Section 13(2) in The Orissa (Prevention of) Gambling Act, 1955
(2)Such person, when apprehended, shall be brought without delay before a Magistrate, and shall be liable, on conviction, to a penalty as provided in Section 5 or Section 7 as the case may be ; and such Police Officer may seize all birds and animals and instruments of gaming found in such public place or on the person of those whom he shall so arrest, and the Magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed and such birds and animals to be sold.
