Section 13F in The Goa, Daman and Diu Public Gambling Act, 1976
13F. Powers of the Government.-
(1)The Government may, by notification in the Official Gazette, specify the rates of fee that may be levied for conducting game/games authorized under subsection (1) of section 13A.(2)Such fee when levied shall be collected in accordance with the rules made under this Act.(3)The Government may, subject to such conditions and restrictions as may be laid down in this behalf, regulate entry of the persons in a place or area as designated under sub-section (1) of section 13B.(4)The Government may give such directions to the Gaming Commissioner, as it deems fit.
