;\ T- ,\'U' @
A Begutratlon to nrd1ld?: I?" the punlshment' of
pub11c gambllng and ;h; [egnfng of Yo'lTot garrring-hous qs1n the Arrdaman and Nic oUi" ls:L"nat''and ' f or matters c onnected therewlth'.
In excepcise o,f'the powerF conferrgd b{ claD'ge (r ) of articl, z+J'-Lr' trru_ rionstrtr-,trol, the President ls p1e-- asectlpr;;;ie*tii;"'fJri;;i;;3;au1.a}.i,onmadebyh1rr;- :l
:
1 . Shprt,tltle, extel\t -+.nd conrencement '--(t0 Thls Regulatron ,may i;. g.tt;a tn" Ahd*run .a.nd Nicoba' rslands
publlc oarrroii"g h""gu'iiti6;- fi|l '' ,\
,.
'
l
Z. It extends .to the whOle of. the Andarnan artd. ' liic obar' IslahtlS '
TIfft ANDTU"IAN Al,rll l\iIc CtslhISL. REGULATI'ON, ?.' D*f inltlons '-
1;kre ccPtext othgfwlse' req-uire'
de n means .the
qs"Q) 'rthe co E' (apt v of GAI',bL rNG plac e , whethgf g . or
'b etlj.t B
or wagerlngoI' xe'rc1se, or for' the s et tl enlent Lt of s uch wage-
of Crimina{
fl€afis abY Plar: e ,whe- Pr
oc'e rJure or any other edori;
ANDS PUBLIC
1951.
IrTo. I o 1 (: ) It s hal-1 c ome '1nt o, f orc e at onc 3 ' fn thls Rebulatlbnv unless
{
l.
t
t
(* ) , ttbetting of ff cerr means aFI :,,,.rb1- i.c qi. private , l.lf i"fr -it Ys " d f'or wagerin ii;;i; ,"ri-fbr recelvin*.monevs as dn'agencv t
1,si-;t1.g,pI'n'- ;;)'-tqt-Fight, game'- sport I 1;kie sdttlttmEntr,*f FYCh *-ageTs-or bels or for t.t { h}re ageni^-ilitfi [i'- prtil"1,plas on, the re,s u
r'S f-)r betS ;
1
-+t I,I 'J'Wrffi{ $*r1[
,
L' opy
. of + bt b"r Irro . l g-7 112 o-Home dat ed 1-7 - ,;, 6 from the Lssis tant Sec-reta::y (Gen""ur ), Anclaman ancj .NlcobarA{rln-rgr.;rrt-} o\,, Fort dlair-;,j;ressed to I;;'i""il;tor Generrrl o'f Potic e, Arlciaman anci nirc,rrr;;- i;i;;d;; port Brarr. - /ratr.a
,)
Sub :- Snpplf of Anr.laman ancl
Nic g.h ar:.. Gamb.tr-lng hug ula1,-onl tter
ove r
ob ar
and
er the
J
_l 1 6/ 1 1 /76 dar.q],'?E,.tr*i;':;.*l: ;;;;;.1",5;$ I;f orwar d nArewJth one c opy of tb; Arr,i; run arld Nl Pu-r)llc Garnbllqe Resulati.bn, fii1 (N;;-iT"oi lgitthat'suff-lcleilt- nfilrrer or' copi*" thereof r B.s p enrent of thc :bnartnrent may ki;;iy-b;-sdi'"y"rbof the'zar'lous Police Statiofrs anh outiosts etc ' ffixxxxx
No.
ancl
55ttt7
to
alld.<
say
q ulr-
f tll:e
e
)
fsl to
re
fo s tyl eci OFtr'rcil".'df*# ERINTENDEN; T)F' POLTCJd A-1\ DAIl,/iN alVD' N fC UBAJ1 ISLANUJ . , o0o
i
S.H.0rg frfr informatj-on.
