute gaming.Uttar Pradesh Act 1 of 1917, Section 5.

(b) between paras. 1 and 2, add the following new paragraph as follows:

(c) for the words, in para. 2, or any person there present aiding and abetting such public fighting of birds and animals, substitute or any person there present making preparation for or aiding or abetting such gaming or public fighting of birds or animals; and

(d) in the last para the semi-colon after the words shall be liable shall be deleted and a dash substituted therefor and clauses (a) and (b) after the said words shall be liable shall be deleted and the following substituted therefor:

(i) before the institution of the prosecution the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;

(ii) after the institution of the prosecution, the composition shall amount to acquittal of the offender:

(a) for a second offence with imprisonment of either description which may extend to six months, or with a fine which may extend to Rs. 1,000 or with both;

(b) for a third or any subsequent offence, with imprisonment of either description, which may extend to one year, and in the absence of special reasons to the contrary to be recorded in the judgment of the Court, shall not be less than one month, together with a fine which may extend to Rs. 1,000.Himachal Pradesh Act 30 of 1976, Section 8 (w.e.f. 5-8-1976).

(a) for a second offence with imprisonment of either description which may extend to six months, or with a fine which may extend to Rs. 1,000 or with both;

(b) for a third or any subsequent offence, with imprisonment of either description, which may extend to one year, and in the absence of special reasons to the contrary to be recorded in the judgment of the Court, shall not be less than one month, together with a fine which may extend to Rs. 1,000.Punjab Acts 1 of 1929, Section 7; 18 of 1958, Section 3 and Central Act 31 of 1966, Section 88.

(a) for a second offence, be punished with not less than twice the punishment awarded to him on his first conviction; and

(b) for a third or any subsequent offence, be punished with the punishment specified in clause (a):

(a) for a second offence, be punished with not less than twice the punishment awarded to him on his first conviction; and

(b) for a third or any subsequent offence, be punished with the punishment specified in clause (a):