SIKKIM
LOTTERIES (PROHIBITION ON RUNNING OF AND SALE OF SINGLE DIGIT AND PRIVATE
LOTTERY TICKETS) ACT, 1993 THE SIKKIM LOTTERIES
(PROHIBITION ON RUNNING OF AND SALE OF SINGLE DIGIT AND PRIVATE LOTTERY
TICKETS) ACT, 1993 [Act No. 10 of 1993] [18th October, 1993] An Act to prohibit running
of or sale of single digit 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 on 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 India as follows: (1) This Act may be caned the Sikkim Lotteries
(Prohibition on Running of and Sale of Single Digit and Private Lottery
Tickets) Act, 1993. (2) It shall be deemed to have come into force on the
1st day of August, 1993. In
this Act, unless the context otherwise, requires, (a) "agent" means the main stockiest and
includes an individual, a partnership firm, an association or group of
individuals or a company registered under the Jaw relating to registration of
companies entrusted with the responsibility of sale 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) "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. Notwithstanding
any agreement or contract entered into by the Government of Sikkim 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 lottery or single digit lottery is organized
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 recognised Institution to hold raffles or lucky
draws for the purpose of raising funds for educational, charitable or other
social causes. If
any person, party or agent contravenes the provisions of section 3, he shall be
punishable with imprisonment either description for a term with may extend to
two years or with fine which may extend to ten thousand rupees, or with both. If
any person with a view to promoting or conduct of any single, digit or private
lottery; (a) prints or publishes any ticket, single digit or
private lottery for use coupon or other document or private in the single digit
lottery lottery; or (b) offers or advertises for sale or has in his
possession for the purpose of sale or distribution any single digit or private
lottery ticket coupon; or other document for the use in single 'igit or private
lottery; or (c) prints, publishes or distributes or has in his
possession for the purpose of publication and distribution, (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 lottery as is calculated to act as an
inducement to persons to participate in such lottery; or (d) brings, or invites any person to send into the
territories of Sikkim for the purpose of sale or distribution, any single digit
or private lottery ticket, coupon or other documents for use in any
advertisement of single digit or 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 (f) causes or procures or 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 a term which may extend
to one year or with fine which may extend to ten thousand rupees, or with both. (1) 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 in writing; (a) to enter, if necessary by force, whether by day or
night, with such assistance as he may consider necessary, any premises which he
has reason to suspect are being 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 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 or with the promotion or conduct or any
lottery in contravention of the provisions of this Act; and (c) to seize all things found therein which are
intended to be used or reasonably suspected in having been med in connection
with such lottery. (2) All searches under this section shall be made in
accordance with the provisions of the law relating to Criminal Procedure for
the time being in force in the State. All
offences under this Act shall be cognizable and non-bailable. (1) The Sikkim lotteries (Prohibition on Running of and
Sale of Single Digit and Private Lottery Tickets) Ordinance, 1993, is hereby
repealed. (2) Notwithstanding such repeal anything done or any
action taken under the Ordinance so received, shall be deemed to have been done
or taken under the corresponding provisions of this Act.
Preamble - SIKKIM LOTTERIES
(PROHIBITION ON RUNNING OF AND SALE OF SINGLE DIGIT AND PRIVATE LOTTERY
TICKETS) ACT, 1993PREAMBLE