Indian Penal Code, 1860

[294A. Keeping lottery office

Whoever keeps any office or place for the purpose of drawing any lottery ¹⁴²[not being ¹⁴³[a State lottery] or a lottery authorized by the ¹⁴⁴[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.]

STATE AMENDMENTS

State of Andhra Pradesh:

In Andhra Pradesh, section 294-A repealed.

[Vide Andhra Pradesh Act No. 16 of 1968, section 27].

State of Gujarat:

In Gujarat, section 294-A repealed.

[Vide Bombay Act No. 82 of 1958].

State of Karnataka:

In Karnataka area except Bellary District, section 294-A repealed.

[Vide Karnataka Act No. 27 of 1957].

State of Maharashtra:

In Maharashtra, section 294-A repealed.

[Vide Bombay Act No. 82 of 1958.]

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