Section 7 in The West Bengal Gambling and Prize Competitions Act, 1957
7. Penalty for giving false name and address.
- If any person found in any common gaming house entered by any police officer under section 5 upon being arrested by such police officer or upon being brought before any magistrate, refuses or neglects to give his name and address or gives any false name or address on being so required by any such magistrate or police officer,he shall, on conviction, be liable to imprisonment for a term not exceeding one month or to fine not exceeding five hundred rupees or with both, together with such costs as to the convicting magistrate may appear reasonable, and in default of payment of fine, if any, also to imprisonment for a term not exceeding one month.
