Section 5 in The Maharashtra Prevention Of Gambling Act
5. Gaming in common gaming house
Whoever is found in any common gaming-house gaming or present for the purpose of gaming, shall on conviction be punished with imprisonment which may extend to six months and may also be punished with fine:Provided that —(a)for a first offence such imprisonment shall not be less than one month and fine shall not be less than two hundred rupees;(b)for a second offence such imprisonment shall not be less than three months and fine shall not be less than two hundred rupees; and(c)for a third or subsequent offence such imprisonment shall not be less than six months and fine shall not be less than two hundred rupees.Any person found in any common gaming-house during any gaming therein shall be presumed, until the contrary is proved, to have been there for the purpose of gaming.
