Section 11(1) in The Meghalaya Prevention Of Gambling Act, 1970
(1)A police officer may arrest without warrant any person-(a)found gaming in any public market, fair, street or thoroughfare or any place to which the public have or are permitted to have access;(b)arranging for the purpose of gaming, the game of teer (thoh team) in any public market, fair, street of thoroughfare or in any place to which the public have or are permitted to have access;(c)setting, for the purpose of gaming, any birds or animals to fight in any public market, fair, street or thoroughfare or in any place to which the public have or are permitted to have access;(d)present at any such place as is mentioned above aiding and abetting any such game as is referred to in clause (b) or clause (c).
