The Gujarat Prevention of Gambling Act, 1887

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The Bombay Prevention of Gambling Act, 1887
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GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

Bombay Act No. IV of 1887

The Bombay Prevention of Gambling Act, 1887

( As modified upto the 31st August, 2007)

The Bombay Prevention of Gambling Act, 1887
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THE BOMBAY PREVENTION OF GAMBLING ACT, 1887.
(Bom. Act. No. IV of 1887)

CONTENTS.

PREAMBLE.

SECTIONS. PAGE NO.

1. Short title.
Extent.

2. [Repealed.]

3. "Gaming" defined.
"Instruments of gaming" defined.
"Common gaming house" defined.

3A. Punishment for printing or publishing pictures, digits or figures relating to
Worli Matka or other form of gaming.

4. Keeping common gaming-house.

5. Gaming in common gaming-houses.

5A. Seizure of register, record or writing by certain police officers.

6. Entry, search etc. by Police Officers in gaming-houses.

6A. Punishment for giving false names and addresses.

7. Presumptive proof of keeping or gaming in common gaming-house.

8. On conviction for keeping or gaming in common gaming -house, instruments
of gaming may be destroyed.

9. Proof of playing for money not required for conviction.

10. Indemnification of certain witnesses.

11. [Deleted].

12. Power to arrest, without warrant for gaming, and setting birds and animals to
fight in public streets.
Seizure and destruction of instruments found.

12A. Power to arrest without warrant for printing, publishing or distributing any
news or information.

13. Saving of games of mere skill.

14 Repeal and savings.

SCHEDULE. [Repealed.]

The Bombay Prevention of Gambling Act, 1887
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BOMBAY ACT NO. IV OF 1887.1

[ THE BOMBAY PREVENTION OF GAMBLING ACT, 1887. ] +
[ 5th January, 1888. ]

Repealed in part by Act 16 of 1895.
Amended by Bom. 1 of 1890;
Amended by Bom. 1 of 1910.
Amended
by Bom. 6 of 1919.
Amended by Bom. 5 of 1922.
Amended by Bom. 5 of 1926.
Amended by Bom. 14 of 1929.
Amended by Bom. 3 of 1931
Amended by Bom. 12 of 1934.
Amended by Bom. 1 of 1936.

Adapted and modified by the Adaptation of Indian Laws Order in Council.
Amended by Bom. 2 of 1941.∗
Amended by Bom. 17 of 1945.∗∗
Amended by Bom. 37 of 1947.
Amended by Bom. 60 of 1954.

Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent
Subjects) Order, 1956.

Amended by Bom. 14 of 1959.
Amended by Bom. 56 of 1959.

Adapted and modified by the Gujarat Adaptation of Laws (State and Concurrent
Subjects) Order, 1960.

Amended by Guj. 32 of 1964.
Amended by Guj. 16 of 1972.
Amended by Guj. 20 of 1990
Amended
by Guj. 4 of 2003.

An Act to consolidate and amend the law for the prevention
of Gambling in the 2[State] of Bombay.

WHEREAS it is expedient to consolidate and amend the law for the pre -
vention of gambling in the 2[State] of Bombay; It is enacted as follows :—

1. This Act may be cited as the Bombay Prevention of Gambling Act, 1887.

3[It extends to the whole of the 4[State of Gujarat. ]

2. [Repeal of enactments.] Rep. Act XVI of 1895.

3.
5[ In this Act "gaming" include wagering or betting except wagering or batting
upon a horse-race when such wagering or betting takes place—

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

(b) in an enclosure which the licensee of the race -course, on which such race
is to be run, has set apart for the purpose under the terms of the licence issued
under section 4 of the Bombay Race-Courses Licensing Act, 19126, in respect
of such race-course, and

7[(c) between any individual in person, being present in the enclosure, on the
one hand, and such licensee or other person licensed by such licensee in terms
of the aforesaid licenc e on the other hand
8[or between any number of
individuals in person in such manner and by such contrivance as may be
permitted by such licence;

but does not include a lottery.
Preamble.
Short title.
Extent.
"Gaming" defind.
Bom. III of 1912.
The Bombay Prevention of Gambling Act, 1887
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Any transaction by which a person in any capacity whatever employs
another in any capacity whatever or engages for another in any capacity
whatever to wager or bet whether with such license e or with any other person
shall be deemed to be "gaming" : Provided, neverth less, that such licensee
may employ, servants and persons may acce pt service with such licensee, or
wagering or betting in such manner or by such contrivance as may be
permitted in such licence.
9[The collection or soliciting of bets, receipt or
distribution of winnings or prizes in money or otherwise in respect of
wagering or betting or any act which is intended to aid or facilitate wagering
or betting or such collection, soliciting, receipt or distribution shall be deemed
to be "gaming".]

