The Public Gambling Act, 1867
Act No. 3 of 1867

[25th January, 1867.]

An Act to provide for the punishment of public gambling and the keeping of common gaminghouses in the 3[United Provinces, East Punjab, Delhi] 4[and the Central Provinces].

WHEREAS it is expedient to make provision for the punishment of public gambling and the keeping of common gaining-houses 5[in the United Provinces, East Punjab, Delhi and the Central Provinces];

It is hereby enacted as follows:

1. Short title given by the Amending Act, 1897 (5 of 1897), Sch. III.
2. The Act was declared to be in force in the tract of land lying between the railway station at Satna and the eastern boundary of the Jabbulpore District in the Central Provinces (now Madhya Pradesh) by the Scheduled Districts Act, 1874 (14 of 1874), s. 10 and in Panth Piploda, by the Panth Piploda Laws Regulation, 1929 (1 of 1929), s. 2.
It has been declared by notification under the Scheduled Districts Act, 1874 (14 of 1874), to be in force in Coorg.................................................................................................................See Gazette of India, 1878, Pt. 1, p. 373.
The Tarai Parganas....................................................................................................................Ditto 1876, Pt. I, p. 505.

The Act has been amended in Madhya Pradesh by C. P. Acts 3 of 1927, 25 of 1950, by Madhya Pradesh Act 23 of 1958 (when notified) and 47 of 1976, in Himachal Pradesh by Himachal Pradesh Act 30 of 1976. in the Punjab by Punjab Acts 1 of 1929 and 9 of 1960 and in U.P. by U. P. Acts 1 of 1917, 5 of 1919, 1 of 1925, 10 of 1938 and 34 of 1952.

The Act as extended to Ajmer-Merwara was rep. by Ajmer Act 6 of 1953.

The Act has been extended to the whole of Madhya Pradesh by Madhya Pradesh Act 23 of 1958 (when not and to Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and the Schedule.

This Act has been extended to the Union territory of Jammu and Kashmir and Union territory of Ladakh by Act 34 of 2019, s. 95 and the Fifth Schedule (w.e.f. 31-10-2019).

3. Subs. by the A.O. 1948, for "North-Western Provinces of the Presidency of Fort William, and in the Punjab, Oudh".

4. Subs. by Act I of 1903, for "the C. P. and British Burma".

5. Subs. by the A.O. 1948, for "in the territories, respectively, subject to the Govts. of the Lieutenant-Governor of the North-Western Provinces of the Presidency of Fort William and of the Lieutenant-Governor of the Punjab, and to the administrations of the Chief Commissioner of Oudh, and of the Chief Commissioner of the Central Provinces". The last nine words had been subs. by Act 1 of 1993, for "of the Chief Commissioner of the C. P. and of the Chief Commissioner of British Burma".

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