Section 13A in The Goa, Daman and Diu Public Gambling Act, 1976
13A. Authorised Game.—
(1)Notwithstanding anything contained in this Act, the Government may authorised any game of electronic amusement/slot machines in Five Star Hotels and such table games and gaming on board in vessels offshore as may be notified 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).
