Section 7 in The Kerala Paper Lotteries (Regulation) Rules, 2005
7. Sale of Lottery Tickets.
(1)Lottery tickets shall be sold to agents at the face value after making such agency discount as determined by Government. Tickets will be sold to agents either on cash payment or by exchange of prized tickets.(2)The sale proceeds of tickets shall be credited to the general revenue of the State. The tickets once sold will not be taken back.(3)Before issuing the tickets the seal of the office through which the tickets are sold shall be affixed on the reverse side of the ticket before sale, so as to get it impressed both on the ticket and on the counterfoil. The counterfoil shall be cut off and kept in the concerned offices from where the tickets were sold.(4)Tickets of each lottery shall be released on such date as may be fixed by the Director.(5)The stock and issue of the tickets shall be maintained in Forms Nos. III, IV and V.(6)Tickets shall be issued only from the respective district of registration. However an Agent who buys tickets worth face value of Rupees One Lakh from his District of Registration will be allowed to purchase tickets from other districts also based on the certificate/authorisation issued from the District of registration in Form No. VI.(7)The unsold tickets shall be kept under safe custody after making a 'V' cut on the number in the right side portion. The unsold tickets and the counterfoils of the sold tickets shall be disposed as per the orders issued by the Government. The details of such tickets shall be recorded in a Register in Form No. VII.
