9. Penalty on persons arrested for giving false names and addresses.
- If any person found in a betting house, entered by a Magistrate or any officer of Police under the provisions of this Act, upon being arrested by any such officer or upon being brought before any Magistrate or being required by such officer or Magistrate to give his name and address shall refuse or neglect to give the same or shall give any false name or address, he shall be punished with rigorous imprisonment for not less than three months but not exceeding one year and a fine of rupees five hundred but not exceeding rupees one thousand.
