Andaman and Nicobar Islands act 001 of 1951 : The Andaman and Nicobar Islands Public Gambling Regulation 1951

;\ 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 Ctslh^ISL. 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 wagerlng^oI' xe'rc1se, or for' the s et tl enlent Lt of s uch wage-

of Crimina{

fl€afis abY Pl^{ar: e} ,^whe- Pr

oc'e rJure or any other ed^ori;

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 ,} f^I 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-ts^or 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' n^egb'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

Any^pol 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 1r^fou q

ncl in^{s uc} w ^@

t

(a) 1 lc ftghting o t

aI.I v bf'

p o].ice

' tor^{o f}

4

belng there Present ' f-blrds^ol

t

(e )

C om'llt s ao d) of s'ec alds ancl abets

s uch^Pub-

(

aninals I^o of f,enc e ,Punishabtre under^{cl aus e}

tlon

other thln^g wlllch uhcler the^Pr (z )^AnYlnstru'ne nt ay be^seLz

of those ^whoale arre- amln ^gor anI

ovls lons of section may be h str

seLz ed'ln^a

eet , tho- :jofg

b ettin

rough e orp f-Ie^o ;^Irl Lac^eor^ontr:le pers onsg

f

bf

s ted

und.er sub-

s ec tlon (t ).^ar o enter^andsearch^any .s usp ECted ho thorlze^P

us.e , 'etc '

ollc

(t )

e off-lcer

If^the

class^B.

Power to^ent er^{and au} e of^the

'tti f or^anyotheq ist,rate ' 'magl str a or^anI

te^{ste c.L}

ft1

,J

g.L a]' s trat 1y

redlble he^Dil emtr o1ller strlct lnfor

such

mation

SuPer

ino ulrY

or^on

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

of^{Pollce (}

tnc].udes A'

anI ^otherS ufflci maY thltik neces's&ry, ariring ts ^USedasqc

ent^g

has T

rounds r'^a

,ea.s on

nda

to

he "nay

fter'

he1'1'e

t- VEU

elt,h er^hims e1f

hat^enYplace

as^he

do

slsb

e^datether^e-

n may be f qundn

ECCSS

uch Placeⁱ arI"^by nlght ins

.even^daYs

5

he f inds or no'bⁱ hls^b

-house,

abt,

ar-ithor ise^anYommon g fo1Iowlng^actSl

'OI

1.^r

by vJa"rr

ant sub - i-nspe c- of f-l not^below the rank of^asof^the' po1ic

eer

. ,t: .t # from th (a)

of'l^w

or^bY

thef eln lrheth ft

er^th9

)^taxe

I.are ttto (c)

J-th .s,ucS daf^aflo

er,lt"er; wttlt as'sistat'teg -a 6y"'force r r h

bc es sary, i anY into^ctlstody allthen'ac

tua11 per^s y gaming ons^whom tsofg

aming^a1I rxoneYs and art

l.cl es^olritend f^va1

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 used^or

rare fouira the ein; art ^d

ated t

o f theos

ta ke Pos

e^uhom

sessloP

uiing^ar

he^has

cif^aI

e conce

1l.nst

t a': en

rurnent^s

thto'^custodYⁱ

d^fqr

(o)

s earc^nAII tfrat ^{any lns -} hav8^{s'oqnt er ed} r llhen he^haSIeaso ntobe

he I ein

ancl^sLeLze

und upon^such lace,

rthich^he shal'L e pers^onsso th tr

ument se ar^ch-' sofga

'

s ection (t ) shall be (:) sectlonsearches un and^a1

and ing^foof gam der^sUb

nn ac1e .in acc ordance^-1O2 and o w ith th

f^sectloh¹⁰3 of

t e Pfov I s lorls

he code^' of s":b- _l-

enL ered ,under sub s ectiol

wLth otrt' undue delaY

t^{sub s}ect-tne

(il^Ar.}

of

s ectlon after ^the

c omPl9 tt

of

to

on^od

tof anY of a^mag

the^P such^P Istfa f ence foceed focee te^wh

, uhlc duch^tm.' inB

dlng

oha

maE

unde

s^td

lstr {, ethe is dl tha r with . (1.) .by

g

ctlon to hihen^anY

p1 aQ Bis

aP

ol.ic^eof

fil-b dr r .^he

Bha11^,(3) lon I subml t^a 'repor

1/arr

ant r !f alY r

d ltot' ake c o$!Illtt^ec1 c o8n tzaTrc and

e

t ake or s erl h^appears

ate t toh ^{ave been}he ler s ori s^iur

(

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€ r^o

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 any^one 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 a^par-

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 order^any lnstrunents of gamtng,^s ?\rga t3 b;.,aestroyei-hna qo may also order

any oth""'u"[rEre ,utiea- t,, be" so:-a and converted lnto^mo-

ney, ancl the proc**i=-iir"r(]of"wf[f' all . rnoneys selzed^kq

hrexssldxamdxxe*rextgdx*nts:rx**lr, !ir-"u1n to be f orf eltecl^tt>

the Governnrent I^o" ifr^frffi^;iir[rt,tion _may or^der anv of s uch articles ancl the whole or ilny-p."t of tlu"J' moneys to^be

returned to the person app,:ari[[- to hav"e

been severally^th--

L"*unto entltled '

1

thls Regutat the Code.

3. Recovery of f ines "- *i^tl

io" may be r""overerl ln^the magisr,?t. lLrd::ii":d: Iffi:.'qI'xll?Elf "tioloHS;';"3: ; any porrron of aRy ii#*ilui"i" r"n""- ti,iE Regulation to^{b 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 trlct^nag1st rate or anY magistra te c[ the fi-'-

rst class^spec1a1ly^empowerred in this behalf^bYth.: 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 ul^g

aning or AAV Pror{otingho or ln

art

by r asslting the Promo^{ono uan} 'fre may

tt:e in{'or',-r-

deal wtth s uch Pers on as nearlY as IIIaY b at ion recelved^about him were^c

f the^des cri ptiorr 'oentioned in^sectlon 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"esald^m

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