a
Port 81air. 1 ciatert 1-yle q Jul-I , 19'7 5. Qf.S.Pr.s C , fI s and
,t { .a't , \ ),. I ,, .1i. ,l-i,,,*
. / Super,*nt endEIlT-6f Polic e . t'
. Varadan i:TT6
2
\l| G ) the words rlgarulng n lnd rrpl aylng\, wl th thelr gramlnatlcal - variations unJ""sils
""Enail ,expresslons tncl ucle ' t a klng part 1n tfi; game of tne c)r in ' any olhgr garne or ,pr ete_nded game of a like na*g.u, "tut cro no[^ lnc]-u-de: [rr. promotlng, i5a"3l ;i:r:31'n*
parf 1;;'ui, sa.me oi rnor]e hur*an s,r{11 , whe-
rc) ,the
2
wIter. op' e s,; , kee,p of ga
olps
1
1c-]- es i \ . (a), ganrtng 'cloth tualIy uqed t Pny ,cards, cllce, counters.. n f_:g,3Itng boar_ds' ol other-irior' the purpose, or gamlii; *' "
(n ) any boxes.r
. recepf qcl.es , 11sts i'forms usq,q. foi -th" ptsrBgse ,rf-;;;:o;;; I organne ay,, pi''btendea--[ar,.d. g,f-; iif;, il*E;;l;., ii,",.
u^A_ :"{7) i;B}aqs" m*m 14c1udes a housoi r?om, i{ecg,; "\resser tr. ;.=hi;ies, . -- i - -, expi.esslon, rrins trunents ml n_gtt
he an,s- gamlng ta.- devisecl ,Lng the [is":. ' ..comnon gauing_ 1ng-h_oup;,a; 9f
b1os,
.QT AC
e-tsor other ' osure, IgeOfag Whnsver n[ th
exceedi nob exc P gc,cupl er q. 9r' us e's ers , t-Lc k_. or an.y ten t ,, encl._
or' katmx hav_
t'he samd as a
?{-*l .,_4nY j ,. c 9lnlnon gprn?: i pap
to
\
_ *,._+$.,,r, Egnaf ty'. fo* oryi-ngaUIng;t't6.OUS"e . K trg$ng or: heivtrlg cha-\,'.........'.- .-'. .:i
-a
ow lngJ-{ p-eruit s: "t,he..i-#'. on gaming*hle,use ; -gr ,
$Fu rbr+rrer oi gc c u.pi.err ro De opened, .u.spd; io{
or ani pl'a c
tt,FPb,. dg a
,kn:
'j-ii,."',
fiUr-''
(c I he's e
i:: I care or' negb'u.B'in es s .g.f any 1s on,mb n t f,or a" term n o.b dxc e e- for. &
trr*b,s eq u 'e,n .t? l! |rlp
t.., pffence to
a fJ-n e rrotup esBt or
to rlrS Oil'mo nt" f6r,a 'bgrm for' playlng or. he,l ng 1n
ganilng- ho-. (a-), advq ttces or f urnlshes hon e'v ., f,or the P;L1Ipos.eo f ganrlng wj.th ,Pffis-ons .'frdquent,lng &IIy "c
orrn:L.Eg
ah1 ng-h i) FE !i t_ ,i sha1l be-'
rst offence to
a f I.ne not exc e e cl ing flv e
r 0;.; { d
r. L;'<':.' *; i'': use,, hlhg
c-t. prssent ''f ;.ganrl p1aylng,
exceedln g
.? not exie ecilng one ne not e,rC eod1.n g a ''c ommon ,ga-f{
rlg-house or ts tl.1ere P'g
f1
t whether or ncrb ac t r-l al.Iy r''s t' offle,nce, ,to, a
fline not fr:r a terrnsmprls onpen
tf ar e1€,14hsequent off ence to a fi- d a term not excbedlng
e
uohths
tsupees or bo lmBrl s Qnment for
3
.',,1 ti
.4
ffiI
3
5. Penalty for gamlng'or settl4g blrds or mals to :tight 1n publlc DlaceF .--h/hoeser,16"ai?t- "t"eet thorcugh;iar.e or place to- vrhlcir the puUllc have ac cess- (") plays fo" money or other valuable thlnp wlthany lnstrument of gamlng; . or
(U ) sets any blrds. or anlmals to A flght; or
.p ubl ic ,, *n{il*03}"frlH3"3"t',l;ifis; , u*f ' and ab et s s pah
(O ) 1n any local ar.qfl. to,. wh{ch the Chlef C orrml-. ssloner may,_ by ndtlflcatlon rn^.trl6' offli*i;i i;;"ite, - lnPrr this clause, 1n any nanner inv,lt*" o"- urEorr"F es,anyperson to wager,or bet on'any.trf ffgh't, gamer or exerclse;"
sha-l-J- be t_1?b19 to ? flh-e not elceiectrinr fllk rr:pees, lmprir"Tent for erm not ux"euai*g -br" mbnth.
rike garne ,_u'
nelartr for conductin,g gaqre of to or
Wh oeve r-
an1-
OT
]
or 'to oth er of to re as
. ' (a) conducts or asslsts 1n conductlng the.game or Erny 'other game or pretended game of. a li,re nLtr-,_ manrrger or stake holejer; or -: , .
