15. Penalty for owning or keeping or having charge of a betting house.
- Whoever opens or keeps betting house or uses any house, room, office, enclosure, space, vehicle, vessel, tent or place as a betting house or whoever being an owner, occupier or having the use of any house, room, office, space, vehicle, vessel, tent, enclosure, place permits or connives at any space, person using such house, room, office, space, vehicle, vessel, tent, enclosure or place as a betting house or whoever has the care or management of or in any manner assists in conducting the business of any house, room, office, space, vehicle, vessel, tent, enclosure or place, opens, keeps or uses the same for the purpose of betting or whoever advances or furnishes money for the purpose of betting shall be punished with rigorous imprisonment for not less than six months but not exceeding three years and a fine for rupees one thousand but not exceeding rupees two thousand.
