4. Penalty for being found gaming in a common gaming house
Whoever is found gaming, or present for the purpose of gaming in a common gaming house shall, on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees, or with both.Explanation.-For the purpose of this section, any person found in any common gaming house during gaming therein shall be presumed to have been present there, for the purpose of gaming.
