1[Keeping lottery office.-Whoever keeps any office or place for the purpose of drawing any lottery 2[not being 3[a State lottery] or a lottery authorised by the 4[State] Government], shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
And whoever publishes any proposal to pay any sum, or to deliver any goods, or to do or forbear doing anything for the benefit of any person, on any event or contingency relative or applicable to the drawing of any ticket, lot, number or figure in any such lottery, shall be punished with fine which may extend to one thousand rupees.]
CLASSIFICATION OF OFFENCE
Para I
Punishment-Imprisonment for 6 months, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
Para II
Punishment-Fine of 1,000 rupees-Non-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
STATE AMENDMENTS
Andhra Pradesh
Section 294A is repealed.
[Vide Andhra Pradesh Act 16 of 1968, sec. 27 (w.e.f. 1-2-1969)].
Gujarat
Section 294A is repealed.
[Vide Bombay Act 82 of 1958, sec. 33 read with Bombay Act 11 of 1960, sec. 87].
Karnataka
In Karnataka area except Ballary District, section 294A is repealed.
[Vide Mysore Act 27 of 1957, sec. 33].
Maharashtra
Section 294A is repealed.
[Vide Bombay Act 82 of 1958, sec. 33 (w.e.f. 1-5-1959)]
Manipur
Section 294A is repealed.
[Vide Manipur Act 2 of 1992, sec. 30 (w.e.f. 6-8-1992)].
Uttar Pradesh
Section 294A Omitted.
[Vide Uttar Pradesh Act 24 of 1995, sec. 11].
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1. Ins. by Act 27 of 1870, s. 10.
2. Subs. by the A. O. 1937, for “not authorized by Government”.
3. Subs. by Act 3 of 1951, s. 3 and the Sch., for “a lottery organized by the Central Government or the Government of a Part A State or a Part B State”.
4. Subs. by the A. O. 1950, for “Provincial”.
