- Whoever is found in any common gaming-house gaming or present for the purpose of gaming shall, on conviction, be punished with imprisonment which may extend to one year and with fine:Provided that,-(a)for a first offence such imprisonment shall not be less than one month and fine shall not be less than two hundred rupees;(b)for a second offence such imprisonment shall not be less three months and fine shall not be less than two hundred rupees; and(c)for a third or subsequent offence such imprisonment shall not be less than six months and fine shall not be less than five hundred rupees.