: ., ... f./!.,, ,,
,.,.i..'-.f:i ::,ijil.;lil , , ',,. - '.r.; f:r. r'.{:r','.,: (U ) lq, aqCOf ding tO ,the
-,..'',1.'l ', ' , 'te'nderl ganre, entiir"a-t; recelve the
..ir.r.,,,.t.',.,n'..'*,r,i,)/,rr4,.,\r,.r,r.rrrr..,,.ir.,/-),u, a,Ry part c,f thg surplus proc,3ec]s I or eting thq ,""'unt puyunfu to bhe succ ers; or r ul es of the game pr e-
surplus proceeds 1 or the stake after dedui-,
essful player or play-
e pr pretended game b), so1.i-
otherwls e I
o
o -t-e^s-J}e- -{1a.m c
ng or collectlng stakes or'b s ha.ll- be 1 iab-l-e .t o impris onment f br a' t ernl .whlc h may extend to s1x rnonthsr-or. wlth flne, or wlth both. (a)
Rower to arrest; wlthgut warrant anci to seiz e ins trudfnent s cr f garning- I
Anypol le p of J'1e er may. arr es t wlfl:rqut warr ant
any person whcv ln any street or throroughfare or pl ac e t o whlc h the p'ubllc hav e aec es i and wlth{n the vlew of such pollce offlcer- sollclts , or 'cc,l-lects stakes for. the garne of to_9r any other game or pretended game of
a l1ire nature; or
Plays Io. monev or other valqable thlng wlth,any lnstrunent of gaming; or
or anlmals to -flght; or
t-1
(a )
(tr )
(c ) se'bs blrcls
C ont lnu e d -Lr/ -
4
\ r 5- ed 1rfou q
ncl ins uc w @
t
(a) 1 lc ftghting o t
aI.I v bf'
p o].ice
' toro f
4
belng there Present ' f-blrdsol
t
(e )
C om'llt s ao d) of s'ec alds ancl abets
s uchPub-
(
aninals Io of f,enc e ,Punishabtre undercl aus e
tlon
other thlng wlllch uhcler thePr (z )AnYlnstru'ne nt ay beseLz
of those whoale arre- amln gor anI
ovls lons of section may be h str
seLz ed'lna
eet , tho- :jofg
b ettin
rough e orp f-Ieo ;Irl Laceorontr:le pers onsg
f
bf
s ted
und.er sub-
s ec tlon (t ).ar o enterandsearchany .s usp ECted ho thorlzeP
us.e , 'etc '
ollc
(t )
e off-lcer
Ifthe
classB.
Power toent erand au e ofthe
'tti f oranyotheq ist,rate ' 'magl str a oranI
teste c.L
ft1
,J
g.L a]' s trat 1y
redlble heDil emtr o1ller strlct lnfor
such
mation
SuPer
ino ulrY
oron
Chle fee by
lnt end ent dls trJ-pt mag C o'rrmls
.l SI oner lnt
ehal f ,'or S.P)on c t
ofPollce (
tnc].udes A'
anI otherS ufflci maY thltik neces's&ry, ariring ts USedasqc
entg
has T
rounds r'a
,ea.s on
nda
to
he "nay
fter'
he1'1'e
t- VEU
elt,h erhims e1f
hatenYplace
ashe
do
slsb
edatethere-
n may be f qundn
ECCSS
uch Placei arI"by nlght ins
.evendaYs
5
he f inds or no'bi hlsb
-house,
abt,
ar-ithor iseanYommon g fo1IowlngactSl
'OI
1.r
by vJa"rr
ant sub - i-nspe c- of f-l notbelow the rank ofasofthe' po1ic
eer
. ,t: .t # from th (a)
of'lw
orbY
thef eln lrheth ft
erth9
)taxe
I.are ttto (c)
J-th .s,ucS dafaflo
er,lt"er; wttlt as'sistat'teg -a 6y"'force r r h
bc es sary, i anY intoctlstody allthen'ac
tua11 pers y gaming onswhom tsofg
aminga1I rxoneYs and art
l.cl esolritend fva1
ed to
re
as ohabLy
s ulspe c'bed seo f garTiing o have
b een s elz e a-11 - lngtru:n
en
, whic-r
,
+
LJ
Ser be use the Furpo usedor
rare fouira the ein; art d
ated t
o f theos
ta ke Pos
euhom
sessloP
uiingar
hehas
cifaI
e conce
1l.nst
t a': en
rurnents
thto'custodYi
dfqr
(o)
