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State of Assam - Section

Section 16 in Assam Game and Betting Act, 1970

16. Presumption as to betting.

- Anybody who is found in a betting house by a Magistrate or a Police Officer entering into a betting house under the provisions of Section 7 of this Act shall be presumed, unless the contrary is proved, that he had been there for the purpose of betting and shall be punished with rigorous imprisonment for not less than six months but not exceeding three years and a fine of rupees one thousand but not exceeding rupees two thousand.