[Act No. 47
of 1976] [01st
October, 1976] An
Act to amend the Public Gambling Act, 1867 in its application to the State of
Madhya Pradesh. Be it enacted by the Madhya
Pradesh Legislature in the Twenty-seventh Year of the Republic of India as
follows:-- This Act may be called the
Public Gambling (Madhya Pradesh Amendment) Act, 1976. In section 1 of the Public
Gambling Act, 1867 (No. III of 1867) in its application to the State of Madhya
Pradesh (hereinafter referred to as the Principal Act), in the definition of
"Common Gaming House" in clause (i),-- (a)
in item (e), the word 'or' shall
be inserted at the end, and (b)
after item (e), the following
item shall be inserted, namely:-- "(f)
on the digits or figures or signs or symbols or pictures used in stating the
opening, middle or closing digits or figures or signs or symbols or pictures
declared for or in connection with Worli Matka gaming or any other form of
gaming;". After section 4 of the Principal
Act, the following section shall be inserted, namely:-- "4-A.
Punishment for printing or publishing digits, figures, signs, symbols or
pictures relating to Worli Matka or other form of gaming (1)
Whoever prints or publishes in
any manner whatsoever any digits or figures or signs or symbols or pictures or
combination of any two or more of such digits or figures or signs or symbols or
pictures relating to Worli Matka or any other form of gaming under any heading
whatsoever or by adopting any form or device, or disseminates or attempts to
disseminate or absets dissemination of information relating to such digits or
figures or signs or symbols or pictures or combination of any two or more of
them shall be punishable with imprisonment which may extend to six months and
with fine which may extend to one thousand rupees. (2)
Where any person is accused of
an offence under sub-section (1), any digits or figures or signs or symbols or
pictures or combinations of any two or more of such digits or figures or signs
or symbols or pictures in respect of which the offence is alleged to have been
committed shall be presumed to relate to Worli Matka gaming or some other form
of gaming unless the contrary is proved by the accused.". After section 5 of the Principal
Act, the following section shall be inserted, namely:-- "5-A.
Seizure of register, record or writing If the District Magistrate or
the Additional District Magistrate or a Police Officer not below the rank of
Assistant Superintendent of Police is of the opinion that any register, record
or writing of any kind whatsoever which contains digits or figures or signs or
symbols or pictures or combination of any two or more of such digits, figures,
signs, symbols or pictures relates to Worli Matka gaming or some other form of
gaming, he shall be entitled to seize the same, and such register, record or
writing shall be presumed to be an instrument of gaming unless it is shown by
the person from whom it is seized that it is a register, record or writing of
any transaction in connection with a lawful trade industry, business profession
or vocation or of any lawful personal transaction of any person or it is
otherwise not an instrument of gaming." The Public Gambling (Madhya
Pradesh Amendment) Ordinance, 1976 (No. 10 of 1976) is hereby repealed.THE PUBLIC GAMBLING (MADHYA
PRADESH AMENDMENT) ACT, 1976
PREAMBLE