s earcnAII tfrat any lns - hav8s'oqnt er ed r llhen hehaSIeaso ntobe
he I ein
anclsLeLze
und uponsuch lace,
rthichhe shal'L e personsso th tr
ument se arch-' sofga
'
s ection (t ) shall be (:) sectlonsearches un anda1
and ingfoof gam dersUb
nn ac1e .in acc ordance-1O2 and o w ith th
fsectloh103 of
t e Pfov I s lorls
he code' of s":b- _l-
enL ered ,under sub s ectiol
wLth otrt' undue delaY
tsub sect-tne
(ilAr.}
of
s ectlon after the
c omPl9 tt
of
to
onod
tof anY of amag
theP suchP Istfa f ence foceed focee tewh
, uhlc duchtm.' inB
dlng
oha
maE
unde
std
lstr {, ethe is dl tha r with . (1.) .by
g
ctlon to hihenanY
p1 aQ Bis
aP
ol.iceof
fil-b dr r .he
Bha11,(3) lon I subml ta 'repor
1/arr
ant r !f alY r
d ltot' ake c o$!Illttec1 c o8n tzaTrc and
e
t ake or s erl happears
ate t toh ave beenhe ler s ori siur
(
ts 5/- ar re st edan+ the 4rticle'se La ed.
C on!intie d-
5
S'tffi,ii .-. tr / r, ' i'l \.-, \ -: 5 :-
, Provlded,that !h" pollce ofYlcer may release the persons so arreBtecl on bal-1 .oi on thelr own
"J"ognizances c ondltl oned to appear before ru"t, ;;;1;trate : ,.i Provlded lu51r,"r., that if n,o perqo-n is arrelt"o,the po11ce offlcer shall sub'rft u-."po"i.gfl hls proceecllngs t o a magl-';trate wtio lssued tirb ,a"r.nt, lf ,;t. -t
I t r^T1." diq?;r"f"ililr:;":t:%".tfl"'ffi:;xr3;t3l;:,;lilffi:;;
?i voJ_lc! r or any pollee offlcer not .belor+ the'rarrt of Offi-c er ln cha rge . of a bol lc e statlon oup"rf betng Oufy- empowered by o ; w&r'rant lssuecl by elther df suer: oificE", - ^Ly by day :l - 11ght, enter and s-earch with s,uch as s1;tur" " a! may be l:.*s:af{; any pl_ace whlch ts reasonatrLf ,belleveO to 6e useA as 'a b e'b tlng of f- tc e and s e1z e.. &try $[ppbfis , 'c oupoEs , , egis_ -.
.,"Ifi_qo?Lf of other documents rouhe m6"em and'used, oialtended to be us,ed or reasonably suspgot-ed to.the be used as a reoord or evldence o,r; anyjt*hgtei,;.e*t"fiei up"rr-'i"y" A"iIIrrtgame or exerclse.
tlon(t ) shall be
srqb sectlon (:) of
sec
of.
ode
, Q ) Al]- s ear ch es under -s ur'
ma cle 1n o"c rrordanc e wlth the provasi.onb
s ectlon 1O;2 and of sectlon f bS oi tne C
(: )No warrant ,lrqued under sub_.seotlon 11 be execrrted. after the explry of
"bv"n.c1ays fronr
.thgreof .t (r ) sha- the date l^Jhen any prace is entereci uncler sub sectlon offlcer other than the ar
s trlct Su perint encl- he shall lmnedlately aft er the complet ion of , submlt a repr31f,
,thereof to the dlstrlct lll a tstrate or i ft he warrant'das lssued by the Distrlct Sup- c€ ro
a
cer. 1O' Presumpt,lon,respectlng instrunents of gamlng f ouncl in places entered.- lr/hen any inptrungnt of ga,:nlp[ lsfound in any pl.ace entered unrier,the provislons of thl; Regu_ Latlon -or: about the persons of .any of these who are found thd$3 'thereln, 1t sha1l be prosurb.a untlr- th;'-"oort"r"y - 1s pr9v99, . bhat sueh place 1s used as a comnon gaming-hoLis e and that the persons founcl thereln were there prclbnt 'for thepurp.ose of ganrtng, afthough n'o play wa,q actualiy s.een by th; laglstrate or poIlee offle er r . or by anyone alcllng' 1n ttle E entry.
