Preamble
| [Goa Act No. 11 of 1992] | [24th August, 1992] |
An Act further to amend the Goa, Daman and Din Public Gambling Act, 1976.
Be it enacted by the Legislative Assembly of Goa in the Forty-Third Year or the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Goa Public Gambling (Amendment) Act, 1992.
(2) It shall come into force at once.
Section 2. Amendment of section 2
2. Amendment of section 2.- In clause (3) of section 2 of the Goa, Daman and Diu Public Gambling Act, 1976 (Act 14 or 1976) (hereinafter referred to as the "principal Act"), for the words and figure "the Government of Goa, Daman and Din", the words "the Government of Goa," shall be substituted.
Section 3. Insertion of new section 13A
3. Insertion of new section 13A.- After section 13 of the principal Act, the following shall be inserted, namely:-
"13A. Authorised Game.-(1) Notwithstanding anything contained in this Act, the Government may authorise any game of electronic amusement/Slot machines in Five Star Hotels subject to such conditions, including payment of such recurring and non-recurring fees, as may be prescribed.
(2) The provisions of this Act shall not apply to any game authorised under sub-section (1).".
Section 4. Repeal and saving
4. Repeal and saving.- (1) The Goa Public Gambling (Amendment) Ordinance, 1992 (Ordinance No. 3 or 1992) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or token under the principal Act, as amended by this Act.