Section 4 in The West Bengal Gambling and Prize Competitions Act, 1957
4. Penalty for being found in common gaming house.
- Whoever is found in any house, room, tent, walled enclosure, space, vehicle, vessel or any place referred to in section 3 playing or gaming with cards, dice, counters, money or other instruments of gaming, or is found there present for the purpose of gaming, whether playing for any money, wager, stake or otherwise, shall be punishable, on conviction, with fine [with rigorous imprisonment for a term which may extend to three years but shall not be less than three months and with fine which may extend to five hundred rupees] [Words Substituted for the words 'not exceeding two hundred rupees or with imprisonment for a term not exceeding one month or with both' by W.B. Act 44 of 1978.];and any person found in any common gaming house during any gaming or playing therein shall be presumed, until the contrary be proved, to have been there for the purposes of gaming.
