Penalty for gaming and setting birds and animals to fight in public places
(1) Whoever is found playing for money or other valuable thing, with cards, dice, counters or other instruments of gaming, any game not being a game of mere skill in any public street, road or thoroughfare or in any place to which the public have or are permitted to have access; or any person setting any birds or animals to fight in any public street, road or thoroughfare or in any place to which the public have or are permitted to have access or any person there present aiding or abetting such public fighting of such birds or animals shall be liable on conviction to imprisonment not exceeding one month or to fine not exceeding two hundred rupees or to both.
(2) [1] Any police officer not below the rank of a Sub Inspector of Police), who arrests any person committing an offence under sub-section (1) may seize all the instruments of gaming found in such public place or on the person of those who he shall so arrest and the Magistrate shall, on conviction of the offender, order such instruments to be forfeited.
