l02 'Iill:
TRIPL'RA EXCISE ACT.
I'M"
such
grantee may
apply
to
the
Collector and the
Collector may recover
such
money
on
his
behalf in either of the ways
provided
by \uit-net'linn
(l)
.
Primtled that
nothing
in
this
sub-section shall
ul'tect the
right
of any such
grantee torecover
any such money by
cml
suit 9]. Power of the State
Government to
exempt
intoxicants from provisions ofthe
Art—The State
Government may.
by
notification. either
wholly
or
partially.
and
subject
to
such
condition
(if any)
as it may think fitto
prescribe. exempt any intoxicant from all or
any ot'the provisions ofthisAct.either
throughout
the
State of
Tripura
or in any specified
local area. or
any
specified period
or
occumon or
as
regards any
specified
class of persons.
92. liar to
certain
suits—No suit shall
lie
in
any civil court
against the
State
Government.
Excise
Commissioner, Collector.
or
any Excise Officer for
damages
for tiny
act
done in
good
faith or
ordered to
be done in pursuance of this Act or
any other law for the time
being
In force
relating
to
the excise revenue.
93. Limitation of suits and
prosecutions—No
Civil Court
shall
try any suit
against
the
Government or
any Excise Officer in
respect
of anything
done. or
alleged to havebeen
done.
in pursuance
of this
Act, and, except
with the
previous
sanction of the
State
Government.
no Magistrate
shall take
cognizance of
any
charge
made
against any Excise Officer under
this Act or
any other law
relating
to
the excise revenue or
made
against any other
person
under
this
Act. unless the suit or
prosecution
is
instituted within six months
after the date of the act
complained
of.
94.
Repeal
and
saving—(i)
The
Bengal
Excise
Act.
1909
(Bengal Act V of
1909).
in its
application
to the
State of
Tripura,
is
hereby repealed.
(2)
Notwithstanding
such
repeal every notification
issued.
order passed. powers conferredandany other
action taken under the
repealed Act.
shallbe
deemed.
respectively
to
have
been issued.
passed. conferred and
taken under the
corresponding provisions
of this Act. ¥N
TRIPURA
GAMBLING ACT
or
ACT
"/0!" I336
T.E.
(i926AD) Preamble—This is an
Act to
prohibit
gambling
and
the
keeping
of gaming
houses.
publicly or
privately.
within the
Tripura
State. This Act may be
called an
Act
relating
to
gambling
or
Act iV of
1336 TAE.' This Act
shall.
after it
has
been
approved
of
by
the Administrative
Council.
come
into force within the limits of
the Municipality of
Agartala andat
places ata
distance of not more than
five miles thereof from the
date of its
notification in
the State
Gazette The member
of the Home
Department may, if he thinks
fit.
by
a
notification to
be
published
in the
State
Gazette. extend the
operation
of this Act or
any pan
of it to
any other place
withinthis
State. and. may. if he
subsequently
deems it necessary.
withdrawthe
operation of
this
Act,
in
whole or
in pan. Deflni — (a)
"Gaming"
does not
include the
betting upon
a
horse—race. when such
betting
takes
place.
as it
ordinarily
does.
on the day on
whichsuchrace isto
be run.
0:).
"Instrumentsof
gaming"
includes any article.
prepared. procured andused forthe
purpou
of
carrying
on or facilitating gaming. it
includestheaccounts book or
register in
respect
of
gaming
or
any other
document
by
which such gaming is
proved and alsoevery article which is used as a
means of
gaming. (c)
"Common
gaming—house"
means
any house, tent.
vehicle. space or
walled enclosure in which any instruments of gaming are
kept or used forthe
profit
or
gain
of the person owning. occupying. or
temporarily using
or
keeping
such places or
instruments.
whether
by way of
letting
these out on
hire or
otherwise
howsoever. fl—d
i.
