Section 4 in The Meghalaya Prevention Of Gambling Act, 1970
4. Penalty for assisting gambling.
Whoever has the care or management of, or in any manner assists in conducting the business of, any house as a common gaming house or advances or furnishes money for the purpose of gaming with persons frequenting such common gaming house, shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
