Section 4 in The Orissa (Prevention of) Gambling Act, 1955
4. Penalty for owning or keeping or having the charge of a gaming-house
Whoever being the owner or occupier or having the use of any house, room, tent, enclosure, space, vehicles, vessel or place knowingly or wilfully permits the same to be open, occupied or used by any other person as a gaming house shall, on conviction, be liable to imprisonment which may extend to one month or to a tine which may extend to one hundred rupees or to both.