10[In this Act the expression "instruments of ga ming" includes any
article used 11[or intended to be used] as a subject or means of gaming
12[13*any documents used 11[or intended to be used] as a register or record or
evidence of any gaming] 14[the proceeds of any gaming, and any winnings or
prizes in m oney or otherwise distributed or intended to be distributed in
respect of any gaming.]

15[In this Act, 'common gaming-house' means—

(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

(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, 16[or]

17[(f) on the pictures, digits or figures of one or more playing
cards or other documents or objects bearing numbers, or on
the total of such digits or figures, or on the basis of the
occurrence or non-occurrence of any uncertain future event or
on the result of any draw, or on the basis of the sequence or
any permutation or combination of such pictures, digits,
figures, numbers, events or draws;]

any house, room or 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 or 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 or place by way of charge for the use of such house,
room or place or instrument or otherwise howsoever.

In this Act, "place" includes a tent, enclosure, space, vehicle and
vessel.]

"Instruments of
gaming" defined.
"Common gaming
house" defined.
'Place' defined.
The Bombay Prevention of Gambling Act, 1887
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18[3A. (1) Whoever prints or publishes in any manner whatsoever any 19[pictures,
digits or figures or combination of pictures, digits or figures] relating to Worli
Matka or any other form of gaming under the heading "Shubha Rashi" or by
adopting any other form or device, or disseminates or attempts to disseminate
or abets dissemination of information relating to such 19[pictures, digits or
figures or combination of pictures, digits or figures] shall be pu nishable with
imprisonment which may extend to six months and with fine which may
extend to one thousand rupees.

(2) Where any person is accused of an offence under sub-section (1), any
digits or figures or combination of digits or figures in respect of w hich the
offence is alleged to have been committed shall be presumed to relate to
Worli Matka gaming or some other form of gaming unless the contrary is
proved by the accused.]

4. 20[(1)] Whoever—
(a) 21[opens, keeps or uses any house, room or place], for the purpose
of a common gaming-house,

(b) being the owner or occupier of any such house, room or place
knowingly or wilfully permits the same to be opened, occupied, kept
or used by any other person for the purpose aforesaid,

(c) has the care or management of, or i n any manner assists in
conducting the business of, any such house, room, or place opened,
occupied, kept or used for the purpose aforesaid,

(d) advances or furnishes money for the purpose of gaming with
persons frequenting any such house, room or place,

22[shall, on conviction, be punishable with imprisonment 23[which may
extend to two years] and with fine:

Provided that—
(a) for a first offence such imprisonment shall not be less than 24[three
months and fine shall not be less than five hundred rupees];

(b) for second offence such imprisonment shall not be less than 25[six
months and fine shall not be less than one thousand two hundred
rupees]; and

(c) for a third or subsequent offence such imprisonment shall not be
lass than 26[one year and fine shall not be less than two thousand
rupees.]]

27[(2) Nothing contained in the provisions of the Probation of Offenders Act,
1958 or in sub-sections (1), (4), (5) and (6) of section 360 of the Cod e of
Criminal Procedure, 1973 shall apply to any person convicted under this
section.]

5.
28[Whoever is found in any common gaming -house gaming or present for the
purpose of gaming, 29[shall, on conviction, be punishable with imprisonment 30[which
may extend to nine months] and with fine:

Provided that—
(a) for a first offence such imprisonment shall not be less than 31[two
months and fine shall not be less than three hundred rupees];

(b) for a second offence such imprison ment shall not be less than
32[four months and fine shall not be less than three hundred rupees];
and

(c) for a third or subsequent offence such imprisonment shall not be
less than
33[nine months and fine shall not be less than three hundred
rupees.]]] Any person found in any common gaming -house during
any gaming 34* * therein shall be presumed, until the contrary 35[is
Punishment for
printing or
publishing
18A[pictures, digits
or figures] relating
to Worli Matka or
other form of
gaming.
Keeping common
gaming house.
XX of 1958. 2 of
1974.
Gaming in common
gaming houses.
The Bombay Prevention of Gambling Act, 1887
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proved], to have been there for the purposed.

