Section 12(1) in The Meghalaya Prevention Of Gambling Act, 1970
(1)A police officer may arrest without warrant any person who prints, publishes, sells, distributes or in any manner circulates any newspaper, new-sheet or other document or any news or information with the intention of aiding or facilitating gaming and any police officer may enter and search any place for the purpose of seizing, and may seize all things reasonably suspected to be used or intended to be used for the purpose aforesaid.
