[18
of 2022] [15th
September 2022] AN ACT further to amend the
Sikkim Online Gaming & Sports Gaming Regulation) Act, 2008. Be it enacted by the
Legislature of Sikkim in the Seventy third Year of the Republic of India as
follows:- (1)
This Act may be called the Sikkim Online
Gaming & Sports Gaming (Regulation) (Amendment) Act, 2022. (2)
lt shall come into force on Date of
publication in the official Gazette. (1)
Sub-section (2) shall be omitted, (2)
For sub-section (3), the following shall be
substituted, namely:- "(3)
The licensee shall pay to the State
Government an Annual License renewal fee of such amount and at such intervals
as may be prescribed but not later than one year from the date on which the
license was specified." (3)
ln the Act, sub-section (3) shall be read as
sub-section (2).Sikkim
Online Gaming & Sports Gaming (Regulation) (Amendment) Act, 2022
ln the Sikkim online Gaming & sports Gaming (Regulation) Act, 2008
(hereinafter referred to as the "principal Act"), in Section 2,
clause (g) shall be omitted.
ln the principal Act, clauses (h) to (q) shall be amended and shall be read as
Clauses (g) to (p) respectively.
ln the principal Act in Section 5(1) of the Act, the figure and word "5
years" shall be substituted by the figure and word "1 year".
ln the principal Act, in Section 6:-