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Maharashtra Prevention of Gambling Act, 1887


The Maharashtra Prevention of Gambling Act, 1887

Bombay Act No. 4 of 1887

mh196

[5th January, 1888]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1887, Part IV, page 12 for Report of the Select Committee, see ibid., page 239; and for Proceedings in Council, see Bombay Government Gazette, page 215 and 244.

LEGISLATIVE HISTORY 6

 

·  Repealed in part, by Act 16 of 1895.

·  Amended by Bombay 1 of 1890.

·  Amended by Bombay 1 of 1910.

·  Amended by Bombay 6 of 1919.

·  Amended by Bombay 5 of 1922.

·  Amended by Bombay 5 of 1926.

·  Amended by Bombay 14 of 1929.

·  Amended by Bombay 3 of 1931.

·  Amended by Bombay 12 of 1934.

·  Amended by Bombay 1 of 1936.

·  Adapted and modified by the Adaptation of Indian Laws Order in Council.

·  Amended by Bombay 2 of 1941.

·  Amended by Bombay 17 of 1945.

·  Amended by Bombay 37 of 1947.

·  Amended by Bombay 60 of 1954.

·  Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.

·  Amended by Bombay 14 of 1959.

·  Amended by Bombay 56 of 1959.

·  Adapted and modified by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

·  Amended by Maharashtra 46 of 1962.

·  Amended by Maharashtra 1 of 1963.

·  Amended by Maharashtra 12 of 1965.

·  Amended by Maharashtra 28 of 1967.

·  Amended by Maharashtra 20 of 1975 (1-9-1975)

·  Amended by Maharashtra 33 of 1976 (1-11-1976)

·  Amended by Maharashtra 24 of 2012 (w.r.e.f. 1.5.1960)

An Act to consolidate and amend the law for the prevention of gambling in the[State] of Bombay.

Whereas it is expedient to consolidate and amend the law for the prevention of gambling in the [State] of Bombay; It is enacted as follows:-

  1. Short title, Extent.- This Act may be cited as [the Maharashtra Prevention of Gambling Act]. [It extends to the whole of the [State of Maharashtra].]
  2. [Repeal of enactments.]Repealed Act XVI of 1895.
  3. "Gaming" defined.- [In this Act "gaming" includes wagering or betting except wagering or betting upon [a horse-race or dog race]when such wagering or betting take place-]

(a) on the day on which such race is to be run, and

(b) in an enclosure which the licensee of the race-course, on which such race is to be run, has set apart for the purpose under the terms of the licence issued under section 4 of the [Bombay Race-Courses Licensing Act, 1912], [or as the case may be, of the Maharashtra Dog Race-Courses Licensing Act, 1976] in respect of such race-course, [or in any other place approved by the State Government in this behalf,] and

[(c) between any individual in person, being present in the enclosure [or approved place] on the one hand, and such licensee or other person licensed by such licensee in terms of the aforesaid licence on the other hand [or between any number of individuals in person in such manner and by such contrivance as may be permitted by such licence;]

but does not include a lottery.

Any transaction by which a person in any capacity whatever employs another in any capacity whatever or engages for another in any capacity whatever to wager or bet whether with such licensee or with any other person shall be deemed to be "gaming":

Provided, nevertheless, that such licensee may employ servants, and persons may accept service with such licensee, or wagering or betting in such manner or by such contrivance as may be permitted in such licence.] [The collection or soliciting of bets, receipt or distribution of winnings or prizes in money or otherwise in respect of wagering or betting or any act which is intended to aid or facilitate wagering or betting or such collection, soliciting, receipt or distribution shall be deemed to be "gaming".]

"Instruments of gaming" defined.

[In this Act the expression "instruments of gaming" includes any article used [or intended to be used] as a subject or means of gaming, [ [*] ] any document used [or intended to be used] as a register or record or evidence of any gaming] [the proceeds of any gaming, and any winnings or prizes in money or otherwise distributed or intended to be distributed in respect of any gaming.].

"Common gaming House" defined.

