Section 9 in The Orissa (Prevention of) Gambling Act, 1955
9. Finding cards in suspected houses to be evidence that they are common gaming-houses
When any cards, dice, gaming table, cloth, boards or other instruments of gaming are found in any house, tent, room, enclosure, space, vehicle, vessel or place entered or searched under the provisions of ' the last preceding section, or about the person of any of those who are found therein, it shall be evidence, until the contrary is made to appear, that such house, tent, room, enclosure, space, vehicle, vessel or place is used as a common gaminghouse, and that the persons found therein were there present for the purpose of gaming, although no play was actually seen by the Magistrate or Police Officer, or by any person acting under the authority of either of them.
