Section 13G(1) in The Goa, Daman and Diu Public Gambling Act, 1976
(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.