[In this Act, "common gaming-house" means-

(i) in the case of gaming-

(a) on the market price of cotton, opium or other commodity or on the digits of the number used is stating such price, or

(b) on the amount of variation in the market price of any such commodity or on the digits of the number used in stating the amount of such variation, or

(c) on the market price of any stock or share or on the digits of the number used in stating such price, or

(d) on the occurrence or non-occurrence of rain or other natural event, or

(e) on the quantity of rainfall or on the digits of the number used in stating such quantity, [or]

[(f) on the pictures, digits or figures of one or more playing cards or other documents or objects bearing numbers, or on the total of such digits or figures, or on the basis of the occurrence or non-occurrence of any uncertain future event, or on the result of any draw, or on the basis of the sequence or any permutation or combination of such pictures, digits, figures, numbers, events or draws,]

any house, room or place whatsoever in which such gaming takes place or in which instruments of gaming are kept or used for such gaming:

(ii) in the case of any other form of gaming, any house, room or place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room or place by way of charge for the use of such house, room or place or instrument or otherwise howsoever.

In this Act, "place" includes a tent, enclosure, space, vehicle and vessel.]

  1. "Place" defined. Keeping common gaming-house.- [(1)]Whoever-

(a) [opens, keeps or uses any house, room or place], for the purpose, of purpose, of a common gaming house,

(b) being the owner or occupier of any such house, room or place knowingly or wilfully permits same to be opened, occupied, kept or used by any other person for the purpose aforesaid.

(c) has the care or management of, or in any manner assists in conducting the business of, any such house, room, or place opened, occupied, kept or used for the purpose aforesaid,

(d) advances or furnishes money for the purposes of gaming with persons frequenting any such house, room or place,

[ [shall, on conviction, be punished] with imprisonment [which may extend to two years][and may also be punished with fine]:

Provided that-

(a) for a first offence such imprisonment shall not be less than [three months and fine shall not be less than five hundred rupees;]

(b) for a second offence such imprisonment shall not be less than [six months and fine shall not be less than one thousand rupees;] and

(c) for a third or subsequent offence such imprisonment shall not be less than [one year and fine shall not be less than two thousand rupees.]]

[(2) Nothing contained in the provisions of the Probation of Offenders Act, 1958, or in sub-sections (1), (4), (5) and (6) of section 360 of the Code of Criminal Procedure, 1973, shall apply to any person convicted under this section.]

  1. Gaming in common gaming houses.- [Whoever is found in any common gaming-house gaming or present for the purpose of gaming, [ [shall on conviction be punished]with imprisonment which may extend to six months] [and may also be punished with fine]:

Provided that-

(a) for a first offence such imprisonment shall not be less than one month and fine shall not be less than two hundred rupees;

(b) for a second offence such imprisonment shall not be less than three months and fine shall not be less than two hundred rupees; and

(c) for a third or subsequent offence such imprisonment shall not be less than six months and fine shall not be less than two hundred rupees.]

Any person found in any common gaming-house during any gaming [* *] therein shall be presumed until the contrary [is proved], to have been there for the purpose of gaming.

[6. Entry, search, etc., by police officers in gaming houses. - [(1)] It shall be lawful for a Police officer-

(i) [in any area for which a Commissioner of Police has been appointed] not below the rank of a [* *] Sub-Inspector and either empowered by general order in writing or authorised in each case by special warrant issued by the Commissioner of Police, and

(ii) elsewhere not below the rank of a Sub-Inspector of Police authorised by special warrant issued in each case [by a District Magistrate of Sub-Divisional Magistrate or by a Taluka Magistrate specially empowered by the State Government in this behalf or by] a [Superintendent of Police] or by an Assistant or Deputy Superintendent of Police especially empowered by [the [State] Government] in this behalf, [and]

[(iii) without prejudice to the provision in clause (ii) above, in such other area as the State Government may, by notification in the Official Gazette, specify in this behalf, not below the rank of a Sub-Inspector and empowered by general order in writing issued by the District Magistrate.]

(a) to enter, with the assistance of such persons as may be found necessary, by night or by day, and by force if necessary, any house, room or place which he has reason to suspect is used as a common gaming-house.

