Section 3 in The West Bengal Gambling and Prize Competitions Act, 1957
3. Penalty for owning or keeping or having charge of common gaming house.
- Whoever, being the owner or occupier or having the use of any house, room, tent, walled enclosure, space, vehicle, vessel or any place whatsoever, opens, keeps, or uses the same as a common gaming house;and whoever, being the owner or occupier of any such house, room, tent, walled enclosure, space, vehicle, vessel or place as aforesaid, knowingly or wilfully permits the same to be opened, occupied, used or kept by any other person as a common gaming house;and whoever has the care or management of, or in any manner assists in conducting the business of any house, room, tent, walled enclosure, space, vehicle, vessel or place as aforesaid opened, occupied, used or kept for the purpose aforesaid;and whoever advances or furnishes money for the purpose of gaming with persons frequenting such house, room, tent, walled enclosure, space, vehicle, vessel or place as aforesaid;shall be punishable on conviction, with fine [with rigorous imprisonment for a term which may extend to three years but shall not be less than six months and with fine which may extend to two thousand rupees] [Words Substituted for the words 'not exceeding five hundred rupees or with Imprisonment for a term not exceeding three months or with both' by W.B. Act 44 of 1978.].
