Section 9(1) in The Meghalaya Prevention Of Gambling Act, 1970
(1)One the conviction of any person for keeping or using any common gaming house, or being present there for her purpose of gaming, the convicting magistrate may order all the instruments of gaming found therein to he destroyed, and may also order all or any of the securities for money and other articles seized, not being instruments of gaming to be sold and converted into money, and the proceeds thereof with all monies seized therein to be forfeited; or , in his discretion , may order any part thereof to be returned to the persons appearing to have been severally entitled thereto.