(b) to search all parts of the house, room, or place which he shall have so entered, when he shall have reason to suspect that any instruments of gaming are concealed therein, and also the persons whom he shall find therein whether such persons are then actually gaming or not.

(c) to take into custody and bring before a Magistrate all such persons.

(d) to seize all things which are reasonably suspected to have been used or intended to be used for the purpose of gaming, and which are found therein:

Provided that no officer shall be authorised by special warrant unless the Commissioner of Police, the Magistrate, [the Superintendent of Police] or Assistant or Deputy Superintendent of Police concerned is satisfied, [* * *] upon making such inquiry as he may think necessary, that there are good grounds to suspect the said house, room, or place to be used as a common gaming-house.]

[(2) Notwithstanding anything in any law for the time being in force, no search made under this section shall be deemed illegal by reason only of the fact that the witnesses (if any) of the search were not inhabitants of the locality in which the house, room or place searched is situate.]

[6A.Punishment for giving false names and addresses. - If any person found in any common gaming-house, entered by any Magistrate or officer of Police under the provisions of this Act, upon being arrested by any such officer or upon being brought before any Magistrate, and on being required by such officer or Magistrate to give his name and address refuses or neglects to give the same or gives any false name or address, he shall, on conviction, be punished with a fine not exceeding one thousand rupees and on the non-payment of such fine, or in the first instance if to the Court passing the sentence it shall seem fit, with imprisonment for a period not exceeding four months.]

[7. Presumptive proof of keeping or gaming in common gaming house. - When any instrument of gaming has been seized in any house, room or place entered under section 6 or about the person of any one found therein, and in the case of any other thing so seized if the court is satisfied that the Police officer who entered such house, room or place had reasonable grounds for suspecting that the thing so seized was an instrument of gaming, the seizure of such instrument or thing shall be evidence, until the contrary is proved, that such house, room or place is used as a common gaming-house and the persons found therein were then present for the purpose of gaming, although no gaming was actually seen by the Magistrate or the Police officer or by any person acting under the authority of either of them:]

[Provided that the aforesaid presumption shall be made, notwithstanding any defect in the warrant or order in pursuance of which the house, room or place was entered under section 6, if the Court considers the defect not to be a material one.]

  1. On conviction for keeping or gaming in common gaming-house, instruments of gaming may be destroyed.- On conviction of any person for opening, keeping or using a common gaming house, [* *]or gaming therein, or being present therein for the purpose of gaming, the convicting Magistrate may order all the instruments of gaming found therein or on the persons of those who were found therein, to be forthwith destroyed [or forfeited].

and may also order all or any of the securities for money and other articles 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 part of such proceeds and other moneys to be paid to any person appearing to be entitled thereto.

  1. Proof of Playing for money not required for conviction.- It shall not be necessary, in order to convict a person of any offence against any of the provisions of sections 4 and 5, to prove that any person found [gaming]was playing for any money, wager or stake.

[10. Indemnification of certain witnesses. - Any person who has been concerned in gaming contrary to this Act, and who is examined as a witness before a Magistrate in the trial of any person for a breach of any of the provisions of this Act relating to gaming, and who, upon such examination, makes in the opinion of the Magistrate true and faithful discovery to the best of his knowledge of all things as to which he is so examined, shall thereupon receive from the said Magistrate a certificate in writing to that effect and shall be freed from all prosecutions under this Act for any thing done before that time in respect of such gaming.]

  1. [Payment of portion of fine to informer.]Deleted by Maharashtra 1 of 1963, Section 3.
  2. Power to arrest without warrant for gaming and setting birds and animals to fight in public streets.- A Police officer may apprehend [and search]without warrant-

(a) any person found [gaming] [or reasonably suspected to be gaming] in any public street, [or thoroughfare, or in any place to which the public have or are permitted to have access] [or in any race-course];

(b) any person setting any birds or animals to fight in any public street, [or thoroughfare, or in any place to which the public have or are permitted to have access];

(c) any person there present aiding and abetting such public fighting of birds and animals.

