If any person found in any common gaming-house entered by any Magistrate or officer of police under the provisions of this Act, upon being arrested by any such officer, or upon being brought before any Magistrate, on being required by such Magistrate or officer of police to give his name and address, shall refuse or neglect to give the same, or shall give any false name or address, he may. upon conviction, he liable to a fine not exceeding one hundred rupees or to imprisonment, simple or rigorous, for any term not exceeding fifteen days.