36[5A. Where—
(i) in any area for which a Commissioner of Police has been appointed, a
police officer not below the rank of a Deputy Commissioner of Police, and

(ii) elsewhere, a police officer not below the rank of a Deputy Superinten dent
of Police,

is of the opinion that any register, record or writing of any kind whatsoever
which contains 37[pictures, digits or figures or combination of pictures, digits
or figures] relates to Worli Matka gaming or some other form of gaming, he
shall be entitled to seize the same, and such register, record or writing shall be
presumed to be an instrument of gaming unless it is shown by the person
from whom it is seized that it is a register, record or writing of any transaction
in connection with a lawful trade, industry, business, profession or vocation
or of any lawful personal transaction of any person or it is otherwise not an
instrument of gaming. ]

38[6. 39[(1)] It shall be lawful for a Police Officer—

40[(ia) in any area of the State, not below the rank of Sub-Inspector of
Police, authorised in each case by special warrant issued by the
Additional Director General of Police (Law and Order) or whoever is
holding that post in any rank or Additional Director General of Police
C.I.D. (Crime); and

(ib) in any area of police range not below the rank of Sub-Inspector of
Police, authorised in each case by special warrant issued by the
Special Inspector General of Police or Deputy Inspector General of
Police appointed for the respective police range; and]

(i) 41[in any area for which a Commissioner of Police has been
appointed] not below the rank of a 42** Sub-Inspector and either
empowered by general order in writing 43[by the Commissioner of
Police or authorised in each case by special warrant issued by any
police officer no t below the rank of Deputy Commissioner of Police
or, as the case mar be, Superintendent of Police], and

(ii) elsewhere not below the rank of a Sub-Inspector of Police
authorised by special warrant issued in each case
44[by a District
Magistrate or Sub -Divisional Magistrate or by a Taluka Magistrate
specially empowered by the State Government in this behalf or by]
45[a District, Additional, Assistant or Deputy Superintendent of
Police], 46[and]

47[(iii) without prejudice to the provision in clause (ii) above, in such
other area as the State Government may, by notification in the Official
Gazette, specify in this behalf, not below the rank of a Sub-Inspector
and empowered by general order in writing issued by the District
Magistrate.]

(a) to enter, with the assistance of such persons as may be
found neces sary, by night or by day, and by force, if
necessary, any house, room or place which he has reason to
suspect is used as a common gaming-house,

(b) to search. all parts o f the house, room or place which he
shall have so entered, when he shall have reason to suspect
that any instruments of gaming are concealed therein, and also
the persons whom he shall find there in whether such persons
are then actually gaming or not,

(c) to take into custody and bring before a Magistrate all such
persons,
Seizure of register,
record or writing by
certain police
officers.
Entry, search, etc.
by police officers in
gaming.
The Bombay Prevention of Gambling Act, 1887
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(d) to seize all things which are reasonably suspected to have
been used or intended to be used for the purpose of gaming
and which are found
therein:

Provided that no officer shall be authorised by special
warrant 48[unless the authority competent to so authorise
under sub-section (1) is satisfied], 49* * * * upon making such
inquiry as he may think necessary, that there are good grounds
to suspect the said house, room or place to be used as a
common gaming-house. ]

50[(2) Notwithstanding anything contained in any law for the time being in
force, no search made under this section shall be deemed to be illegal by
reason only of the fact that the witnesses (if any) of the search were not inha-
bitants of the locality in which the house, room or place searched is situate.]

51[6A. If any person found in any common gaming -house, entered by any Magistrate
or Officer of Police under the provisions of this Act, upon being arrested by any such
officer or upon being brought before any Magistrate, and on being required by such
Officer or Magistrate to give his name and address refuses or neglects to give the
same or gives any false name or address, h e shall, on conviction, be punished with a
fine not exceeding one thousand rupees and on the non-payment of such fine, or in
the first instance if to the Court passing the sentence it shall seem fit, with
imprisonment for a period not exceeding four months.]

52[7. When any instrument of gaming has been seized in any house, room or place
entered under section 6 or about person of any one found therein, and in the case of
any other thing so seize d if the court is satisfied that the Police Officer who entered
such house, room or place had reasonable grounds for suspecting that the thing so
seized was an instrument of gaming, the seizure of such instrument or thing shall be
evidence, until the contr ary is proved, that such house, room or place is used as a
common gaming -house and the per sons found therein were then present for the
purpose of gaming, although no gaming was actually seen by the Magistrate or the
Police Officer or by any person acting under the authority of either of them ] :

53[Provided that the aforesaid presumption shall be made, notwithstanding
any defect in the warrant or order in pursuance of which the house, room or place was
entered under section 6, if the Court considers the defect not to be a material one.]

