Section 17A in The Goa, Daman and Diu Public Gambling Act, 1976
17A. Power to make rules.-
(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the Government may make rules,-(a)under section 13D(c), to regulate the gaming authorized under sub-section (1) of section 13A;(b)under section 13D(f), the form of permission;(c)under section 13D(g),other powers, duties and functions of the Gaming commissioner;(d)under section 13E(2), the fees to be paid for transfer of license;(e)under section 13F(2), the manner of collection of fees;(f)any other matter which is required to be or may be prescribed.(3)All rules made under this Act shall be published in the Official Gazette and shall, as soon as may be after they are made, be laid before the Legislative Assembly of Goa while it is in session for a total period of not less than fourteen days, which may be comprised in one session or two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modification or annulment as the Legislative Assembly of Goa may, during the said period, agree to make, so however, that any such modification or annulment, shall be without prejudice to the validity of anything previously done thereunder .
