The Andhra Pradesh Gaming Act, 1974.

THE ANDHRA PRADESH OF GAMING ACT, 1974
ACT No. 27 OF 1974
ARRANGEMENTN OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Penalty for opening, etc., a common gaming house
3A. Offences by companies
4. Penalty for being found gaming in a common house
5. Offences are cognizable and non-bailable
6. Instrument of gaming found in a place entered or secured to be
evidence that place is common gaming house
7. Provisions of sections 4 and 6 not to apply in certain cases
8. Instruments of gaming, etc., found in a common gaming house
may be ordered to destroyed or forfeited on conviction
9. Penalty for gaming or setting birds or animals to fight in a public
street or place
10. Power to arrest without warrant for gaming or setting birds or
animals to fight in public street or place and to seize moneys,
instruments of gaming birds and animals
11. Presumptive proof of gaming
12. Instruments of gaming etc., found in public street or place may
be ordered to be destroyed or forfeited on conviction
13. Indemnification of persons concerned who are examined as
witnesses
14. Payments of portion of fine to informants
15. Overriding effect
16. Power to make rules
17. Repeals and Savings
THE ANDHRA PRADESH GAMING ACT, 1974
ACT No. 27 OF 1974
[22nd August, 1974]
AN ACT TO CONSOLIDATE AND AMEND THE LAW RELATING TO THE
PUNISHMENT OF GAMING AND THE KEEPING OF COMMON GAMING
HOUSES IN THE STATE OF ANDHRA PRADESH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-
fifth Year of the Republic of India as follows:-
1. Short title, extent and commencement - (1) This Act may be called the
Andhra Pradesh Gaming Act, 1974.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification in the Andhra Pradesh Gazette, appoint.
2. Definitions - In this Act, unless the context otherwise requires: -
(1) 'common gaming house', means -
(i) in the case of gaming -
(a) on a horse-race except in the manner provided in clause
(2); or
(b) on the market price of cotton, bullion other commodity or
on the digits of the number used for stating such price; or
(c) on the ground of variation in the market price of any
commodity specified in item (b) or on the digits of the
number used for stating the amount of such variation; or
(d) on the market price of stock or share or on the digits of
the number used for stating such price; or
(e) on the number of registration or on the digits of the
number of registration of any motor vehicle using a public
place; or
(f) on any transaction or scheme of wagering or betting in
which the receipt or distribution of winnings of prizes, in
money or otherwise, is made to depend on chance, any
house, room, tent, enclosure, vehicle, vessel,1[cyber space]
or any place whatsoever in which the gaming takes place or
in which the horses or other instruments of gaming, are kept
or used for such gaming;
2[“(ii) in the case of any other form of gaming, any house, room,
tent, enclosure, vehicle, vessel, cyber space or any place whatsoever in
which any instrument of gaming are kept or used for the profit or gain of
the person owning, occupying, using or keeping such house, room, tent,
enclosure, vehicle, vessel, cyber space or any place whether by way of
charge, for the use of such house, room, tent, enclosure, vehicle, vessel,
cyber space or any place or instruments of gaming or otherwise
howsoever;
Explanation:-For the purpose of clause(ii), any premise or place or cyber
space belonging to or occupied by a club, society, company or other
associations of persons, whether incorporated or not, which is used or kept for
the purpose of gaming shall be deemed to be a common gaming house
notwithstanding that there is no profit or gain for the club, society, company or
other associations of persons on account thereof.]
1 . Inserted by the Act No.43 of 2020, S.2.2.  Substituted by the Act No.43 of 2020, S.2.
