Section 2 in The Goa, Daman and Diu Public Gambling Act, 1976
2. Definitions.—
In this Act, unless the context otherwise requires,—(1)“common gaming-house” means—(i)in the case of gaming—(a)on the market price of cotton, opium or other commodity or on the digits of the number used in stating such price, or(b)on the amount of 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(c)on the market price of any stock or share or on the digits of the number used in stating such price, or(d)on the occurrence or non-occurrence of rain or other natural event, or(e)on the quantity of rainfall or on the digits of the number used in stating such quantity, or(f)on the wagering or betting on the digits of a numerical figure arrived at by manipulation in any manner whatsoever, or on the order of the digits, or on the digits themselves or on pictorial representations, any house, room or any place whatsoever in which such gaming takes place or in which instruments of gaming are kept or used for such gaming;(ii)in the case of any other form of gaming, any house, room or place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using, keeping such house, room or place whether by way of charge for the use of such house, room or place or instrument or otherwise;(1A)“Five Star Hotel” means a Five Star Hotel categorized and certified as such by the Government of India.(2)“gaming” includes—(a)wagering or betting and includes wagering or betting on the digits of a numerical figure arrived at by manipulation in any manner whatsoever, or on the order of the digits, or on the digits themselves or on pictorial representations,(b)any transaction by which a person in any capacity whatever employs another person in any capacity whatever or engages for another in any capacity whatever, to wager or bet with any other person,(c)the collection or soliciting of bets, receipts or distribution of winnings or prizes in money or otherwise in respect of wagering or betting or any act which is intended to aid or facilitate wagering or betting or such collection, soliciting, receipt or distribution,but does not include a lottery;(2A)“Gaming Commissioner” means Gaming Commissioner appointed under section 13C;(3)“Government” means the Government of Goa;(4)“instrument of gaming”, includes any article used or intended to be used as a subject, an accessory or means of gaming, any document used or intended to be used as a register or record or evidence of any gaming, the proceeds of any gaming, and any winnings or prizes in money or otherwise distributed or intended to be distributed in respect of any gaming;(5)“place” includes a tent, enclosure, space, vehicle and vessel.(6)“prescribed” means prescribed by rules made under this Act;(7)“tourist” means a person or a group of persons, who have attained the age of 21 years, including pilgrims who are on a visit to the State of Goa, and not domiciled or permanently residing in the State of Goa, holding a valid tourist permit issued under this Act;(8)“Tourist permit” means Tourist Permit issued to tourist by Gaming Commissioner, authorizing him to enter the place or area designated under section 13B where the game/games as authorized under section 13A are actually conducted;(9)“Vessel” means and includes any ship, boat, duly registered with the Captain of Ports, Goa, under the Inland Vessels Act, 1917 (Act 1 of 1917), or registered with the Director General of Shipping.
