SIKKIM ONLINE GAMING (REGULATION) AMENDMENT ACT, 2009

Preamble - SIKKIM ONLINE GAMING (REGULATION) AMENDMENT ACT, 2009

THE SIKKIM ONLINE GAMING (REGULATION) AMENDMENT ACT, 2009

[Act No. 07 of 2009]

[0 4th August, 2009]

PREAMBLE

An Act to amend the Sikkim On-line Gaming (Regulation) Act, 2008 (23 of 2008).

Be it enacted by the Legislature of Sikkim in Sixtieth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Sikkim On-line Gaming (Regulation) Amendment Act, 2009.

 

(2)     It shall come into force at once.

Section 2 - Amendment of Section 2

In section 2 of the Sikkim Online Gaming (Regulation) Act, 2008 (hereinafter referred to as the principal Act),-

(a)      in clause (e), after the words and figure "Registration of Companies Act, Sikkim 1961", the words and figures "or the Companies Act, 1956 (Central Act No. 1 of 1956), as the case may be" shall be inserted;

 

(b)      in clause (g), after the words "online gaming", the words "or Sports Gaming" shall be inserted;

 

(c)      in clause (k), for the word "lottery", the words "on-line gaming or Sport Gaming" shall be substituted;

 

(d)      in clause (l), for the letter and word "a lottery", the words "an on-line gaming or Sport Gaming" shall be substituted;

 

(e)      after clause (n), the following clause shall be added, namely:-

"(na) " prescribed" means prescribed by rules made under this Act;"

Section 3 - Amendment of Section 5

In sub-section (1) of section 5 of the principal Act, for the words "Tourism Department", the words "Finance, Revenue and Expenditure Department" shall be substituted.

Section 4 - Amendment of Section 10, Section 13 and Section 16

In sub-section (3) of section 10, section 13 and subsection (1) of section 16 of the principal Act, after the words "on-line Games", the words "and Sports Gaming" shall be inserted.

Section 5 - Amendment of Section 17

In sub-section (2) of section 17 of the principal Act, for the words "such sub-section", the words, figure and brackets "sub-section (1)" shall be substituted.

Section 6 - Amendment of Section 23

In section 23 of the principal Act,-

(a)      in sub-section (1), the words "and subject to the condition of previous application" shall be omitted;

 

(b)      in sub-section (2), in clauses (iii), (iv), (vi), (vii) and (viii), after the words "On-line Game" and "On-line Gaming" whenever they occur, the words "and Sports Gaming" shall be inserted.