8. Penalty for being found gaming in a common gaming house
(1)Whoever is found gaming or present for the purpose of gaming in a common gaming house shall, on conviction be liable to imprisonment which may extend to one month or to fine which may extend to five hundred rupees or to both; and any person found in any common gaming house during any gaming or playing therein shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.(2)Whoever commits any offence relating to gambling by means of on-line lotteries shall be liable on conviction to a fine of rupees twenty thousand or with imprisonment which may extend to two years or with both.
