Section 12 in The Meghalaya Prevention Of Gambling Act, 1970
12. Power of police officer to enter premises an arrest persons printing, etc., matters relating to gambling.
(1)A police officer may arrest without warrant any person who prints, publishes, sells, distributes or in any manner circulates any newspaper, new-sheet or other document or any news or information with the intention of aiding or facilitating gaming and any police officer may enter and search any place for the purpose of seizing, and may seize all things reasonably suspected to be used or intended to be used for the purpose aforesaid.(2)Any person arrested under sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.
