10. Magistrate may require any person apprehended to be sworn and give evidence.
- It shall be lawful for the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] be force whom any persons shall be brought, who have been found in any house, walled enclosure room, tent, space, vehicle, vessel or place entered under the provisions of this Act,to require any such persons to be examined on oath or solemn affirmation and give evidence touching any unlawful gaming in such house, walled enclosure, room, tent, space, vehicle, vessel or place, or touching any act done for the purpose of preventing, obstructing or delaying the entry into such house, walled enclosure,room, tent, space, vehicle, vessel or place or any part thereof, of any [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] or officer authorised as aforesaid.No person so requires to be examined as a witness shall be excused from being so examined when brought before such Magistrate as aforesaid, or from being so examined at any subsequent time by or before the same or any other [Judicial Magistrate,] [Substituted by Act XL of 1966 for before the same or any other 'Magistrate'.] or by or before any Court on any proceeding or trial in any ways relating to such unlawful gaming or any such acts as aforesaid, or from answering any question put to him touching the matters aforesaid, on the ground that his evidence will tend to criminate himself.Any person so required to be examined as a witness, who refuses to make oath or take affirmation accordingly or to answer any such question as aforesaid, shall be subject to be dealt with in all respect as any person committing the offence described in sections 178, 179 and 180 of the Ranbir Penal Code.