This Act was
published
in
the
State
Gazette.
dated 15th
Chait of
[336
TE
(
[926
AD)
003)
l04 TRIPl 'RA
(SAMBLING ACT
4'
"hoela'
"mg
"'5 """c' (it
"3'43""
0'
haun "k "'5'
My3 house, tent. "XML
3'" e.
walled
enclosure or
VClltClCr situated within the
limits to
which th gaming house; and
whoever.
being
the owner or
occu
IS
Act
applies.
uses
the same as a pier of
any such house tent room s
'- ,_
.
_
.
.pace. walled
enclosure or
" ' (aforesaid,
llidnowrngly or
wilfully permits thesame
tofllllpizneijused a
occupied
by any other
per'sons
as a
common gaming
house. and
whoever has the care or
management
of or
assists in conducting,
the enclosure. space busmess of
any house. tent. room.
walled or
vehicle as
aforesaid. used or
kept
for
the
.
purpose of
gaming
; and
whoever
advances mane ' y for the
purpose
of '
to
persons f uent gaming enclosure
orrisqehic'eing such
house. tent. root-n.
space, walled shall be
liable on
conviction bef
'' .
are an
M
2:: Inot
exceeding two
hundred rupees. or)to
iztglalts'itsrglfmgif
5
Whg:
or_ngorous,_ for any
term not
exceeding
three
months.'
.
cards
is?
rs
und In
any
common
gaming—house. playing
with
.
,
ce.
counters, money
or
other
instruments of
gaming
or to
imprisonment.
simple
or
rigorous.
for any
term not
exceedingone
month. Any person found in any
common '
'
_ ganun house d '
may
gaming, Whether
playing or not,shallbe
gresumed
"$5contrary
be
proved,
to
have been there for the
purpose
of gaming.
6.
iIrfivgctedMagitlrm in
charge ofa
divisionora
Magistrate eredibl
.wfl'mntahe
powersofa
first class
Magistrate upone mheld
tron
and
after such
inquiry
as
he may think his
jurisdiction
"Liam l:
Eccld
by
tillim at a
place
within
,
mm
at an
h room, walled
enclosure. space
or
vehicle is
usedyas
fittings:
gmfinghmmhe may
either
himself enter.
or
by
his warrant authorise any officer of
Police not
below
.
.
the rank f Inspector, to
enter, With such
assistance as
may :eaftftlllll
TRIPURA GAMBLING
ACT l05 necessary. by night or
by day. at any timeand in any circumstance. and
by
forceifnecessary.such
place asaforesaid. and may either himself take into
custody. orauthorise such officer to take into
custody.
all persons whom heorsuch officer finds
therein.
whetherornotsuch
persons
maybethen
actually gaming ; and may
seize or authorise such officer toseize all instruments of
gaming.
and all moneys and securities for money. and
articles of
value.
reasonably
suspected tohave been used orintended to be used for the purpose of
gaming.
whicharefound
therein; and may search orauthorise such officer tosearch all
parts of the common
gaming-house
which heorsuch officer
shall have so
entered.
when heorsuch
person has
reasontobelieve that
any instruments of
gaming areconcealed
therein.
and also the
persons of those whom heorsuch officer find therein
and may either himself
seize and take into
custody orauthorise
such officer to seize and take into
custody
such persons
:
and may seize orauthorise such officer toseize and take possession ofallinstrumentsof
gaming
founduponsuch search.
The
Superintendent
of Police
posted
in adivision of the State shall
exercise all such powers mentioned inthis section as the
Magistrate
of such division
may exercise.
7. When any card. dice,
gaming
table.
cloth.
boards orother instruments of
gaming arefound in any house.
tent. mom, space. walled enclosure orvehicle searched
under the
provisions of the last
proceeding
section. orabout theperson of anyof those who are found
therein.
it shall be
evidence.
until the contrary is made to
appear.thatsuch
house.
tent. room.
space. walled enclosure or vehicle is used as acommon
gaming— house. and thatthesaidinstrumentsof
gaming
shallbedeemed to be evidence
of the offence committed
by
the persons found therein.
although no
play was
actually seen
by the
Magistrate or
police—officer. or
by any person acting
under the
authority of either of them.
