Section 6A in The Bombay Prevention of Gambling Act, 1887
6A. [ Punishment for giving false names and addresses. [Section 6A was inserted by Bombay Act 14 of 1959,Section 3(e).]
- 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, and on being required by such Officer or Magistrate to give his name and address refuses or neglects to give the same or gives any false name or address, he shall , on conviction, be punished with a fine not exceeding one thousand rupees and on the non-payment of such fine, or in the first instance if to the Court passing the sentence it shall seem fit, with imprisonment for a period not exceeding four months.]
