Section 6 in The Orissa (Prevention of) Gambling Act, 1955
6. Penalty for gaming or gambling in a common gaming-house
Whoever takes part in gambling in a common gaming-house shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees, or with 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 and to have taken part therein.
