Section 13G in The Goa, Daman and Diu Public Gambling Act, 1976
13G. Entry to place or area designated under section 13B.-
(1)No person other than a tourist shall have entry to the place or area where the game/games as authorized under section 13A are actually conducted:Provided that bonafide staff of a Five Star Hotel or a Vessel, who are engaged in operation and service to guests, shall not be prevented entry.Provided further that a Government officer, while discharging an official duty, shall also not be prevented entry.(2)Whoever without a valid tourist permit enters any place or area as referred to in subsection (1), shall be liable to pay fine which is ten times of the amount of fee payable for the tourist permit.".
