Section 13D in The Goa, Daman and Diu Public Gambling Act, 1976
13D. Powers, duties and functions of the Gaming Commissioner.-
The powers, duties and functions of the Gaming Commissioner shall be,-(a)to keep a check and exercise overall control over the games conducted in the designated places or areas;(b)to maintain the register, records, documents in connection with the games conducted in the designated places or areas;(c)subject to such rules as may be framed by the Government in this behalf, to regulate the gaming authorized under sub-section (1) of section 13A;(d)to order closure, to seal any place in a Five Star Hotel or to take custody of any vessel, and while exercising this power, the Commissioner shall make an inventory of all the items/things of which the custody is taken of;(e)to issue tourist permit to a tourist desirous of entering the place or area where the game/ games as authorized under section 13A are actually conducted;(f)to issue permissions in such form as may be prescribed, to any person, agency, hotel holding valid registration under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 ( Act No. 10 of 1982), for issuing tourist permits; and(g)to exercise such other powers, perform such other duties and discharge such other functions, as laid down in this Act or as may be prescribed.