(2) "gaming" means playing a game for winnings or prizes in money or
otherwise and includes playing a game of mutka or satta,1[or playing on line
game for winning money or any other stakes] and lucky board and wagering or
betting, except where such wagering or betting takes place upon a horse-race -
(i) on the day on which the horse-race is to be run;
(ii) in an enclosure which the stewards controlling the horse-race2[or race meeting] have, with the sanction of the Government set
apart for the purpose; and
(iii) (a) with a licensed book maker; or
(b) by means of a totalisator;
but does not include a lottery;
Explanation: - For the purpose of this clause -
3[(i) Wagering or betting shall includes,-
(a) collection or soliciting of bets;
(b) the receipt or distribution of winning or prizes in money or
otherwise in respect of any wager or bet;
(c) any act which is intended to aid, induce, solicit or facilitate
wagering or betting or such collection, soliciting, receipt or
distribution;
(d) any act of risking money or playing stakes or otherwise on the
result of a game or an event including on a game of skill.
(e) any action specified in sub-clauses (a) to (d) carried out directly
or indirectly by the players playing any game or by any third
parties.”.]
(ii) "totalisator" means a totalisator in an enclosure which the
stewards controlling a race meeting have set apart in accordance
with sub-clause (ii) and includes any instrument, machine or
contrivance known as the totalisator or any other instrument,
machine or contrivance of a like nature or any scheme for enabling
any number of persons to make bets with one another on the like
principles;
4[(iii) “race meeting‟ means a meeting held for the purpose of horse
racing at a race course within the State of Andhra Pradesh and
includes a meeting held at such race course for the purpose of
betting on any horse race at any other race course outside the
State.]
(3) "Government" means the State Government;
5[(4) “Instruments of gaming” includes cards, dice, gaming, tables, or
cloths boards or any other article used for intended to be used physically or in
any virtual or intangible mode including electronically as a subject or means of
gaming, any document, electronic form or record, digital form or record used or
intended to be used as a register or record or evidence of any gaming, the
proceeds of any gaming which includes online electronic transfer of funds or
transactions and any winnings or prizes in money or otherwise, distributed or
intended to be distributed in respect of any gaming.]
1. Inserted by the Act No.43 of 2020, S.2.2. Inserted by the Act No.6 of 1975, S.3.3 . Substituted by the Act No. 43 of 2020, S.2.4.  Inserted by the Act No.6 of 1975, S.3.5. Substituted by the Act No. 43 of 2020, S.2.
3. Penalty for opening, etc., a common gaming house – 1[(1) Any person
who opens, keeps, operates, uses or permits to be used any common gaming
house or online gaming or conducts or assists in conducting the business of
any common gaming house or advances or furnishes money for gaming
therein, shall be punishable -
(i) For the first offence, with imprisonment for a term which may
extend to one (1) year and with fine which may extend to
Rs.5,000/- (Rupees Five Thousand only); but in the absence of
special reasons to be recorded in writing, the punishment awarded
under this clause shall be imprisonment for not less than three (3)
months and fine of not less than Rs. 3,000/- (Rupees Three
Thousand only);
(ii) For every subsequent offence, with imprisonment for a term
which may extend to two (2) years and with fine which may extend
to Rs.10,000/- (Rupees Ten Thousand only), but in absence of
special reasons to be recorded in writing the punishment awarded
under this clause shall be -
(a) For a second offence, imprisonment for not less than six
(6) months and fine of not less than Rs.5,000/- (Rupees Five
Thousand only);
(b) For a third or subsequent offence, imprisonment for not
less than one (1) year and fine of not less than Rs.10,000/-
(Rupees Ten Thousand only).]
Explanation: - For the purpose of this section, the expression "person"
includes the owner, or as the case may be, the occupier of the place used as a
common gaming house and where such place belongs to or is occupied by a
club, society or other association of persons, the person having the care or
management of such place.
(2) It shall not be necessary, in order to convict any person for opening,
keeping or using or permitting the use of common gaming house or of being
concerned with the care or management of a common gaming house, to prove
that any person found therein was gaming for money, wager, bet or stake.
2[3A. Offences by companies -Where a person committing a contravention of
section or any other provisions of this Act is a every person who, at the time of
the contravention was committed, was in charge of, and was responsible to the
company, for the conduct of the business of the company as well as the
company, its managing directors and other directors, shall be deemed to be
guilty of the contravention and shall be liable to be proceeded against and
punishable accordingly:
Provided that nothing contained in this section shall render any such
person liable to punishment if he proves that the contravention took place
without his knowledge of that he exercised all due diligence to prevent such
contravention.]
