The Tripura Gambling Act 1926

l02 'Iill: TRIPL’RA EXCISE ACT. I‘M“
such grantee may apply to the Collector and the Collector may
recover such money on his behalf in either of the ways provided by
\uit-net'linn (l)
.
Primtled that nothing in this sub-section shall ul'tect the right of
any such grantee to recover any such money by cml suit
9]. Power of the State Government to exempt intoxicants from
provisions of the Art—The State Government may. by notification.
either wholly or partially. and subject to such condition (if any) as it
may think fit to prescribe. exempt any intoxicant from all or any ot'the
provisions of this Act. either throughout the State of Tripura or in any
specified local area. or any specified period or occumon or as regards
any specified class of persons.
92. liar to certain suits—No suit shall lie in any civil court against
the State Government. Excise Commissioner, Collector. or any Excise
Officer for damages for tiny act done in good faith or ordered to be
done in pursuance of this Act or any other law for the time being In
force relating to the excise revenue.
93. Limitation of suits and prosecutions—No Civil Court shall try
any suit against the Government or any Excise Officer in respect of
anything done. or alleged to have been done. in pursuance of this Act,
and, except with the previous sanction of the State Government. no
Magistrate shall take cognizance of any charge made against anyExcise Officer under this Act or any other law relating to the excise
revenue or made against any other person under this Act.
unless the suit or prosecution is instituted within six months after
the date of the act complained of.
94. Repeal and saving—(i) The Bengal Excise Act. 1909 (Bengal
Act V of 1909). in its application to the State of Tripura, is hereby
repealed.
(2) Notwithstanding such repeal every notification issued. order
passed. powers conferred and any other action taken under the repealed
Act. shall be deemed. respectively to have been issued. passed.
conferred and taken under the corresponding provisions of this Act.
¥N
TRIPURA GAMBLING ACT
or
ACT “/0!" I336 T.E. (i926AD)
Preamble—This is an Act to prohibit gambling and the keeping of
gaming houses. publicly or privately. within the Tripura State.
This Act may be called an Act relating to gambling or Act iVof 1336 TAE.‘
This Act shall. after it has been approved of by the
Administrative Council. come into force within the limits of the
Municipality of Agartala and at places at a distance of not more
than five miles thereof from the date of its notification in the
State Gazette The member of the Home Department may, if he
thinks fit. by a notification to be published in the State Gazette.extend the operation of this Act or any pan of it to any other
place within this State. and. may. if he subsequently deems it
necessary. withdraw the operation of this Act, in whole or in
pan.
Deflni
—
(a) “Gaming" does not include the betting upon a horse—race.when such betting takes place. as it ordinarily does. on the
day on which such race is to be run.
0:). “Instruments of gaming" includes any article. prepared.procured and used for the purpou of carrying on or
facilitating gaming. it includes the accounts book or registerin respect of gaming or any other document by which such
gaming is proved and also every article which is used as
a means of gaming.
(c) “Common gaming—house" means any house, tent. vehicle.
space or walled enclosure in which any instruments of
gaming are kept or used for the profit or gain of the person
owning. occupying. or temporarily using or keeping such
places or instruments. whether by way of letting these out
on hire or otherwise howsoever.
fl—d
i. This Act was published in the State Gazette. dated 15th Chait of [336
TE ( [926 AD)
003)

l04 TRIPl 'RA (SAMBLING ACT
4' “hoela‘ “mg "‘5 "“"c' (it “3'43“" 0' haun "k “‘5‘ My3house, tent. "XML 3'“ e. walled enclosure or VClltClCr situatedwithin the limits to which th
gaming house;
and whoever. being the owner or occu
IS Act applies. uses the same as a
pier of any suchhouse tent room s
'-
,_
.
_
.
.pace. walled enclosure or " '
(aforesaid, llidnowrngly
or wilfully permits the same tofllllpizneijused a occupied by any other per'sons as a commongaming house.
and whoever has the care or management of or assists inconducting, the
enclosure. space
busmess of any house. tent. room. walledor vehicle as aforesaid. used or kept for the
.
purpose of gaming ;
and whoever advances mane
‘ y for the purpose of
'
to persons f uent gaming
enclosure orrisqehic'eing
such house. tent. root-n. space, walled
shall be liable on conviction bef
'
‘
.
are an M
2:: Inot exceeding two hundred rupees. or)to iztglalts‘itsrglfmgif
5 Whg: or_ngorous,_
for any term not exceeding three months.‘
.
cards is?
rs ound In any common gaming—house. playing with
.
, ce. counters, money or other instruments of gaming or
to imprisonment. simple or rigorous. for any term not exceedingone month.
Any person found in any common
'
‘
_ ganun house d
'
may
gaming, Whether playing or not, shall be gresumed “$5contrary be proved, to have been there for the purpose ofgaming.
6.
iIrfivgctedMagitlrm
in charge of a division or a Magistrate
eredibl .wfl‘mntahe
powers of a first class Magistrate upone
mheld
tron and after such inquiry as he may think
his jurisdiction ”Liam l: Eccld by
tillim
at a place within
,
mm at an hroom, walled enclosure. space or vehicle is usedyas fittings:gmfinghmmhe may either himself enter. or by his warrantauthorise any officer of Police not below
.
. the rank fInspector, to enter, With such assistance as may :eaftftlllll
TRIPURA GAMBLING ACT l05
necessary. by night or by day. at any time and in any
circumstance. and by force if necessary. such place as aforesaid.
and may either himself take into custody. or authorise such
officer to take into custody. all persons whom he or such officer
finds therein. whether or not such persons may be then actually
gaming ;
and may seize or authorise such officer to seize all instruments
of gaming. and all moneys and 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 therein;
and may search or authorise such officer to search all parts
of the common gaming-house which he or such officer shall
have so entered. when he or such person has reason to believe
that any instruments of gaming are concealed therein. and also
the persons of those whom he or such officer find therein and
may either himself seize and take into custody or authorise such
officer to seize and take into custody such persons :
and may seize or authorise such officer to seize and take
possession of all instruments of gaming found upon such
search.
The Superintendent of Police posted in a division of the
State shall exercise all such powers mentioned in this section
as the Magistrate of such division may exercise.
7. When any card. dice, gaming table. cloth. boards or other
instruments of gaming are found in any house. tent. mom,
space. walled enclosure or vehicle searched under the provisions
of the last proceeding section. or about the person of any of
those who are found therein. it shall be evidence. until the
contrary is made to appear. that such house. tent. room. space.
walled enclosure or vehicle is used as a common gaming—
house. and that the said instruments of gaming shall be deemed
to be evidence of the offence committed by the persons found
therein. although no play was actually seen by the Magistrate
or police—officer. or by any person acting under the authority
of either of them.
8. 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, on being required by such
Magistrate or officer of police to give his name and address.

