Section 13 in The Meghalaya Prevention Of Gambling Act, 1970
13. Exemptions.
(1)Nothing in this Act shall apply to any game of mere skill wherever played:(2)Without prejudice to the provisions contained in sub¬section (1), the Government of Meghalaya may , by notification, exempt any game or sport from the operation of this Act in respect of which it is satisfied that, having regard to its nature, the skill involved and the customs connected therewith in vogue in the community, nothing connected with such game or sport is likely to encourage gambling or otherwise defeat the objects of this Act; and any such notification may be issued either in relation to the whole of the territories to which this Act extends or to any part thereof, and may also specify the circumstances in which and the conditions subject to which such game or sport may be played or undertaken.(3)If any person contravenes the circumstances in which and conditions subject to which any game or sport is exempted under the provisions of sub-section (2), he shall be punishable with fine which may extend to two hundred rupees.
