Whoever is found in any common gaming-house, playing with cards, dice, counters, money or other instruments of gaming or is found there present for the purpose of gaming, whether playing for any stake or otherwise, shall be liable, on conviction before any Magistrate on the mere proof of his presence at the place aforesaid, to a fine not exceeding one hundred rupees or to imprisonment, simple or rigorous, for any term not exceeding one month.Any person found in any common gaming house during any gaming, whether playing or not, shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.