8. On conviction of any person for opening, keeping or using a common gaming -
house, 54* * * or gaming therein, or being present therein for the purpose of gaming,
the convicting Magistrate may order all the instruments of gaming found therein or
on the persons of those who were found therein, to be forthwith destroyed 55[or
forfeited],

and may also order all or any of the s ecurities for money and other articles
seized, not being instruments of gaming, to be sold and the proceeds thereof, with all
moneys seized therein, to be forfeited; or, in his discretion, may order any part of
such proceeds and other moneys to be paid to any person appearing to be entitled
thereto.

9. It shall not be necessary, in order to convict a person of any offence against any of
the provisions of sections 4 and 5, to prove that any person found
56[gaming] was
playing for any money, wager or stake.

57[10. Any person who has been concerned in gaming contrary to this Act, and who is
examined as a witness before a Magistrate in the trial of any person for a breach of
any of the provisions of this Act relating to gaming, and who, upon such examination,
makes in the opinion of the Magistrate true and faithful discovery to the best of his
knowledge of all things as to which he is so examined, shall thereupon rece ive from
the said Magistrate a certificate in writing to that effect and shall be freed from all
prosecutions under this Act for anything done before that time in respect of such
gaming.]

Punishment for
giving false names
and addresses.
Presumptive proof
of keeping or
gaming in common
gaming house.
On conviction for
keeping or gaming
in common gaming
house, Instruments
of gaming may be
destroyed.
Proof of playing for
money not required
for conviction.
Indemnification of
certion witnesses.
The Bombay Prevention of Gambling Act, 1887
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11. [Payment of portion of fine to informer-Deleted by Guj, 32 of 1963, s. 3.]

12. A Police Officer may apprehend 58[and search] without warrant—

(a) any person found 59[gaming] 60[or reasonably suspected to be gaming] i n
any public street, 61[through fare, or in any place to which the public have or
are permitted to have access] 62[or in any race-course];

(b) any person setting any birds or animals to fight in any public street, 61[or
thoroughfare, or in any place to which the public have or are permitted to
have access];

Any such person shall, on conviction, be
63[punished both with fine]
which may extend to 64[three hundred rupees], 66[and with imprisonment]
which may extend to 66[three months] 67[and where such gaming consists or
wagering or betting or of any such transaction as is referred to in the
definition of gaming given in section 3, any such person so found gaming
shall, on conviction ,be 68[punished in the manner] and to the extent referred
to in section 4, and all moneys found with such person shall be forfeited.]

And such Police-officer may seize all birds and animals a nd 69[things
reasonably suspected to be instruments of gaming] found in such public street
70[through fare], 71[place or race -course], or on 72[or about] the person of
those whom he shall so arrest, and the Magistrate may, on conviction of the
offender, order such instruments to be forthwith destroyed, and such birds and
animals to be sold and the proceeds forfeited.
73[When any thing has been
found on or about any person and a court is satisfied that the Police -Officer
had reasonable grounds for suspecting that such thing was an instrument of
gaming, such, circumstance shall, until the contrary is proved, be evidence
that such thing was an instrument of gaming and that the person on or about
whom the thing was found was present for the purpose of gaming.]

74[12A. A Police -officer may apprehend without warrant any person who prints,
publishes, sells, distributes or in any manner circulates any news -paper, news-sheet
or other document or any news or information with the intention of aiding or
facilitating gaming.

Any such person shall, on conviction, be punishable in the manner and to the
extent referred to in section 4.

And any police officer may enter and sea rch any place for the purpose of
seizing, and may seize all things reasonably suspected to be used or to be inte nded to
be used, for the purpose of committing an offence under this section.]

