Kerala Gaming Act, 1960

	Section Title
	INTRODUCTION
1	Short tile, extent and commencement	View Judgements
2	Definitions	View Judgements
3	Penalty for opening, etc., any enclosure, etc., for certain forms of gaming	View Judgements
4	Penalty for being found in a gaming house	View Judgements
5	Power to enter and search	View Judgements
6	Cards, dice, etc. found in search under section 5 to be evidence that the place is a common gaming house	View Judgements
7	Penalty for opening, etc., a common gaming house	View Judgements
8	Penalty for being found gaming in a common gaming house	View Judgements
9	Penalty for refusing to give name and address and for giving false name and address	View Judgements
10	Instruments of gaming may be ordered to be destroyed on conviction	View Judgements
11	Proof of playing for stakes unnecessary	View Judgements
12	Magistrate may require any person apprehended to be sworn and give evidence	View Judgements
13	Witnesses indemnified	View Judgements
14	Act not to apply to certain games	View Judgements
14A	Exemptions	View Judgements
15	Penalty for gaming and setting birds and animals to fight in public places	View Judgements
16	Offences by who triable	View Judgements
17	Penalty for subsequent offences	View Judgements
18	Payment of portion of fine to informer	View Judgements
19	Police may arrest without warrant on view of offence	View Judgements
20	Repeal	View Judgements

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