Any such person shall, on conviction, [be punished both with fine which may extend to three hundred rupees and with imprisonment] which may extend to [three months] [and where such gaming consists of wagering or betting or of any such transaction as is referred to in the definition of gaming given in section 3, any such person so found gaming shall, on conviction, be [punishable] in the manner and to the extent referred to in section 4, and all moneys found with such person shall be forfeited.]

Seizure and destruction of instruments found.

And such Police officer may seize all birds and animals and [things reasonably suspected to be instruments of gaming] found in such public street, [thoroughfare, [place or race-course] ] or on [or about] the person of those whom he shall so arrest, and the Magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed, and such birds and animals to be sold and the proceeds forfeited. [When any thing has been found on or about any person and a court is satisfied that the Police officer had reasonable grounds for suspecting that such thing was an instrument of gaming, such circumstance shall, until the contrary is proved, be evidence that such thing was an instrument of gaming and that the person on or about whom the thing was found was present for the purpose of gaming.]

[12A. Power to arrest without warrant for printing, publishing or distributing any news or information. - A Police-officer may apprehend without warrant any person who prints, publishes, sells, distributes or in any manner circulates any newspaper, news-sheet or other document or any news or information with the intention of aiding or facilitating gaming.

Any such person shall, on conviction, be punishable in the manner and to the extent referred to in section 4.

And any Police officer may enter and search any place for the purpose of seizing, and may seize all things reasonably suspected to be used or to be intended to be used, for the purpose of committing an offence under this section.]

[12B. Presumptive proof of printing, publishing, distributing etc., any news or information. - Where anything is seized under section 12A, if the court is satisfied that the Police officer who seized the thing had reasonable ground for suspecting that the thing so seized had been used or was likely to be used for the purpose of committing an offence under that section, the seizure of such thing shall be evidence, until the contrary is proved, that the thing so seized was printed, published, sold, distributed or in any manner circulated, as the case may be, with the intention of aiding or facilitating gaming.]

  1. Saving of games of mere skill.- Nothing in this Act shall be held to apply to any game of mere skill wherever played.

[14. Repeal and savings. - The Gambling Act, 1305F, the Public Gambling Act, 1867 in its extension to the Vidarbha region of the State of Bombay, the Bombay Prevention of Gambling Act, 1887 as applied to the Saurashtra area by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 and the Bombay Prevention of Gambling Act, 1887 as applied to the Kutch area by the Kutch (Application of Laws) Order, 1949 are hereby repealed:

Provided that such repeal shall not affect-

(a) the previous operation of the Acts so repealed, or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed, or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the Acts so repealed, or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 has not been passed:

Provided further that, subject to the preceding proviso, anything done or any action taken (including authorizations made, powers conferred, orders given and indemnity granted) by or under the provisions of the Acts so repealed shall, in so far as it is not in consistent with any provision of this Act, be deemed to be done or taken under the corresponding provisions of this Act and shall, until altered, repealed or amended by anything done or any action taken under this Act, continue in force accordingly.]

Schedule

(Enactments Repealed)

Repealed by Act XVI of 1895.

Notifications

  1. N., H. D., No. 3842/2, dated 23rd August, 1928 (B. G., Part page 1795)- In exercise of the powers conferred by section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), the Governor in Council is pleased to empower the Assistant Superintendent of Police or Deputy Superintendent of Police for the time being in charge of each of the several areas mentioned below to issue special warrants under the said section:-

[* * * * ]

City or Cantonment area in the Poona District,

City or Cantonment area in the Sholapur District,

[* * * * ]

  1. N., H. D., No. GBL. 4255/3545-11, dated 19th July, 1955 (B. G., Part I, page 3984)- In exercise of the powers conferred by section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), the Government of Bombay hereby empowers the Taluka Magistrate for the time being in charge of each of the areas in the East Khandesh District mentioned below to issue special warrants under the said section:-

(1) Jalgaon Taluka, (2) Bhusawal Taluka, (3) Yawal Taluka, (4) Raver Taluka, (5) Amalner Taluka, (6) Erandol Taluka, (7) Parola Taluka, (8) Chopada Taluka, (9) Chalisgaon Taluka, (10) Pachora Taluka, (11) Jamner Taluka, (12) Bhadgaon Peta, (13) Edlabad Peta.