13. Nothing in this Act shall be he ld to apply to any game of mere skill wherever
played.

75[14. The Gambling Act, 1305-F, the Public Gambling Act, 1867 in its exten sion to
the Vidarbha region of the State of Bombay, the Bombay Prevention of Gambling
Act, 1887 as applied to the Saurashtra area by the State of Saurashtra (Application of
Central and Bombay Acts) Ordinance, 1948 and the Bombay Prevention of Gambling
Act, 1887 as applied to the Kutch a rea by the Kutch (Application of Laws) Order,
1949 are hereby repealed :

Provided that such repeal shall not affect -

(a) the previous operation of the Acts so repealed, or

(b) any right, privilege, obligation or liability acquired, accrued or incurred
under any Act so repealed, or

(c) any penalty, forfeiture or punishment incurred in respect of any offence
Power to arrest
without warrant for
gaming and setting
birds and animals to
fight in public
streets.
Seizure and
destruction of
instruments found.
Power to arrest
without warrant for
printing, publishing
or distributing any
news or
information.
Saving games of
mere skill.
Repeal and savings. Hyd. II of 1305. F.
III of 1867. Bom.
IV of 1887. Sau.
Ord. XXV of 1948.
The Bombay Prevention of Gambling Act, 1887
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committed against any of the provisions of the Acts so repealed, or

(d) any investigation, legal proceeding or remedy in respect of any such right,
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceeding or remedy may be instituted, continued
or enforced and any such penalty, forfeiture or punishment may be imp osed as if the
Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 has not
been passed :

Provided further that, subject to the preceding proviso, anything done or any
action taken (including authorisations made, powers conferred, orders give n and
indemnity granted) by or under the provisions of the Acts so repealed shall, in so far
as it is not in consistent with any provision of this Act, be deemed to be done or taken
under the corresponding provisions of this Act and shall until altered, re pealed or
amended by anything done or any action taken under this Act, continue in force
accordingly.]

SCHEDULE

(ENACTMENTS REPEALED.)

Repealed by Act XVI of 1895.