8. Ifany person foundinany
common
gaming-house
entered
by any Magistrate orofficer of
police
under the
provisions
of this Act, upon being
arrested
by anysuch
officer, or
upon being brought
beforeanyMagistrate, on
being required by such Magistrate orofficer of
police to
give hisnameand
address.
TRIPURA
GAMBLING ACT
shall
refuse or
neglect
to
give
the same. or
shall give
any falsename or
address. he may. upon
conviction. be
liable to a
linenot
exceeding
one
hundred rupees
or
to
imprisonment. simple or
rigorous.
for any
term not
exceeding
fifteen
days.On conviction of any person for
keeping
or
using any suchcommon
gaminghouse.
or
being present therein for the purposeof
gaming.
the
convicting Magistrate may order all
the instruments of
gaming
found therein to
be
destroyed.
and
may also order
all or
any of the securities for
money.
and other anicles seized.
not
being
instruments of
gaming
to
be
sold. and the proceeds thereof with all
moneys
seized
therein to
be
forfeited;or
in
his
discretion. may
order any
pan thereof to
be returned to the persons
appearing
to
have been
severally
entitled thereto.10.lt shall not
be
necessary,
in order to
convict any person of
11
keeping a
common
gaming—house.
or
of
being
concerned in
the management ofany
common
gaming-house.
to
prove that any person found
playing
therein at
any game
was
playing
for any money
or
stake. .The
provisions
of
the
aforesaid sections of
this Act shall not apply
to
the game of
"billiard", "whist" or
any other game
ofmere
skill.
Such game of mere
skill, wherever
played.
shall not be
deemed to
be
gaming,
ILA
police—officer may
apprehend without warrant
any person
13.
found
gaming
in any
public market,
fair,
thoroughfare
or
street situated within the
limits to
which this Act shall come
intoforce. Such person, when
apprehended,
shall be
brought by
the police
officer
aforesaid without
delay
before a
Magistrate.
and shall
be
liable to a
fine not
exceeding fifty rupees.
or
to imprisonment, either
simple
or
rigorous,
for any
term not exceeding
one
month. Such
polie
officer may
seize all
kinds of
instruments of gaming
found on
search of the person of
those whom he
shallarrest
in such
public
place,
and
the
Magistrate may,
on conviction of
the person
apprehended,
order such
instrumentsto
be
forthwith
destroyed.
A
lottery
or a
lottery
office may, with the
sanction of
the Council of
Administration be
opened,
Whoever. without chaining
such sanction of
the
Council of
Administration.opens such
lottery
office or
carries on
lottery
in any
place
shall
15. Offences
punishable u
"
l()7 TRIPURA GAMBLING A(f be ldbe lit aline I101
exceeding Vt:hundred rupees
"I In ISO 6 ll
III Il'UIUUS lot antermnot I nm I'll ell
Cl'
5!
ple
0
lg ,Il'l'lp .y exceeding sixmonths. '' .issueon
l4
Whoever without
obtaining the
sanctum as aforesaid
.
_ _
.
_ n 'Iamatton
as to
promise
aH '
f a letter such a
prtx '
1' hold the
ltwffigoriy orartible towhomever shall draw
2:57)
or m apar :icular
ticket number
or word.
or
u} promise
m
drawing 03'" ' '
h
benefitotepest '
n an actforte _' .
oa refilzilricflzeln
:smbger
0); word,
shall
on convtction be liable
tsuc
.
.
"d ru5- _
one thousa
pee
.
' fine not
exwedlng nder this Act
except
those under
section le
by any Magistrate
havmg jul'lSdlCllOn e is committed.
.
] ctod of
an offence.
puntshabe d 14 shall
be triab his: place
wheretheoffenc 16.Whoever.
having been
cmlwiguilty
of any such offence,
shallunder
this
Ad, inerybgufimgubsaruent
offence todoublethe Eemgiilitjegft
pflifiishment
whichhasbeenfixed
underthisActfor the
salzrngvided thatheshall notbeliable inany casetofine ' '
term
ceeding onethousand rupees orto
imprisonment for a
ex
exceeding one
year.