Whoever, being the owner or occupier or having the use of any house, tent, room. space. walled enclosure or vehicle. situated within the limits to which this Act applies, uses the Sallie as a gaming house;and whoever, being the owner or occupier of any such house, tent, room. space. walled enclosure or vehicle as aforesaid, knowingly or wilfully permits the same to he opened or used and occupied by any other perSons as a common gaming house.and whoever has the care or management of or assists in conducting, the business of any house, tent, room. walled enclosure, space or vehicle as aforesaid, used or kept for the purpose of gamingand whoever advances money for the purpose of gaming to persons frequenting such house, tent, room, space, walled enclosure or vehicle,shall be liable, on conviction before any Magistrate to a fine not exceeding two hundred rupees, or to imprisonment, simple or rigorous, for any term not exceeding three months.
