(1)When any instrument of gaming has been seized in any building, room, tent, enclosure, vehicle, vessel or place entered or searched under section 81 or on a person found therein, and in the case of any other thing so seized, if the court is satisfied that the police officer who entered such building, room, tent, or place, enclosure, vehicle, vessel, had reasonable grounds for suspecting that the thing so seized was an instrument of gaming, the seizure of such instrument or thing shall be evidence, until the contrary is proved, that such building, room, tent, enclosure, vehicle, vessel or place is used as a common gaming-house and the persons found therein were then present for the purpose of gaming, although no gaming was actually seen by the police officer or by any person acting under the authority of either of them.
