NOTIFICATION
The 9th October, 2018.
No.LL(B)54/2017/47.—The Meghalaya Regulation of the Game of Arrow
Shooting and the Sale of Teer Tickets Act, 2018 (Act No. 12 of 2018) is hereby
published for general information.
The Gazette of Meghalaya
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 369 Shillong, Tuesday, October 9, 2018, 17th Asvina-1940 (S. E.)
PART-IV
GOVERNMENT OF MEGHALAYA
LAW (B) DEPARTMENT
———
Postal Registration No. N. E.—771/2006-2008
MEGHALAYA ACT NO. 12 OF 2018.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on 7th October, 2018.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 9th October, 2018.
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THE MEGHALAYA REGULATION OF THE GAME OF ARROW SHOOTING AND
THE SALE OF TEER TICKETS ACT, 2018
An
Act
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018 [PART-IV1426
to regulate the game of arrow shooting and the sale of teer tickets and to
provide for matters connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of Meghalaya in the Sixty—
ninth Year of the Republic of India as‘ follows:—
Short title,
extent and
commencement.
Definitions.
1 (1) This Act may be called the Meghalaya Regulation of
the Game of Arrow shooting and the Sale of Teer Tickets
Act, 2018.
(2) It extends to the whole of Meghalaya.
(3) It shall be deemed to have come into force with
effect from 1st July, 2017.
2. In this Act, unless there is anything repugnant in the
subject or context, — I
(a)
(b)
(C)
(d)
“Act” means the Meghalaya Regulation of the
Game of Arrow shooting and the Sale of Teer
Tickets Act, 2018;
“Arrow Shooting” means the game of arrow
shooting using traditional bows and arrows;
“Bet” means the sum paid as stake money on
the sale of teer (thoh team) tickets;
“Boolmiaker” means any person who carries on
business or vocation as a bookmaker in
respect of sale of teer (thoh team) tickets on
the game of arrow shooting under a licence
issued in the manner prescribed by the State
Government and includes a permit holder who
has been authorized by the Government to
conduct sale of teer (thoh team) tickets on
special occasion;
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018PART-IV] 1427
(6)
(fl
(g)
“Commissioner” means the Commissioner of
Taxes; ,
“Fee” means the sum of money as may be
prescribed for the issuance of the licence,
permit and the tickets for use as stake money
receipts;
“Licence” means an official document
authorizing a person or an organization to
(h)
(i)
(i)
(1)
organize the game of arrow shooting issued by
any officer authorized in this behalf by the
State Government and also includes an official
document authorizing a person to act as
bookmaker and to collect bets on the game of
arrow shooting including the sale of teer (thoh
team) tickets;
“Organisation” means a body or an association
of persons licensed to act as organizer;
“Organiser” of Arrow Shooting means a person
or organization authorized to organize arrow
shooting or the game of teer (thoh team) under
a licence or permit issued in the manner
prescribed by any officer authorized in this
behalf by the State Government;
“Permit” means an official . document
authorizing a person or an organization to
organize arrow shooting or the game of teer
(thoh team) on any special occasion issued by
any officer authorized in this behalf by the
State Government;
“Permit Holder” means an individual or an
organization authorized to organise arrow
shooting on any special occasion;
“Person” means an individual and includes a
bookmaker anda permit holder;
(m) “Prescribed” means prescribed by Rules made
(n)
under the Act;
“Security Deposit” means any sum of money as
may be prescribed to be deposited before the
issuance of any licence or permit;
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Regulating
Authorities.
Powers and
function of the
Regulatory
Authority.
(0) “Stake money” means gross amount of . all
moneys received or deemed to have been
received by licensed bookmaker for arrow
shooting for the purpose of betting or
wagering;
(p) “State Government” means the Government of
Meghalaya; and
(q) “teer tickets” means the documents issued in
acknowledgement of stake money received or
deemed to have been received on the sale of
teer (thoh team) tickets.
3. (-1) The State Government, may for carrying out the
purposes of this Act, appointia person of the rank of
Commissioner of Taxes or empower, by notification in the
Official Gazette, any official to discharge the functions of
such authority.
(2) The Commissioner of Taxes or any official
empowered by notification in the Official Gazette may
subject to such restrictions and conditions as may be
prescribed, by notification in the official gazette, delegate
any or all of his powers under this Act to any official
appointed under Section 3 of the Meghalaya, Good and
Services Tax Act, 2017, not below the rank of Inspector of
Taxes and any such official shall thereupon exercise the
said powers.
