Whoever-



(a) being the owner or occupier or having the use of any house, room tent, enclosure, vehicle, vessel or place, opens, keeps or uses the same for the purpose of gaming-



(i) on a horse-race, or



(ii) on the market price of cotton, bullion or other commodity or on the digits of the number used in stating such price, or



(iii) on the amount or variation in the market price of any such commodity or on the digits of the number used in stating the amount of such variation, or



(iv) on the market price of any stock or share or on the digits of the number used in stating such price, or



(v) on the number of registration or on the digits of the number or registration of any motor vehicle using a public place, or



(vi) on any transaction or scheme of wagering or betting in which the receipt or distribution of winnings or prizes in money or otherwise is made to depend on chance, or



(b) being the owner or occupier of any such house, room, tent, enclosure, vehicle, vessel or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any other person for the purpose of gaming on any of the objects aforesaid, or



(c) has the care of management of, or in any manner assists, in conducting the business of any such house, room, tent, enclosure, vehicle, vessel or place, opened, occupied, kept or used for the purpose of gaming on any of the objects aforesaid, or



(d) advances or furnishes money for the purpose of gaming on any of the objects aforesaid with persons frequenting any such house, room, tent, enclosure, vehicle, vessel or place,



shall be punishable with imprisonment which may extend to one year, or with fine which may extend to one thousand rupees, or with both:



Provided that in the absence of special reasons to be recorded in writing, the punishment to be imposed on an offender on conviction for an offence under this section shall be not less than imprisonment for one month or a fine of five hundred rupees.