Section 11 in The Meghalaya Prevention Of Gambling Act, 1970
11. Gaming in Public places.
(1)A police officer may arrest without warrant any person-(a)found gaming in any public market, fair, street or thoroughfare or any place to which the public have or are permitted to have access;(b)arranging for the purpose of gaming, the game of teer (thoh team) in any public market, fair, street of thoroughfare or in any place to which the public have or are permitted to have access;(c)setting, for the purpose of gaming, any birds or animals to fight in any public market, fair, street or thoroughfare or in any place to which the public have or are permitted to have access;(d)present at any such place as is mentioned above aiding and abetting any such game as is referred to in clause (b) or clause (c).(2)Any person arrested under sub-section (1), shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.(3)Any such police officer may also seize all instruments of gaming, birds or animals found in such public market, fair street or thoroughfare or place or from the persons of those arrested and the magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed and such birds and animals to be sold and the proceeds thereof to be forfeited.
