Section 13A(1) in The Goa, Daman and Diu Public Gambling Act, 1976
(1)Notwithstanding anything contained in this Act, the Government may authorised any game of electronic amusement/slot machines in Five Star Hotels and such table games and gaming on board in vessels offshore as may be notified subject to such conditions, including payment of such recurring and non-recurring fees, as may be prescribed.
