43. Cards, dice, etc., found in search under last section to be evidence that place is a common gaming-house.
- Any cards, dice, gaming table or cloth board or other instruments of gaming found in any place entered or searched under the provisions of the last preceding section, or on any person found therein, shall be evidence that such [place] [The word 'place' was substituted for the words 'enclosed place or building' by section 4 of the Madras City Police (Amendment) Act, 1929 (Tamil Nadu Act XIII of 1929).] is used as a common gaming-house, and that the person found therein were there present for the purpose of gaming, although no play was actually seen by the Police-officer or any of his assistants.
