- Whoever is found in any such house, walled enclosure, room, tent, vehicle, vessel or place, playing or gaming with cards, dice, counters, money or other instruments of gaming, or is found there present for the purpose of gaming, whether playing for any money, wager, stake or otherwise, shall be liable to a fine not exceeding [five hundred] [Substituted by Act V of 1970.] rupees, or to imprisonment of either description, as defined in the Ranbir Penal Code, for any term not exceeding [three months] [Substituted by Act V of 1970.].and any person found in any common gaming-house during any gaming or playing therein shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.
