Section 4 in The Goa, Daman and Diu Public Gambling Act, 1976
4. Punishment for gaming in common gaming-houses.—
(1)Whosoever is found in any common gaming-house gaming or present for the purpose of gaming 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—(a)for the first offence, such imprisonment shall not be less than three months and the fine shall not be less than two thousand five hundred rupees,(b)for the second offence, such imprisonment shall not be less than six months and the fine shall not be less than three thousand rupees, and(c)for the third or subsequent offence, such imprisonment shall not be less than one year and the fine shall not be less than five thousand rupees.(2)Any person found in any common gaming-house during any gaming therein shall be presumed, until the contrary is proved, to have been there for the purpose of gaming.