4.3[Penalty for being found gaming in a common gaming house - Whoever
is found gaming or present for the purpose of gaming in a common gaming
house shall, on conviction, be punishable with imprisonment for a term which
may extend to six (6) months or with fine which may extend to Rs. 3,000/-
(Rupees Three Thousand only) or with both.]
1. Substituted by the Act No. 43 of 2020, S.3.2. Inserted by the Act No. 43 of 2020, S.4.3.  Substituted by the Act No. 43 of 2020, S.5.
Explanation:- For the purpose of this section, any person found in any
common gaming house during gaming therein shall be presumed to have been
present there for the purpose of gaming.
1[5. Offences are cognizable and non-bailable -(1) Every offence under this
Act is cognizable and non-bailable.
(2) Any Police Officer not below the rank of Sub-Inspector of Police has got
authority :-
(i) to enter any place and at any time with such force and with such
assistance as may be found necessary;
(ii) to arrest all persons found therein;
(iii) to search all such persons and all parts of such place; and
(iv) to seize-
(a) all money found with such persons;
(b) all instruments of gaming; and
(c) all moneys, all securities for money and articles of value
reasonably suspected to have been used or intended to be used for
the purpose of gaming which are found in such place.
(v) to freeze bank accounts which are used for the purpose of gaming.]
2[6. Instrument of gaming found in a place entered or secured to be
evidence that place is common gaming house- where any instrument of
gaming or its facilities found in any place entered or searched, on or about
person found therein, it shall be presumed that such place is used as a
common gaming house and that the persons found therein were present there
for the of gaming although no gaming was actually seen by police officer or any
of his assistants.]
3[7. Provisions of sections 4 and 6 not to apply in certain cases - Nothing
in the Explanation to section 4 or in section 6 shall apply to persons found in a
premise or place belonging to or occupied by a club, society, company or other
association of persons, whether incorporated or not, unless such persons are
actually found gaming or facilitating such gaming in any manner in such
premises or place.]
8. Instruments of gaming, etc., found in a common gaming house may be
ordered to destroyed or forfeitedon conviction –On conviction of any
person for opening, keeping or using or permitting the use of a common
gaming house, or gaming therein, or being present for the purpose of gaming,
the convicting magistrate, -
(i) may order all the instruments of gaming found therein or on or
about the person found therein, to be forthwith destroyed or
forfeited; and
(ii) may order -
(a) all or any of the securities for money and other articles
seized, not being instruments of gaming, to be sold and the
proceeds thereof with all moneys seized to be forfeited; or
(b) any part of such proceeds, and other moneys to be paid
to any person appearing to be entitled thereto.
9. Penalty for gaming or setting birds or animals to fight in a public street
or place - (1) Whoever is found gaming or reasonably suspected to be gaming
1. Substituted by the Act No. 43 of 2020, S.6.2. Substituted by the Act No. 43 of 2020, S.7.3. Substituted by the Act No. 43 of 2020, S.8.
in any public street or thoroughfare or in any place to which the public have,
or are permitted to have, access shall be punishable with imprisonment for a
term which may extend to three months or with fine which may extend to three
hundred rupees or with both.
(2) Whoever is found setting any birds or animals to fight or is reasonably
suspected to be aiding or abetting such fighting of birds or animals in any
public street or thoroughfare or in any place to which the public have, or are
permitted to have, access, shall be punishable with imprisonment for a term
which may extend to one month or with fine which may extend to fifty rupees
or with both.
10. Power to arrest without warrant for gaming or setting birds or animals
to fight in public street or place and to seize moneys, instruments of
gaming birds and animals - (1) Any police officer may arrest and search
without warrant any person referred to in section 9.
