Section 8 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
8. Powers of State Government to issue orders pertaining to licences.
Notwithstanding anything contained in this Act or any rules made thereunder, it shall be lawful for the State Government by general or special order to—(a)prohibit the grant of licences in respect of a lottery or class of lotteries throughout the State or in any area ;(b)prescribe the maximum number of licences which may be granted in any area ;(c)direct that no licences specified in such order shall be granted without the previous approval of the State Government ;(d)issue such other instructions in any matter pertaining to the grant or otherwise of licences under this Act as the State Government may deem proper.
