Andhra Pradesh Lotteries (Amendment) Act, 1995*
| [Andhra Pradesh Act No. 31 of 1995] | [25th May, 1995] |
An Act to amend the Andhra Pradesh Lotteries Act, 1968.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-sixth Year of the Republic of India as follows:
* Received the assent of the Governor on the 25th May, 1995. For statement of objects & reasons, please see the Andhra Pradesh Gazette, Part TV-A, Extraordinary date 26-4-95 at page 5.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Lotteries (Amendment) Act, 1995.
(2) It shall come into force on such date as the Government may by notification, in the Andhra Pradesh Gazette, appoint.
2. Amendment of section 2.- In the Andhra Pradesh Lotteries Act, 1968 (Act 16 of 1968) (hereinafter referred to as tit principal Act) in section 2.
(i) in sub-section (1), clauses (a) and (c) shall be omitted;
(ii) in sub-section (2), in clause (c), for the word "the licensing authority" the words "the Government" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act,-
(i) in sub-section (i), in clause (h), for the words "shall on ??? be punished for the first offence, with fino which may ??? thousand rupees and for any subsequent offenae, with ??? for a tam which may ??? to three month or with fine which may extend to ??? five thousand rupees or with both" the words "shall on conviction be punished with imprisonment for a terra which may extend upto fire years and with fine which may extend upto twenty five thousand rupees" shall be substituted;
(ii) sub-section (2) shall be omitted.
4. Omission of sections 6 to 11.- Sections 6 to 11 of the principal Act shall be omitted.
5. Omission of section 13.- Section 13 of the principal Act that be omitted.
6. Amendment of section 14.- In section 14 of the principal Act, in sub-section (2)
(i) for the expression "Code of Criminal Procedure 1898" the expression "Code of Criminal Procedure, 1973" shall bed-substituted;
(ii) in the marginal reference for the expression "Central Act 5 of 1898" the expression "Central Act 2 of 1974" shall be substituted.
7. Amendment of Section 16.- In section 16 of the principal Act, in sub-section (2),
(i) for the expression "Code of Criminal Procedure, 1898" the expression "Code of Criminal Procedure, 1973" shall be substituted;
(ii) in the marginal reference for the expression "Central Act 5 of 1898" the expression "Central Act 2 of 1974" shall in substituted;
8. Omission of Section 17.- Section 17 of the principal Act shall be omitted.
9. Amendment of Section 18.- In section 18 of the principal Act, for the words "Magistrate or the Second Class" the words "Magistrate of the First Class" shall be substituted.
10. Omission of Section 20.- Section 20 of the principal Act shall be omitted.
11. Omission of Section 23 and 24.- Sections 23 and 24 of the principal Act shall be omitted.
12. Amendment of Section 25.- In section 25 of the principal Act,
(i) in sub-section (2), in item (i), for the expression" under section 7 "the expression" under section 5" shall be substituted and items (ii) and (iii) shall be omitted;
(ii) for sub-section (4), the following shall be substituted, namely;-
"(4) Every rule made under the Act shall immediately after it is made be laid before the Legislative Assembly of the State if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days, which may be comprised in one session or in two successive sessions and if before the expiration of the session in which it is so laid or session immediately following the Legislative Assembly agrees in making any modification in the rules or in the annulment of the rules, the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand-annulled as the case may be so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule"
13. Existing licences it stand terminated.- (1) On and from the date of commencement of this Act all licences and exemptions granted under the principal Act other than under section 5 prior to such commencement and in force at such commencement shall stand terminated and no person shall continue to conduct any lottery in pursuance of such licence or exemption with effect from the date of such commencement.
(2) Any person contravening the provisions of sub-section (1) shall be punished with imprisonment for a term which may extend upto five years and with fine which may extend upto twenty five thousand rupees.