Section 2 in The M.P. Lottery Pratibandh Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agent" means and includes Main Stockist or, by whatever name called, who may be an individual or a group of persons or a company registered under the Companies Act, 1956 or a partnership firm entrusted with the responsibility of sale of State Lottery tickets on an agency basis on behalf of the State Government;(b)"lottery" means a scheme for distribution of prizes by lot or chance to those persons participating in the chances of a prize by purchasing tickets;(c)"promoters" in relation to a lottery, includes an organiser or any person having control of a lottery;(d)"tickets" includes, in relation to any lottery or proposed lottery, any document evidencing the claim of person to participate in the chances of the lottery'.
