Section 13(2) in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
(2)On conviction by a court not below that of a- First Class Magistrate for any of the Offences amounting to a breach of any of the conditions and restrictions imposed by this Act, shall be penalized with imprisonment that may extend upto three months and with fine not exceeding rupees fifty thousand only from the organize and a sum not exceeding rupees ten thousand only from a bookmaker.
