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Madras Presidency - Section

Section 46 in The Madras City Police Act, 1888

46. - Penalty for being found gaming in a common gaming-house

Whoever is found gaming or present for the purpose of gaming in common gaming-house shall on conviction be liable to fine not exceeding two hundred rupees or to imprisonment not exceeding one month ; and any person found in any common gaming-house during any gaming or playing therein shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.