Section 3 in The Goa, Daman and Diu Public Gambling Act, 1976
3. Punishment for keeping common gaming-house.—
Whoever—(a)opens, keeps or uses any house, room or place for the purpose of a common gaming-house,(b)being the owner or occupier of any such house, room or place knowingly or willfully permits the same to be opened, occupied, kept or used by any other person for the purpose aforesaid,(c)has the care or management of, or in any manner assists in conducting the business of, any such house, room or place opened, occupied, kept or used for the purpose aforesaid,(d)advances or furnishes money for the purpose of gaming with persons frequenting any such house, room or place,shall be punishable with imprisonment for a term which may extend to three years and also with fine which may extend to five thousand rupees:Provided that —(i)for the first offence, such imprisonment shall not be less than two month and the fine shall not be less than one thousand rupees,(ii)for the second offence, such imprisonment shall not be less than six months and the fine shall not be less than two thousand rupees, and(iii)for the third or subsequent offence, such imprisonment shall not be less than one year and the fine shall not be less than three thousand rupees.
