SIKKIM ON-LINE GAMING (REGULATION) AMENDMENT RULES, 2009

 

PREAMBLE

In exercise of the powers conferred by section 23 of the Sikkim On-line Gaming (Regulations) Act, 2008 (23 of 2008), the State Government hereby makes the following rules further to amend the Sikkim On-line Gaming (Regulation) Rules, 2009, namely:-

Rule - 1.

(1)     These rules may be called the Sikkim On-line Gaming (Regulation) Amendment Rules, 2009.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

In the Sikkim On-line Gaming (Regulation) Rules, 2009, in sub-rule (1) of rule 6, for the words, brackets and figures "of one percent (1%) of the gross gaming yield", the words, "as may be notified by the Government from time to time", shall be substituted.