Report No. 276

C. State Laws (a) Maharashtra and Gujarat

The Bombay Prevention of Gambling Act, 1887

5.41 The Act, 1887, applies to the States of Maharashtra and by virtue of the Bombay Reorganisation Act, 1960, to Gujarat as well.

5.42 While prohibiting and penalising 'betting or wagering', the Act, under section 3, exempts from its ambit "wagering or betting upon a horse-race or dog race" and under section 13, "games of mere skill wherever played".