The SIKKIM LOTTERY(PROHIBITION ON RUNNING OF AND SALE OF SINGLE DIGIT AND PRIVATE LOTTERY TICKETS)ACT,1993

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SIKK!M
GOVERN'MENT
EXTRAORDINARY
PUBLISHEDBY AUTIiORIrv
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No. 10/LD/1993.
. .~--Gangtok, Monday, 18th October 1993' F_
No. 145
GOVERNMENT OF SIKKIM
LAW DEPARTMENT '
GANGTOK
Dated, Gangtok .the. ISth, October, 1993.
NOTIFICATION " ..•:i'\·:
The following Act of the-Sikkim Legislative Assembly having received the assent of
the Governor on 11th day of October, 1993 is hereby published for general information:-
THE STKKIM LOTTERIES (PROHIBlTION ON RUNNING QF AND SALE OF ,SINGLE DIGIT
AND PRIVATE LOTTERY TICKETS) A,CT, 1993.
(ACT NO. 10 of 1993 )
AN
ACT
to prohibit l'unnil"g of or sal e of single (ljgit lottery and private lottery tickets in the State of Sikkim ,
Whereas it has come to the notice of the State Government that the business of single digit
lottery tickets in the State has been having serious social and economic impact detrimental to the society in general;
And whereas there has been a serious adverse effect on public order 011 account of the said
lottery business ;
And whereas in view of the above it is deemed expedient to stop the business of single digit
lottery as well as private lotteries in the State..
Be it enacted by the Legislative Assembly of Sikkim in the Forty -fourth Year of the Republic of
of' India as follows :-
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Short title and
commencement.
Difinitions.
I. (J) This Act may .be called the Sikkim Lotteries (Prohibition
on .Running of and Sale of Single Digit and Private Lottery Tickets)
1\o.t, 199,3,
(2) It shall be deemed to have come into force on the 1St dilY
of August, 1993.
i. In .this Act, unless the context otherwise, requires,«
(a) "agent" means the main stockist and includes an individual,
a partnership firm. an association or group of individuals or a company
r~gistered.under the Jaw relating to registration of companies entrus-
.ted with the responsibility of "ale of lottery tickets on agency basis;
(b) "lottery" means a scheme for distribution of prizes by
lot or chance to those persons participating in the chances of a prize
-by purchasing ticket; .. .
(c) "private lottery" me811S a lottery run by private individuals
or Associations or firms to whom any authority may have given
permission to run such lottery;
(d) "single digit lottery" means a scheme for distribution of
prizes on the last single digit of a 'lottery ticket number for which
prizes offered are more than the actual cost of the ticket;

Prohibition on
nmninB iiforsale
if .sillgle digit
and private
lottery •
Penalty
Other ojJences in
connection with
sinale diait and
private lottery.
power if entry
search, seizure,
ere,
2
(e) "ticket" in relation to any lottery or proposed lottery,
includes any document evidencing the claim of a person to participate
in the chances of a lottery.
3. Notwithstanding any agreement or contract entered into by the
Government of Sikkirn with any person, party or agent, no person,
party or agent shall, with effect from the date of coming into force
of this Act, run any private lottery, sale, deal, distribute or purchase
any Single digit lottery ticket within the territory of Sikkim, whether
such private lettery or single digit lottery is organised within or
outside the State of Sikkim :
Provided that nothing in this section shall affect the right
of the Government to allow registered SOCieties Or other reccgrused
Institution to hold raffles or lucky draws for the purpOse of raising
funds for educational, charitable or tther social causes. .
:4. If any person, party or agent:contravenes the provisions of section
3, he shall be punishable with'·jrt~lpfjsonmel1t either description for a
term with may extend to two years or with fine which may extend to
.ten thousand rupees, or with .both.;
5. If any person with a "iew~o:;~,bmoting or conduct of any si!lgle
digit or private lottery ;
'f
(a) prints or publishes any single digit or private lottery
ticket, coupon or other document for use in the single digit lottery
or private lottery; or ,,...-
(b) offers or advertises for sale or has in his possession fer the
purpose of sale or distribution any Single digit or private lottery ticket
coupon, '01' other document for the use in Single digit or private [ottcrv ;
or
(c) prints, publishes or distributes or has in his possession for
the purpose of publication and distrihution,-
(i) any advertisement of Single digit or private lottery; or
(ii) any such matter descriptive of or otherwise relating to
the Single digit or private lott ery as is calculated to act as an induce-
ment to persons to participate in such lottery; or
(d) brings, or invites any person to send into the tervirories
of Sikkim for the purpose of sale or disrriburion , any single digit or
private lottery ticket, coupon or other documents for use in any
advertisement cf single digit cr private lottery; or
(e) uses any premises, or causes or knowingly permits any premises
to be used for the purpose connected with the promotion Or conduct
of any Single digit Or private lottery ; or
(I) causes or procures cr attempts to procure any person to do
any of the acts specified in clauses (a) to (e) ;
he shall be punishable with imprisonment of either description for OJ
term which may extend to one yrar or with fine which may extend
to ten thousand rupees, or with both.
6. (I) It shall be lawful for any police officer not below the rank
of a Sub-Inspector authorised by the Government in this behalf by
general or special order invvrlting
(a) to enter, if necessary by force, whether by day or night,
with such assistance as he Irlay consider necessary, any premisf·s which
he has reason to suspect are heing used for the purposes connected
with the promotion or conduct of any single digit and private lottery
in contravention of the provisions of this Act ;
(b) to search the premises and the person whom he may find
therein
(c) to take into custody and produce before a Ma~istra[e all
such pt'rsons whom he has reason to believe' to he guilty ol an offence
punishable under this Act or against whom a reasonable complaint has

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Vf-1- :;
Offences to be
cognizable and
non-bailable.
Repeal and
Savina·
• ~. .' <II ~ .~ .•
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been made or credible information has been received or a reasonable
suspicion exists of their having been concerned with the use of such
premises for purposes connected with Of with the promotion or con-
duct or any lottery in contravention of the provi sions of thi s Act ; and
(d) to seize all things found therein which are intended to be
used Or reasonably suspected in having been used in connection with
such lottery.
(2) All searches under thi s section sball be made in accordance
with the provisions of the law relating to Criminal Procedure for the
tirne being in force in the Slate.
7. All offences under tl.is Act shall be coglliz,ble and non-bailable.
8. (1) The Sikkim lotteries ( Prohibition on Running of and Sale
of Single Digit and Private Lottery Tickets) Or dir.ancc , J 991, is hereby
repealed .
(2) Norwtthstanding such repeal, wything done or any action
taken under the Ordinance so rcpea lcd , ;hll be deemed to have been
done or taken under the cor rcspondinp provisions of this Act.
Ordinance No. 1
if 1993·
By order of the Governor,
B. R. Pradhan
Secretary to the Government of Sikkim
Law Department.
F. No. 16(270)LDj93.
---_ ..._.--------------PRINTED AT THE SIKKIM GOVT. 'PRESS, GANGTOK.

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