3. Penalty for owning or keeping, or having charge of a gaming houses.
- Whoever, being the owner or occupier or having the use, of any house, walled enclosure, room, tent, space, vehicle, vessel or place situate within the limits to which this Act applies opens, keeps or uses the same as a common gaming house; and whoever, being the owner or occupier of any such houses, walled enclosure, room, tent, 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, walled enclosure, room, tent, 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, walled enclosure, room, tent, space, vehicle, vessel or place shall be liable to a fine not exceeding [seven hundred] [Substituted by Act V of 1970.] rupees, or to imprisonment of either description, as defined in the Ranbir Penal Code, for any term not exceeding [six months.] [Substituted by Act V of 1970.]
