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Union of India - Section
Section 7 in The Public Gambling Act, 1867
7. Penalty on persons arrested for giving false name and addresses
.If any person found in any common gaming-house entered by any Magistrate or officer of police under the provisions of this Act, upon being arrested, by any such officer or upon being brought before any Magistrate, on being required by such officer or Magistrate to give his name and address, shall refuse or neglect to give the same, or shall give any false name or address, he may, upon conviction before the same or any other Magistrate, be adjudged to pay any penalty not exceeding five hundred rupees, together with such costs as to such Magistrate shall appear reasonable, and on the non-payment of such penalty and costs, or in the first instance, if to such Magistrate it shall seem fit, may be imprisoned for any period not exceeding one month.| [Assam].In its application to the State of Assam, in Section 7, for the words five hundred rupees, substitute one thousand rupees.Assam Act 18 of 1970, Section 5 (w.e.f. 19-12-1970).[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 7, for the words five hundred rupees, substitute one thousand rupees and for the words one month, substitute four months.Madhya Pradesh Act 25 of 1950, Section 3 (w.e.f. 3-11-1950).[Manipur].Same as that of Madhya Pradesh.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149.[Punjab].In its application to the State of Punjab, in Section 7, for the words before the same or any other Magistrate, substitute before any Judicial Magistrate.Punjab Act 25 of 1964, Section 2 and Sch. (w.e.f. 2-10-1964).[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 7, between the words person found in and the words any common gaming-house, add and commas or in the immediate vicinity of.Uttar Pradesh Act 21 of 1961, Section 7 (w.e.f. 7-9-1961). |