TRIPURA GAMBLING ACT
shall refuse or neglect to give the same. or shall give any falsename or address. he may. upon conviction. be liable to a linenot exceeding one hundred rupees or to imprisonment. simpleor rigorous. for any term not exceeding fifteen days.On conviction of any person for keeping or using any suchcommon gaminghouse. or being present therein for the purposeof gaming. the convicting Magistrate may order all theinstruments of gaming found therein to be destroyed. and mayalso order all or any of the securities for money. and other aniclesseized. not being instruments of gaming to be sold. and theproceeds thereof with all moneys seized therein to be forfeited;or in his discretion. may order any pan thereof to be returned tothe persons appearing to have been severally entitled thereto.10.lt shall not be necessary, in order to convict any person of
11
keeping a common gaming—house. or of being concerned in themanagement of any common gaming-house. to prove that anyperson found playing therein at any game was playing for anymoney or stake.
.The provisions of the aforesaid sections of this Act shall notapply to the game of “billiard", “whist” or any other game ofmere skill. Such game of mere skill, wherever played. shall notbe deemed to be gaming,ILA police—officer may apprehend without warrant any person
13.
found gaming in any public market, fair, thoroughfare or streetsituated within the limits to which this Act shall come intoforce.
Such person, when apprehended, shall be brought by thepolice officer aforesaid without delay before a Magistrate. andshall be liable to a fine not exceeding fifty rupees. or toimprisonment, either simple or rigorous, for any term notexceeding one month.
Such polie officer may seize all kinds of instruments ofgaming found on search of the person of those whom he shallarrest in such public place, and the Magistrate may, onconviction of the person apprehended, order such instrumentsto be forthwith destroyed.
A lottery or a lottery office may, with the sanction of theCouncil of Administration be opened, Whoever. withoutchaining such sanction of the Council of Administration.opens such lottery office or carries on lottery in any place shall
15. Offences punishable u
"
l()7TRIPURA GAMBLING A( f
be ldbe lit a line I101 exceeding Vt: hundred rupees "I In
ISO 6 ll III I l ’UIUUS lot an term not
I nm I'll ell Cl‘ 5! ple 0 lg ,
Il‘l‘lp
.
y
exceeding six months.
'
'
.issueonl4 Whoever without obtaining the sanctum as aforesaid
.
_
_
.
_
n‘Iamatton as to promise a
H
'
f a letter such a prtx
‘
1‘ holdthe
ltwffigoriy or artible to whomever shall draw 2:57) or m
apar :icular ticket number or word. or
u} promise m drawing03'” ‘
'
h benefitotepest
'
n an actforte
_‘ .
oa
refilzilricflzeln :smbger 0); word, shall on convtction be liable t
suc .
.
“d ru 5-
_
one thousa pee
.
‘
fine not exwedlng
nder this Act except those under section
le by any Magistrate havmg jul’lSdlCllOn
e is committed.
.
]ctod of an offence. puntshabe
d 14 shall be triab
his: place where the offenc
16.Whoever. having been
cmlwiguilty of any such offence, shallunder this Ad,
inerybgufimgubsaruent offence to double the
Eemgiilitjegft pflifiishment which has been fixed under this Act for
the
salzrngvided that he shall not be liable in any case to fine
' ‘
term
ceeding one thousand rupees or to imprisonment for a
ex
exceeding one year.

‹ Prev All Tripura acts Next ›