4. (1) The Authority appointed under sub—section (2) of
Section 3 of this Act shall grant or refuse to grant the
license or permit and also issue or renew the same as
applicable. If the License or Permit is decided not to be
granted it shall not be incumbent on the government to
inform the applicant the reasons thereof.
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Terms and
conditions of a
license or
permit.
(2) Inspection — Any officer authorized under sub-
section (2) above of Section 3 may enter any place where
the game of arrow shooting is conducted or organized
including any place of the bookmaker where the sale of
tickets is conducted and acceptance of stake money takes
place.
(3) If any person prevents or obstructs the entry of
any» ofiicer so authorized, he shall, in addition to any
action which he is liable under any law for the time being
in forced, be liable on conviction before a magistrate to a
‘fine not exceeding rupees Fifty thousand only.
5. The following shall be the terms and conditions of a
license or permit for arrow shooting under Section 6 and
Section 7 of this Act which shall also be specified in the
license or permit and which the licensee is bound to
follow and observe, namely: —
(1) that the places, day or days and time of arrow
shooting including distance from‘ places of
worship and educational institutions shall be
as provided in the Rules;
(2) that the number of arrows shall not be less
than thirty and more than fifty;
(3) that the total number of arrow used in each
round of shooting shall be between seven
hundred to two thousand in numbers;
(4) that the target shall be of the type usually
used in archery among the Khasis or Jaintias
as the case may be; '
(5) that the size of the target should be between
61 cm to 102 cm in height and 66 cm to 127
cm in circumference;
(6) that the distance of the target from the
shooters shall not be less than 15.21 meters
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018 [PART-IV1430
Terms and
conditions of a
license for a
bookmaker.
Cancellation of
license or
permit and
forfeiture of
security
and more than 30.48 meters;
(7) that the time within which all the shooters
should complete one round of shooting shall
not exceed five minutes;
(8) that the results of the shooting should be
declared at the place of shooting with half an
hour from the time the shooting has ended;
(9) that the shooting should be free and fair and
for this purpose and for orderly functioning of
the game the organizers should keep and
maintain proper co ordination with the
bookmakers and the shooters under the
supervision of the Officers duly authorized by
the State Government in this behalf; and
(10) that the State Government may, for the
purposes of sub—rule (9) issue such directions
and instruction as and when considered
necessary which shall be binding upon all
concerned.
6. The following shall be the terms and conditions of a
license for bookmaker: -
(1) the counter for the sale of teer tickets and stake
money thereof should be located at the place
not less than 1000 feet or 300 meters from the
nearest place or worship or educational
institution;
(2) each licensed bookmaker is allowed to operate
only 1(one) counter at the place to be specified
in the l incense;
(3) the license is not transferable from one person
to another or from' the place specified in the
license to another place;
(4) the licensed bookmaker is to strictly abide by
the conditions specified in this Rule and those
specified in the license.
7. The Government may on the advice of the
Commissioner or an officer duly authorised by him not
below the rank of Joint Commissioner of Taxes cancel the
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018PART-IV] 1431
deposit.
Conditions and
Restrictions for
regulating the
Gamepf Arrow
Shooting
including the sale
of Teér tickets.
Particulars to be
contained in the
licence, permit
and teer (thoh
team) tickets.
Registers and
Accounts to be
maintained.
license or permit‘of an organizer, book maker or permit
holder if the holder of a license or permit violates any
provision of this Act and or the Rules made thereunder or
any conditions of the license or permit was obtained by
furnishing information which he known or believes to be
false or doesnot believe to be true, the license or permit
as the case may be shall be liable to be cancelled and
security deposit, if any deposited by him shall stand
forfeited to the State Government:
Provided that no action under this Act shall be
taken unless the holder of the license or permit has been
given an opportunity of being heard.
8. The State Government may by Rules prescribe the
conditions and the restrictions to regulate the conduct
the game of arrow shooting including the sale of teer
tickets.
9. The State Government may by rules specify the
particulars to be contained in the licence, permit and teer
(thoh team) tickets.
10. (1) The State Government may by rules prescribe the
types of registers and accounts to be maintained for
licence, permit and tickets issued to organizer' and
bookmaker.
(2) The State Government may by rules prescribe the
types of registers and accounts to be maintained by the
bookmaker for the tickets received from the officer
authorized in this behalf by the Commissioner of Taxes or
any Official notified by the State Government in the
Official Gazette, and the tickets issued and used by such
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Seizure of books
of accounts, etc.
