3. Penalty for owning or keeping or having charge of a gaming-house
Whoever being the owner or occupier or having the use of any house, room, tent, enclosure space, vehicle, vessel or place in the Union Territory of Delhi opens, keeps or uses the same as a common gaming-house; andwhoever being the owner or occupier of any such house, room tent, enclosure, space, vehicle, vessel or place as aforesaid, knowingly or wilfully permits the same to be opened, occupied, used or kept by any other person as a common gaming-house; andwhoever has the care or management of, or in any manner assists in conducting the business of any house, room, tent, enclosure, space, vehicle, vessel or place as aforesaid, opened, occupied, used or kept for the purpose aforesaid; andwhoever advances or furnishes money for the purpose of gaming with persons frequenting such house, room, tent, enclosure, space, vehicle, vessel or place;shall be liable to imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to one thousand rupees.