  1. N., H. D., No. GBL. 1358/25127-X, dated 7th February, 1958) (B.G., Part I-B.D.S., page 632)- In exercise of the powers conferred by section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), the Government of Bombay hereby empowers the Taluka Magistrates for the time being in charge of each of the areas in the Ratnagiri District mentioned to issue search warrants under the said section:-

(1) Sawantwadi Taluka.

(2) Malwan Taluka.

(3) Kankavli Mahal.

  1. N., H. D., No. GBL. 2260/23898-X, dated 15th November, 1960 (M. G., Part IV-B, page 359)- In exercise of the powers conferred by clause (ii) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), the Government of Maharashtra hereby empowers the Sub-Divisional Police Officer, Kalyan, to issue a warrant under the said section for entry, search, etc., by the police of a gaming house.
  2. N., H. D., No. GBL. 4159/109567-X, dated 10th February, 1962 (M. G., Part IV-B, page 376)- In exercise of the powers conferred by clause (ii) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), the Government of Maharashtra hereby specially empowers the Taluka Magistrates and Assistant and Deputy Superintendents of Police in the following areas in the Nasik District for the purposes of the said clause (ii) that is to say:-

(1) Malegaon Taluka (excluding the city of Malegoan),

(2) Baglan Taluka,

(3) Kalvan Taluka,

(4) Nandgaon Taluka (excluding the City of Manmad),

(5) Surgana Taluka.

(6) Nasik Taluka (excluding the City of Nasik and the areas within the jurisdiction of the Nasik Road-Deolali Municipality and the Deolali Cantonment Board),

(7) Dindori Taluka.

(8) Igatpuri Taluka (excluding the City of Igatpuri),

(9) Peint (Mahal),

(10) Niphad Taluka,

(11) Sinnar Taluka,

(12) Yeola Taluka,

(13) Chandor Taluka.

  1. N., H.D., No. GBL. 4163/66218-X, dated 2nd December, 1963 (M. G., Part IV-B, page 1715)- In exercise of the powers conferred by clause (ii) of sub-section (1) of section 6 of The Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby specially empowers the Assistant or Deputy Superintendents of Police, Aurangabad and Jalna in the areas of the Aurangabad, Jalna and Vaijapur Talukas of the Aurangabad District for the purposes of the said clause (ii).
  2. N., H.D., No. GBL. 4266/20199-X, dated 21st September, 1967 (M.G., Part IV-B, page 2208)- In exercise of the powers conferred by clause (ii) of sub-section (1) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), and in supersession of the orders issued in Government Notification, Home Department, No. GBL. 4266/20199-X, dated the 13th July, 1967, the Government of Maharashtra hereby specially empowers the Deputy Superintendent of Police, Gondia to issue special warrants under the said section.
  3. N., H.D., No. GBL. 4557-X , dated 18th October, 1961 (M. G., Part IV-A, page 851)- In exercise of the powers conferred by clause (iii) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1867), read with section 2 of the Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 (Bombay XIV of 1959), and in supersession of Government Notification, Home Department, No. GBL. 4557-X dated the 28th July, 1960, the Government of Maharashtra hereby specifies the areas within the jurisdiction of Nasik Road-Deolali Municipality and the Deolali Cantonment Board and the areas of the following cities for the purposes of the said clause (iii), that is to say:-
  4. The City of Poona,
  5. The City of Sholapur,
  6. The City of Nagpur,
  7. The City of Amravati,
  8. The City of Akola,
  9. The City of Nasik,
  10. The City of Malegaon,
  11. The City of Igatpuri
  12. The City of Manmad,
  13. N., H.D., No. GBL. 4270/15961-VI, dated 3rd July, 1973 (M. G., Part IV-B, page 1372)- In exercise of the powers conferred by clause (iii) of sub-section (1) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), read with section 2 of the Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 (Bombay XIV of 1959), the Government of Maharashtra hereby specifies the areas comprised in the following District for the purposes of said clause (iii) namely:-

Poona Rural

Baramati (Town and Railway Station), Dhond, Mira, Bhor, Indapur, Saswad, Sirur, Pandare, Lonikalbhor, Kalamb, (Walchand Nagar), Lonawla, Dehu Road, Junner, Chakan, Talegaon-Dabhade, Khed, Manchar.