Non-liability of
the
Government.
Offences and
Penalty.
person as receipts for stake money.
1 1. An Officer authorized by the State Government in this
behalf may seize any books of account, registers, tickets
or any other document from any place where the game of
arrow shooting is organized or the sale of tickets and or
acceptance of stake money take-s place if the officer has
reasons to suspect that the provisions of this Act or any
rules made thereunder are not complied with and may
retain the same for so long as may be necessary for the
purposes of this Act and shall grant a receipt to the
organizer or the bookmaker for the same.
12. The State Government shall not be held liable for
payment of any dividend or award or reward by whatever
name called to the holder of any winning ticket which
evidenced receipt of stake money.
13. (1) Any breach of the conditions and restrictions
imposed by this Act or as may be prescribed under the
Rules made thereunder shall result in levy of penalty as
provided hereunder, subject to the condition that
opportunity of being heard should be accorded to the
licensee or permit holder.
(2) On conviction by a court not below that of a- First
Class Magistrate for any of the Offences amounting to a
breach of any of the conditions and restrictions imposed
by this Act, shall be penalized with imprisonment that
may extend upto three months and with fine not
exceeding rupees fifty thousand only from the organize
and a sum not exceeding rupees ten thousand only from
a bookmaker.
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018PART-IV] 1433
Power to
compound
offences.
Appeal.
Transition.
Power to make
Rules.
14. The State Government may empower an officer duly
authorised in this behalf before or after institution of
proceedings under sub-section (1) of SectiOn 13 of this
Act.
(1) To accept from the organizer the bookmaker, a
sum of money not exceeding rupees thirty
thousand only and rupees five thousand only
respectively by way of compensation for the
offence.
(2) On the payment of such sum, no further
proceedings shall be taken up against such
organizer or bookmaker.
(3) All offences punishable under this Act or the
rules made thereunder shall be non—cognizable
and bailable.
15. Every appeal against the order made by the
Regulating Authority under sub-section (2) of Section 3
shall be made to the Assistant Commissioner of Tax
within a period of forty five days:
Provided that an appeal against an order imposing
penalty by an oflicer duly authorized shall not be made.
16. All licensed organizer, Book Maker and Permit holder
who held a valid license or' permit under the repealed
Meghalaya Amusement and Betting Tax Act as on the
30th of June, 2017 shall be deemed to be valid license
organizer, Book Maker and Permit holder under the
provisions of this Act for the remainder period of validity
under the said repealed Act.
17. (1) The State Government may, by notification in the
Official Gazette make rules with prospective or
retrospective effect, for carrying out the purposes of this
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018 [PART-IV1434
Power to
remove
difficulties.
Repeal and
saving.
Act.
(2) Every rule made under this Act shall be laid, as
soon as may be, after it is made before the House of
Legislative Assembly While it is in session, for a total
period of thirty days which may be comprised in one
session or in two or more successive sessions, and if
before the: expiry of the session immediately following the
session or the successive session aforesaid, the House
agree a making any modification in the rule or the House
agree that the rule shall not be made, the rule thereafter
shall have effect only in such modified form or by of no
effect, as the case may be; so, however, that any such
modification or amendment shall be without prejudice to
the validity of anything previously done under that rule.
18. (1) if any difficulty arises in giving effect to the
provisions of this Act, the State Government may, by
order publish in the Official Gazette, make such
provisions not inconsistent with the provisions of this
Act, as appear it . to be necessary or expedient, for
removing the difficulty:
Provided that no such order shall be made after the
expiry of a period of two year from the date of
commencement of this Act.
(2) Every order made under this section, shall, as
soon as may be after it is made, be laid before the House
of Legislative Assembly.
19. (1) The Meghalaya Regulation of the Game of Arrow
shooting and the Sale of Teer Tickets Ordinance, 2018
(Meghalaya Ordinance No. 1 of 2018) is hereby repeal.
SHILLONG: Printed and Published by the Director, Printing and Stationery, Meghalaya, Shillong.
(Extraordinary Gazette of Meghalaya) No. 735 - 730 + 300 — 9 - 10 - 2018.
website:- http://megpns.gov.in/gazette/gazette.asp
W. KHYLLEP,
Secretary to the Govt. of Meghalaya,
Law Department.
THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) OCTOBER 9, 2018PART-IV] 1435
(2) Notwithstanding such repeal, anything done or
any action taken under the said Ordinance shall be
deemed to have been done or taken under the provisions
of this Act.