Section 3(ii) in The Bombay Prevention of Gambling Act, 1887
(ii)in the case of any other form of gaming, any house, room or place whatsoever in which any instruments of gaming arc kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room or place by way of charge for the use of such house, room or place or instrument or otherwise howsoever.
