- Any person who,-(a)opens, keeps or uses any building, room, tent, enclosure, vehicle, vessel, or place for the purpose of a common gaming-house;(b)being the owner or occupier of any such building, room, tent, enclosure, vehicle, vessel, or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any other person for the purpose aforesaid;(c)has the care or management of, or in any manner assists in conducting the business of, any such building, room, tent, enclosure, vehicle, vessel, or place opened, occupied, kept or used for the purpose aforesaid; or(d)advances or furnishes money for the purpose of gaming with persons frequenting any such building, room, tent, enclosure, vehicle, vessel, or place, 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 three months and fine shall not be less than five hundred rupees;(b)for a second offence, such imprisonment shall not be less than six months and fine shall not be less than five hundred rupees; and(c)for a third or subsequent offence, such imprisonment shall not be less than nine months and fine shall not be less than one thousand rupees.
