Section 3 in The Meghalaya Prevention Of Gambling Act, 1970
3. Penalty for owning, keeping or having charge of a common gaming house.
Whoever, being the owner or occupier or having the use of any house, opens, keeps or uses the same as a common gaming house, or knowingly or wilfully permits the same to be opened, occupied, used or kept by any other person as a common gaming house, shall be punishable with imprisonment which may extend to six months or with fine which may extend to six months or with fine which may extend to one thousand rupees or with both.
