GOA PUBLIC GAMBLING (AMENDMENT) ACT, 1992

Preamble - GOA PUBLIC GAMBLING (AMENDMENT) ACT, 1992

THE GOA PUBLIC GAMBLING (AMENDMENT) ACT, 1992

[Act No. 02 of 1992]

[24th August, 1992]

PREAMBLE

An Act further to amend the Goa, Daman and Dm Public Gambling Act, 1976.

Be it enacted by the Legislative Assembly of Goa in the Forty-third Year of the Republic of India as follows:--

Section 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

In clause (3) of section 2 of the Goa, Daman and Diu Public Gambling Act, 1976 (Act 14 of 1976) (hereinafter referred to as the "principal Act"), for the words and figure "the Government of Goa, Daman and Diu", the words "the Government of Goa" shall be substituted.

Section 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

(1)     The Goa Public Gambling (Amendment) Ordinance, 1992 (Ordinance No. 3 of 1992) is hereby repealed.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 taken under the principal Act, as amended by this Act.