o
11, Teniler of parden to accomp].'lce.-(t) ft dhi.lll e ]awful-'fcrthe maglstrate, Fibefore whost any person is acCu- ed of' an offence under sectton 3 or-sectlon Lr- or section 5 n section '5, wlth a vlew to c,btilnlng on the trlal the evici- nce of t.he person touchlrs aly unl-awful garnlng,or touching nythlng done wlth refereince tb, or 1n fuFtnelSnce of, any nlawful gamingr or touchtng any act done for lhe purpose I preve_ntlng, olslructlng or clelaflng the entryr.into any lace of an)r magisbrate oi pol1ce brrlcer authoiised to nake uch ontry, Lo tender. a pardon to such person on condltlon
txhsx nf h,Ls naklng a fu1l and true dliclosure of the whol e f the circulxstancei withln hls r.nowledge relative to the
ffc.>r^^ an.l ]-n ^-l-l^-- ^*--^^l .,-1^^J-l^.-- ---{
b
s
o
e
a
u
o
6
(_. \l
6
2,TheprovlsionsofSections3lT,339and 339A of the Code tn*fi""ppfy-I" any Person to whom apar-
don has been tendered unAbr.!;O ""ttlon (f ) as they apply
to any pe;so.r-to whoil u'pttOon bas been tenciered under
those Provlslons '
12. Magistrale. TaI orcler dgttructlon of' cards'
etc " r apd forfletuiu";f-t.ti;iu'- ' eLz"a
-
"" tlre collvtctlon of any person for an offen(:e;;;'itted under thls Regula-
tion, thu'"o.rrictirre ;;;i;1,"ri" ,.y orderany lnstrunents of gamtng,s ?\rga t3 b;.,aestroyei-hna qo may also order
any oth""'u"[rEre ,utiea- t,, be" so:-a and converted lntomo-
ney, ancl the proc**i=-iir"r(]of"wf[f' all . rnoneys selzedkq
hrexssldxamdxxe*rextgdx*nts:rx**lr, !ir-"u1n to be f orf eltecltt>
the Governnrent Io" ifr^frffi^;iir[rt,tion _may order anv of s uch articles ancl the whole or ilny-p."t of tlu"J' moneys tobe
returned to the person app,:ari[[- to hav"e
been severallyth--
L"*unto entltled '
1
thls Regutat the Code.
3. Recovery of f ines "- *i^tl
io" may be r""overerl lnthe magisr,?t. lLrd::ii":d: Iffi:.'qI'xll?Elf "tioloHS;';"3: ; any porrron of aRy ii#*ilui"i" r"n""- ti,iE Regulation tob e
paidtoanxpgrsonglhohas"o.'t.iuutuairianiwaytothe c onvlction,
fines inpos ed under
manner provided iti
15.
Poi+er' to i enand security for gooci behatriorlr Whenever a dj-s trlctnag1st rate or anY magistra te c[ the fi-'-
rst classspec1a1lyempowerred in this behalfbYth.: Chi-e I
C onrmj-s sloner,
receives inllornatlon that anI Per
s on 'l i.1;} iri the local linl ts of hl s'l trrisdietlon
earns his liveJ.ihood, unl erwf ulg
aning or AAV Pror{otingho or ln
art
by r asslting the Promoono uan 'fre may
tt:e in{'or',-r-
deal wtth s uch Pers on as nearlY as IIIaY b at ion recelvedabout him werec
f thedes cri ptiorr 'oentioned insectlon 110 of the C odr:andfor the P urpose of any Pro-
c e edlng under tha t sectlon the fact tnat a P ers on earns
hls f I
lvelhood&s af'sr"esaldm
ay be Provecl bY cvlrlence of g eneral repute or otherwis e.
RA.IENIIIA FRASAD,
Presiilent '
o
a
K.V. SUNDffiN, Secretary to the GovcrnPent of Var ad4n
f-7-rza
India.
7