(1)Whoever is found in any house, room, tent, enclosure, vehicle, vessel, or place referred to in section 3, gaming on any of the objects specified in that section, or present for the purpose of gaming on any such object shall be punishable with imprisonment which may extend to one month or with fine which may extend to five hundred rupees or with both.(2)Any person found in any such house, room, tent, enclosure, vehicle, vessel or place during any gaming therein on any of the objects specified in section 3 shall be presumed, until the contrary is proved, to have been there for the purpose of gaming on such object.(3)Whoever commits any offence relating to gambling by means of on-line lottenes shall on conviction be punishable with imprisonent which may extend to one year or with a fine which may extend to twenty five thousand rupees or with both.