---------------------------

1 For Statement of Objects and Reasons see Bombay Government Gazette, 1887, Pt. IV p. 12; for
Report of the select Committee, see ibid, p. 239, and for Proceedings in Council, see ibid., p. 215
and 244.
+ This Act was extended to and by such extention shall be in force in that part of the State of
Bombay to which immediately before the commencement of Bom. 14 of 1959 it did not extend
(Vide s. 2 of Bom. 14 of 1959).
∗ This Act was re-enacted by Bom. 37 of 1947, s. 2.
∗∗ This Act has been re-enacted and the amendments made by section 9 and Schedule E of the said
Act has been continued in force by Bom. 52 of 1947, s. 2.
2 This word was substituted for the word " Presidency" by Bom. 14 of 1959, s. 3 (a).
3 This portion was substituted for the last two paras, by Bom. 14 of 1959, s. 3(b).
4 These words wore substituted for the words "State of Bombay" by the Gujarat Adaptation of
Laws (State and Concurrent Subjects) Order, 1960.
5 This definition was substituted by Bom. 5 of 1922, s. 2.
6 Infra.
7 Clause (6) was substituted for the original clause by Bom. 3 of 1931, s. 2.
8 These words wore inserted by Bom. 12 of 1934, s.2.
9 These words wore inserted by Bom. 1 of 1936, s. 2(1).
10 This definition was inserted by s. 1 of the Act to amend the Bombay Prevention of Gambling
Act, 1890. (Bom. 1 of 1890).
11 The words "or intended to be used" were inserted by Bom. 1 of the 1936, s. (2) (i),
12 These words were added by Bom. 6 of 1919, s. 2.
13 The word "and" was omitted by Bom. 1 of 1936, s. 2(2) (ii).
14 This words were added by bom.1 of 1936,s,2 (2) (iii)
15 This portion was substituted for the original by Bom. 14 of 1959, s. 3(c).
16 This word was inserted by Guj. 16 of 1972, s. 2(a).
17 Item (f) was substituted by Guj. 20 of 1990, s. 2.
18A These word were substituted, by Guj. 20 of 1990, s.3 (2).
18Section 3A was inserted, by 16 of 1972, s. 2(a).
19 These words were substituted by Guj. 20 of 1990, s.3(1).
20 Section 4 was renumbered as Section4(1) by Guj.20 of 1990,s.4.
21 These words were substituted by Bom. 2 of 1941, s.3 read with Bom. 37 of 1947, s. 2.
22 This portion was substituted by Bom. 37 of 1947, s.3.
23 These words were substituted by Guj. 20 of 1990, s 4(1).
24 These words were substituted, by Guj. 20 of 1990, s. 4(2) (a).
25 These words were substituted, by Guj. 20 of 1990, s. 4(2)(b).
26 These words were substituted, by Guj. 20 of 1990, s. 4(2)(c).
27 Sub-section (2) was inserted, by Guj. 20 of 1990, s. 4(3).
28 This paragraph was substituted by Bom. 6 of 1919, s. 3.
29 This portion was substituted by Bom. 37 of 1947, s. 4.
30 These words were substituted, by Bom. 37 of 1947, s. 5(1).
Bom. XIV of 1959.
The Bombay Prevention of Gambling Act, 1887
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31 These words were substituted, by Bom. 37 of 1947, s. 5(2)(a).
32 These words were substituted, by Bom. 37 of 1947, s. 5(2)(b).
33 These words were substituted by Guj 20 of 1990, s 5(2) (c)
34 These words "or playing" were repealed by Bom 6 of 1919, s 3
35 These words were substituted for the words "be made to appear" by Bom 1 of 1936, s 4(3)
36 Section 5A was inserted by Guj 16 of 1972, s 4
37 These words were substituted by Guj 20 of 1990, s 5
38 Section 6 was substituted for the original by Bom 1 of 1936, s 5
39 Section 6 was renumbered as Sub-section (1) of that section by GUI 32 of 1964, s 2(1)
40 Clauses (ia) and (ib) were inserted by Guj 4 of 2003, s 2.
41 These words were substituted for the words "in the greater Bombay" by Bom 56 of 1959, s
3,Sch.
42 These words " Sergeant or" were deleted by Bom 14 of 1959, s 3(d)
43These words were substituted by Guj 20 of 1990, s 7(1)
44 These words were substituted for the words "by a Magistrate of the First Class or" by Bom 60 of
1954, s 82
45 These words were substituted for the portion beginning with the words "a District
Superintendent of police" and ending with the words "in this behalf by Guj 32 of 1964, s 2(1)(a)
46This word was inserted by Bom 14 of 1959, s 3(d)
47 This clause was inserted by Bom. 14 of 1959, s. 3(d)
48 These words were substituted by Guj. 20 of 1990, s. 7(2).
49The words "upon any complaint made before him on oath and" were deleted by Bom. 14 of
1959.
50 Sub-section (2) was added by Guj. 32 of 1964,s. 2 (2).
51 Section 6-A was inserted by Bom. 14 of 1959, s. 3 (e)
52Section 7 was substituted for the original section by Bom. 1 of 1936, s. 6.
53This proviso was added by Bom. 14 of 1959, s. 3 (f).
54The words "or playing" were repealed by Bom. 6 of 1919, s. 5.
55 The words "or forfeited" were added by Bom. 1 of 1936, s. 7.
56 This word was substituted for the words ''playing at any game" by Bom. 6 of 1919, s . 6.
57This section was substituted for the orginal by Bom. 14 of 1959, s. 3(g).
58The words "and search " were inserted by Bom. 1 of 1936, 8. 9(1).
59This word was substituted 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" by Bom. 6 of 1919, s. 7.
60 The words “or reasonably suspected to gaming” were insertedby Bom. 1 of 1936, a. 9(2).
61 These words were substituted for the words "place or thoroughfare" by Schedule I Part II Serial
No. 14 of the Bombay Repealing and Amending Act, 1910 (Bom. 1 of 1910).
62 These words were added by Bom. 5 of 1922, s. 4.
63These words were substituted by Guj. 20 of 1990, s.8(1).
64The words "three hundred rupees" were substituted for the words "fifty rupees" by Bom 1 of
1936, s. 9 (4).
65These words were substituted for the words "or with imprisonment" by Guj. 16 of 1972, s. 5.
66The words "three months" were substituted for the words "one month" by Bom. 1 of 1936, s.
9(5).
67These words were added by Bom. 5 of 1922, s. 4.
68 These words were substituted by Guj. 20 of 1990, s.8(2).
69These words were substituted for the words "instruments of gaming" by Bom. 1 of
1936 s. 9 (6).
70 These words were substituted for the words “place or throughfare” by Schedule I
Part II,Serial No. 14 of the Bombay Repealing and Amending Act, 1910(Bom. 1 of 1910).
71 These words were substituted for the words "or place" by Bom. 5 of 1922, s, 4.
72These words were inserted by, Bom. 1 of 1936, s. 9 (6).
73This paragraph was added by, Bom. 1 of 1936, s. 9, (7).
74 Section 12-A was inserted by Bom. 1 of 1936, s. 10.
75Section 14 was added by Bom. 14 of 1959, s. 3(h), and shall stand unmodified by the Gujarat
Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

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