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State of Andhra Pradesh - Act

Andhra Pradesh Lotteries Rules, 1968

ANDHRA PRADESH
India

Andhra Pradesh Lotteries Rules, 1968

Rule ANDHRA-PRADESH-LOTTERIES-RULES-1968 of 1968

  • Published on 25 February 1969
  • Commenced on 25 February 1969
  • [This is the version of this document from 25 February 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Lotteries Rules, 1968Published vide G.O.Ms.No. 245, Home (General-B), dated 25.2.1969 published in Issue 6 of R.S. to Part 2 of A.P. Gazette. Dated 27.2.1969In exercise of the powers conferred by Section 25 of the Andhra Pradesh Lotteries Act, 1968 (Andhra Pradesh Act 16 of 1968) the Governor of Andhra Pradesh hereby makes the following rules, the same having been previously published as required by sub-section (1) of that section.

1. Title:

- These rules may be called the Andhra Pradesh Lotteries Rules.

2. Definitions:

- In these rules, unless the context otherwise requires-
(a)'Act' means the Andhra Pradesh Lotteries Act, 1968;
(b)'Form' means a form appended to these rules;
(bb)[ "Licensing authority" means the 'Government';] [Inserted by G.O.Rt.No. 3318, Home (General B), dated 19.12.1995, Published in A.P. Gazette Part II (E.O.), dated 20.12.1995.]
(c)'Licence' means a licence granted under Section 5 [x x x] [The words "or Section 6" omitted by Ibid.] ;
(d)'Section' means a section of the Act.

3. Application for Licence:

- Every person desiring to obtain a licence under Section 5 [x x x] [The expression "or Section 6" omitted by Ibid.] shall make an application either personally or by registered post in Form I [x x x] [The words "or Form II, as the case may be" omitted by Ibid.], to the Licensing authority.

4. Form and particulars of licence:

- [Every licence under Section 5 shall be in Form III] [Substituted the words "Every licence under Sections 5 and 6 shall be in Forms III and IV respectively" by Ibid.] and shall be subject to conditions and restrictions as may be specified therein and also subject to the provisions of the Act and these rules. The licence shall be valid throughout the State of Andhra Pradesh.

5. Fees for grant of licences:

- The following fee shall be charged for every licence :(i)Rs. 15 for every entertainment lottery ;(ii)[ Such fee shall be paid by every applicant into a Government Sub-treasury or in the State Bank of India or in the State Bank of Hyderabad on Government account.] [Clauses (ii) (a) and (b) of Rule 5 omitted and Clause (iii) renumbered as clause (ii) by Ibid.]
(2)No application for the grant of a licence shall be entertained unless the application is accompanied by a receipt evidencing the payment of the fee specified thereof under sub-rule (1).

6. Transfer of a licence:

- Every licence granted under these rules be deemed to have been personally granted to the promoter named therein and no such promoter shall assign or otherwise transfer or enter into partnership with any person for the working of such licence.

7. Grant of duplicate licence:

(1)Where any licence granted under the Act is defaced, lost, destroyed or mutilated a duplicate licence may be issued to the holder by the licensing authority on payment of a fee of -
(i)Rs. 2 for an entertainment lottery ;
[x x x] [Clause (ii) (a) and (b) of sub-rule (1) in Rule 7 omitted by G.O.Ms.No. 3318, Home (General B), dated 19.12.1995, Published in A.P. Gazette Part 11 (E.O.), dated 20.12.1995.] ;
(2)Where a duplicate licence is issued, it shall be marked 'Duplicate' and shall bear the date of its issue and also the date on which the original was issued.

