Section 2(1) in The Goa, Daman and Diu Public Gambling Act, 1976
(1)“common gaming-house” means—(i)in the case of gaming—(a)on the market price of cotton, opium or other commodity or on the digits of the number used in stating such price, or(b)on the amount of variation in the market price of any such commodity or on the digits of the number used in stating the amount of such variation, or(c)on the market price of any stock or share or on the digits of the number used in stating such price, or(d)on the occurrence or non-occurrence of rain or other natural event, or(e)on the quantity of rainfall or on the digits of the number used in stating such quantity, or(f)on the wagering or betting on the digits of a numerical figure arrived at by manipulation in any manner whatsoever, or on the order of the digits, or on the digits themselves or on pictorial representations, any house, room or any place whatsoever in which such gaming takes place or in which instruments of gaming are kept or used for such gaming;(ii)in the case of any other form of gaming, any house, room or place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using, keeping such house, room or place whether by way of charge for the use of such house, room or place or instrument or otherwise;
