The Prize Competitions Act, 1955

[Act No. 42 of 19551]

[22nd October, 1955.]

Contents
Sections	Chaptericulars
Title	The Prize Competitions Act, 1955
1.	Short title, extent and commencement
2.	Definitions
3.	Interpretation
4.	Prohibition of prize competitions where the prize offered exceeds one thousand rupees a month
5.	Licensing of prize competitions where the prize offered does not exceed one thousand rupees a month
6.	Licences for prize competitions
7.	Promoters of prize competitions to keep accounts and submit the same to the licensing authority
8.	Power to cancel or suspend licences
9.	Penalty for promoting or conducting any prize competition in contravention of the provisions of sections 4 and 5
10.	Penalty for failure to keep and submit accounts
11.	Penalty for other offences in connection with prize competitions
12.	Offences by Corporations
13.	Power of licensing authority to call for and inspect accounts and documents
14.	Power of entry and search
15.	Forfeiture newspapers and publications containing prize competitions
16.	Appeals
17.	Licensing authority and other officers to be public servants
18.	Jurisdiction to try offences
19.	Protection of action taken under this act
20.	Power to make rules