Section 8 in The Meghalaya Prevention Of Gambling Act, 1970
8. Penalty for giving false name and address.
If any person found in any common gaming house entered by any police officer under section 6, upon being arrested by such police officer or upon being brought before any magistrate refuses or neglects to give his name and address or gives any false name or address on being so required by any such magistrate or police officer, he shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.
