Gujarat Prevention of Anti-social Activities (Amendment) Act, 2000*
| [Gujarat Act No. 14 of 2000] | [30th March, 2000] |
An Act further to amend Gujarat Prevention of Anti-social Activities Act, 1985.
It is hereby enacted in the Fifty-first Year of the Republic of. India as follows:-
* Received the Assent to by the Governor on the 30th March, 2000 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Prevention of Anti-social Activities (Amendment) Act, 2000.
2. Amendment of section 2 of Guj. 16 of 1985.- In the Gujarat Prevention of Anti-social Activities Act, 1985 (Guj. 16 of 1985) (hereinafter referred to as "the principal Act"), in section 2,
(1) after clause (b), the following clauses shall be inserted, namely:-
"(bb) "common gaming house keeper" means a person who, having been convicted of an offence punishable under section 4 of the Bombay Prevention of Gambling Act, 1887 (Bom. IV of 1887), within a period of three years from the date of such conviction either by himself or as a member or leader of a gang habitually commits or attempts to commit or abets the commission of an offence punishable under that section;
(bbb) "cruel person" means a person, who either by himself or as a member or leader of a gang habitually commits or attempts to commit or abets the commission of an offence punishable under section 8 of the Bombay Animal Preservation Act, 1954; (Bom. LXXII of 1954).".
3. Amendment of section 3 of Guj. 16 of 1985.- In the principal Act, in section 3, in sub-section (4), for the words "as a bootlegger", the words "as a bootlegger or common gaming house keeper or cruel person" shall be substituted.