Section 12 in The Goa, Daman and Diu Public Gambling Act, 1976
12. Arrest without warrant for printing, publishing or distributing any news or information.—
(1)A police officer not below the rank of a sub-inspector of police may arrest without warrant—(a)any person who prints, publishes, sells, distributes or in any other manner circulates any newspaper, news sheet or other document or any news or information which aids, encourages or facilitates, gaming;(b)any person who—(i)prints, publishes or circulates in any manner, any digits or figures or combination of any digits or figures, relating to gaming, or(ii)by adopting any other form of device, disseminates or attempts to disseminate or abets the dissemination of, information regarding such digits or figures or combination of digits or figures.(2)Any such person shall, on conviction, be punishable to the extent specified in section 3.
