Section 15A in The Meghalaya Prevention Of Gambling Act, 1970
15A. Offences under sections 3 and 4 non-bailable
All offences under sections 3 and 4 of this Act shall be non-bailable, and no person accused of an offence under any of the aforesaid sections shall be released on bail by any Court without hearing the prosecution of which due notice shall be given and every order granting bail shall give reasons thereof.
