Rajasthan (Avoidance of Wagers) Ordinance, 1950 1. Short title, extent and commencement. 2. Contracts declared null and void. 3. Bar of certain suits. 4. Payments for which no credit to be allowed. 5.
The Rajasthan (Avoidance of Wagers) Ordinance, 1950
Ordinance No. 3 of 1950
RJ413
[Published in the Rajasthan Gazette (Raj-Patra), Extraordinary, No. 160 dated January 25, 1950]
[Promulgated by His Highness the Rajpramukh on the 14th day of January, 1950.]
An Ordinance to provide for the avoidance of wagers.
Whereas, with a view to avoiding wagers in [the State of Rajasthan], it is expedient to make provisions supplementary to Section 30 of the Indian Contract Act, 1872, of the Central Legislature,[xxx].
Now, therefore, in exercise of the power conferred by paragraph (3) of Article X of the Covenant, His Highness the Rajpramukh is pleased to make and promulgate the following Ordinance:-
- Short title, extent and commencement.- (1) This Ordinance may be called the Rajasthan (Avoidance of Wagers) Ordinance, 1950.
(2) [It extends to the whole of the State of Rajasthan].
(3) It shall come into force at once.
- Contracts declared null and void.- All contracts, whether by speaking, writing or otherwise, made to further or assist the entering into; effecting or carrying out agreements by way of gaming or wagering, and all contracts by way of security or guarantee for the performance of such agreements or contracts, shall be null and void.
- Bar of certain suits.- No suit shall be allowed in any court of justice:-
(i) for recovering any sum of money paid or payable in respect of any such contract or agreement as is referred to in Section 2, and
(ii) for recovering any commission, brokerage, fee or reward in respect of the knowingly effecting or carrying out, or of the knowingly aiding in effecting or in carrying out, or otherwise claimed or claimable in respect of any such contract or agreement as aforesaid, whether the plaintiff in such suit be or be not a party to such contract or agreement, or
(iii) for recovering any sum of money knowingly paid or payable on account, of any persons by way of commission, brokerage; fee or reward in respect of any such contract or agreement as aforesaid.
- Payments for which no credit to be allowed.- No guardian, executor, administrator, heir or personal representative of any deceased person shall be entitled to or allowed credit in his accounts for or in respect of, any payment made by him on behalf of such deceased person (or, in the case of a guardian, on behalf of any minor); in respect of any such agreement or contract as is referred to in Section 2 or in respect of any such commission, brokerage; fee or reward; or any money paid or payable in respect thereof as are mentioned in Section 3.
- [x x x]
