Section 18(2) in The Maharashtra Casinos (Control and Tax) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the games of wagering or betting which shall be casino games for the purposes of this Act and the rules to be observed in playing such games;(b)the form and manner of making application for a licence and the fees to be paid for its grant or renewal and the conditions subject to which it may be granted;(c)the manner of keeping accounts relating to a casino, the other particulars to be shown in the accounts, and the form in which and the intervals at which they shall be submitted to the State Government, or to the officer authorised;(d)the restrictions or conditions with regard to the age of the persons who may be admitted to, or employed in, a casino or who may be permitted to play casino games or otherwise take part in the organisation or exhibition of such games;(e)the other restrictions or conditions with regard to the admission of the participants and guests to a casino and the fees, if any, to be charged for their admission;(f)the hours and days when a casino may be kept open;(g)the types and specifications of the places which may be used for housing a casino and the localities where casinos may be situated and the maximum number of licences which may be granted in any area or locality;(h)the types of notices to be exhibited and the manner in which they are to be exhibited in or outside a casino;(i)the restrictions or conditions with regard to the advertisements pertaining to a casino;(j)the restrictions or conditions with regard to providing credit facilities by the licensee to the participants in casino games and the prohibition or regulation of participation by proxy in casino games;(k)any other matter which is required to be or may be prescribed.