(2) Any such police officer may seize all moneys, all instruments of
gaming and all things reasonably suspected to be instruments of gaming found
in the public street, thoroughfare or place or found with the persons arrested
by him and all birds or animals found with the persons arrested by him or are
reasonably suspected to have been kept for being set to fight in the public
street, thoroughfare or place.
11. Presumptive proof of gaming - When anything is seized under sub-
section (2) of section 10, and if the magistrate is satisfied that the police officer
who seized it has reasonable grounds for suspecting that the thing so seized
was an instrument of gaming, it shall be presumed that such thing was an
instrument of gaming and that the person on or about whom the thing was
found was present in the public street, thoroughfare or place for the purpose of
gaming.
12. Instruments of gaming etc., found in public street or place may be
ordered to be destroyed or forfeited on conviction - On conviction of any
person under section 9, the convicting magistrate may order that -
(i) all the instruments of gaming seized, shall forthwith be
destroyed or forfeited;
(ii) all birds or animals seized, shall be sold and the proceeds
thereof with the moneys seized shall be forfeited.
13. Indemnification of persons concerned who are examined as
witnesses - Any person who is concerned in gaming contrary to the provisions
of this Act, and who is examined as a witness before a magistrate on the trial of
any person for a breach of any of the provisions of this Act and who upon such
examination, makes true and faithful discovery to the best of his knowledge of
all things as to which he is so examined, shall thereupon receive from the said
magistrate a certificate in writing to that effect and shall be freed from any
prosecution under this Act for anything previously done in respect of that
particular gaming.
14. Payments of portion of fine to informants - (1) The convicting magistrate
may direct any portion, not exceeding one half, of any fine which is imposed
under section 3, section 4 or section 9 and of the moneys or the proceeds of
articles seized and ordered to be forfeited under section 8 or section 12 to be
paid to such informants as may have assisted in the detection of the offenders.
(2) A direction under sub-section (1) may also be made by any court of
appeal, reference or revision.
(3) Where a direction is made under sub-section (1) or sub-section (2) the
magistrate or court concerned shall send the amount to be paid under sub-
section (1) or sub-section (2), as the case may be, in the area within the
jurisdiction of the commissioner of Police, Hyderabad to the said Commissioner
and elsewhere to the Superintendent of Police, who shall distribute it among
such of the informants aforesaid as may be chosen by him in such proportion
as he thinks fit.
(4) The amount to be paid as aforesaid shall not be sent to the
Commissioner of Police or the Superintendent of Police until the expiration of
three months from the date of the direction under sub-section (1) or if an
appeal, reference or revision is made within the period, until the same is
disposed of.
1[15. Overriding effect – The Provisions of this Act, shall have the effect
notwithstanding anything inconsistent therewith in any other law for the time
being in force.]
16. Power to make rules - (1) The Government may, by notification in the
Andhra Pradesh Gazette, make rules for carrying out all or any of the purposes
of this Act.
(2) Every rule made under this section shall immediately after it is made,
be laid before each House of the State Legislature if it is in session and if it is
not in session, in the session immediately following for a total period of
fourteen days which may be comprised in one session or in two successive
sessions and if, before the expiration of the session in which it is so laid or the
session immediately following both Houses agree in making any modification in
the rule or in the annulment of the rule, the rule shall, from the date on which
the modification or annulment is notified have effect only in such modified form
or shall stand annulled,as the case may be; so however that any such
modification or annulment shall be without prejudice to the validity of anything
previously done under that rule.
17. Repeals and Savings - The Andhra Pradesh (Andhra Area) Gaming Act,
1930, and the Andhra Pradesh (Telangana Area) Gambling Act, 1305 F. are
hereby repealed:
Provided that such repeal shall not affect the previous operation of the
said acts and subject thereto, anything done or any action taken in the exercise
of any powers conferred by or under the Acts so repealed shall be deemed to
have been done or taken in the exercise of the powers conferred by or under
this Act as if this Act were in force on the date on which such thing was done
or action was taken.
1. Substituted by the Act No. 43 of 2020, S.9.

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