Section 5 in The Orissa (Prevention of) Gambling Act, 1955
5. Penalty for owning, keeping or having charge of a common gaming-house
Whoever being the owner or occupier or having use of a common gaming-house, knowingly or wilfully permits the same to be open, occupied, used or kept by any other person as such and whoever has the care or management of or in any manner assists in using the common gaminghouse shall, on conviction, be liable to imprisonment which may extend to six months or to a fine which may extend to one thousand rupees or to both.
