Section 17A(2) in The Goa, Daman and Diu Public Gambling Act, 1976
(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the Government may make rules,-(a)under section 13D(c), to regulate the gaming authorized under sub-section (1) of section 13A;(b)under section 13D(f), the form of permission;(c)under section 13D(g),other powers, duties and functions of the Gaming commissioner;(d)under section 13E(2), the fees to be paid for transfer of license;(e)under section 13F(2), the manner of collection of fees;(f)any other matter which is required to be or may be prescribed.
