Section 9 in The Bombay Prevention of Gambling Act, 1887
9. Proof of playing for money not required for conviction.
- It shall not be necessary, in order to convict a person of any offence against any of the provisions of sections 4 and 5, to prove that any person found [gaming] [This words was substituted for the words 'playing at any game' by Bombay 6 of 1919) section 6.] was playing for any money, wager or stake.