Ratnagiri

Sawantwadi, Vengurla, Malwan, Ratnagiri, Chiplun, Khed, Dapoli Town.

Kolhapur

Kolhapur City, Ichalkaranji Town, Jaisingpur Town, Kurnwad Town, Gadhinglaj Town.

Satara

Phaltan, Satara City, Koregaon, Satara Road, Lonand, Wai, Sakharwadi, Karad Town, Shirwal, Rahimatnagar, Mhaswad, Ogalewadi, Rethare, Koyananagar, Pophali, Mahabaleshwar, Panchagani, Umbraj.

Sangli

Sangli City, Miraj City, Madhavnagar, Islampur, Tasgaon.

Sholapur

Hotgi, Mohol, Kurduwadi, Barsi, Akkalkot, Pandharpur, Malshiras Taluka, Karmala, Modlimb.

Dhulia

Dhulia City, Shirpur, Dondaicha, Nandurbar, Shahada, Nawapur, Shindkheda, Taloda.

Jalgoan

Bhusawal, Jalgaon, Chalisgaon, Amalner, Chopda.

Kolaba

Panvel Town, Uran, Alibag, Pen, Mangaon, Mahad, Karjat, Roha, Khalapur.

Nasik

Niphad, Vinchur, Sinnar, Yeola City, Nandgaon, Ozar, Wedner-Khakurdi.

Ahmednagar

Shrirampur. Haregaon, Tilaknagar, Koregaon, Ashoknagar, Kolhar, Prawara, Loni, Kopargaon, Kanhegaon, Sanjeewani, Kolpewadi, Sangammer, Rahata, Puntamba, Shirdi, Savle-Vihir, Sondi, Rahuri, Wambhori, Akola, Kotul, Rahur, Ahmednagar City and Camp, Sheogaon, Pathardi, Jamkhed, Kaigat, Shrigonda, Parner, Newasa. ,

Akola

Akot, Balapur, Murtizapur, Telhara, Washim, Karanja.

Amraoti

Muhuli, Nandgaon, Badnera.

Bhandara

Gondia Town.

Buldana

Khamgaon, Malkapur, Nandura, Buldana, Mehkar, Chikhli, Shegaon.

Chanda

Warora, Chandrapur, Ballarshah.

Nagpur Rural

Umrer, Katol, Saoner, Ramtek, Khapa, Kamptee Town.

Yeotmal

Yeotmal, Pandharkaoda, Wani, Rajur, (Wani P.S.) Darwha, Pusad, Umarkhed, Dhanki, Digras, Arvi, Babulgaon, Ner.

Aurangabad

Aurangabad City, Aurangabad Cantonment, S.B. Jalna, Kadim Jalna, Paithan.

Bhir

Bhir, Parli, Ambejogai.

Nanded

Nanded.

Parbhani

Parbhani (Municipal area), Hingoli.

Thana

Bhiwandi Town, Thana Town, Kalyan Town, Ulhasnagar Township, Dombivli, Ambernath, Dahanu Town, Palghar Town, Thana Taluka, Bassein Taluka.

  1. N., H.D., No. GBL. 0178/1758-SPL-5, dated 15th June, 1979 (M. G., Part IV-B, page 1312)- In exercise of the powers conferred by clause (iii) of sub-section (1) of section 6 of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), read with section 2 of the Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 (Bombay XIV of 1959), the Government of Maharashtra hereby specifies the areas comprised in the following district, viz. Wardha for the purposes of the said clause (iii), namely:-

Wardha District

Wardha, Arvi, Hinganghat, Pulgaon, Deoli and Sindi.

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