8. Production of a licence on demand:

- Every person holding or acting under a licence granted under the Act shall whenever called upon to do so by the licensing authority or any officer duly empowered by him in this behalf produce the same or furnish a copy thereof to it or him.[9. Promoters of lotteries to keep and maintain accounts, submit statements: - Every person who promotes or conducts a lottery in accordance with the provisions of the Act and these rules, shall keep and maintain accounts relating to such lottery and shall submit to the licensing authority a statement of accounts within seven days of the drawing of the lottery as specified in rule 10.][Substituted by Ibid.][10. Keeping of books of accounts: - The books of accounts to be kept and maintained by a licensee shall contain the following particulars namely:-
(i)the number of tickets printed ;
(ii)the price of the ticket ;
(iii)the number of tickets sold ;
(iv)the amount received by sale of tickets ;
(v)the expenses incurred in printing tickets ;
(vi)the expenses incurred in purchasing prizes in the lottery ;
(vii)the total proceeds of the entertainment (including the proceeds of the lottery);
(viii)the expenses incurred on the entertainment excluding expenses incurred in conducting the lottery ;
(ix)the total proceeds of the entertainment (including the proceeds of the lottery) after deducting the amount under paragraphs (v) (vi) and (viii) ;
(x)the tax paid on the lottery ; if any.]
[Substituted by Ibid.]

11. Appeals:

(1)Any person aggrieved by any order passed by the licensing authority under the Act, may within thirty days of the communication to him of the said order prefer an appeal to the Board of Revenue.
(2)A fee of Rs. 25 shall be payable in respect of each application and the applicant shall enclose to his application a treasury receipt evidencing the payment of such fee.

12. [ x x x] [Rule 12 "Revision to Government" omitted by G.O.Ms.No. 3318, Home (General B). dated 19.12.1995].

13. Supply of copies of documents:

- The licensing authority or the appellate authority, may in its discretion, give to any person interested in any other relevant document on payment of a fee of Rs. 2 such payment being made by means of court-fee stamp affixed to the application for each such copy of the order or document.

14. Penalty for breach of Rules 8, 9 or 10:

- Any licensee contravening Rule 8, Rule 9 or Rule 10 shall, on conviction, be punished with a fine which may extend to 50 rupees.Form I(See Rule 3)Application for the grant of a licence under Section 5The replies to bewritten in thiscolumn.

1. Full name and address of the promoter.

Town or village (and name of street and number of premises in case of a town) :Taluk .......................District ....................*2. The details of the entertainment lottery for which licence is applied for, viz., place, date or dates, and time of the entertainment, the price of the ticket and the amount proposed to be spent on prizes in the lottery.

3. Whether the promoter had app-lied for a licence before and, if so, with what result.

4. Remarks.

Signature of the applicantDate of application.*Explanation:- The applicant shall furnish to the licensing authority a specimen of the ticket in the lottery and any other literature proposed to be issued in connection with the lottery.[x x x] [Form II omitted by G.O. Ms. No. 3318, Home (General B), dated 19.12.1995, Published in A.P. Gazette Part II (E.O.), dated 20.12.1995.]Form III(See Rule 4)Licence for an entertainment lottery under Section 5Licence No. .............. (Name of promoter) ....................... (Address) ............ .......... .......... (Situation and place) .............. Town or village ............... (name of street and number of premises in case of a town) .................... Taluk ..................... District ................ is hereby granted licence subject to the provisions of the Andhra Pradesh Lotteries Act, 1968 (Andhra Pradesh Act 16 of 1968) (hereinafter called the said Act) and the rules made thereunder for the promotion of a lottery described in the Schedule annexed to this licence, of an incident of an entertainment to be held on (date or dates) ........... subject to the conditions hereinafter mentioned, namely:-Conditions

1. The licensee shall afford all facilities for the checking of his account and shall, at all reasonable times produce for inspection accounts or other documents and shall furnish fully and correctly any information in his possession as may be required for the purpose of the said Act by the licensing authority or by any officer authorised by it in this behalf.

2. The licensee shall not vary the details of the price of the ticket and the prizes stated in respect thereof in the attached Schedule hereto annexed without the previous permission of the licensing authority.

3. The licensee shall state in a prominent place in every notice, announcement, ticket or any other document issued in connection with the lottery that he has obtained such licence and shall also specify in such notice, announcement, ticket or other documents, the number and date of the licence.

4. Without prejudice to any other penalty provided under any of the provisions of the Act or the rules made thereunder, the licence shall be liable to be suspended or cancelled in accordance with the provisions of Section 9.

5. If the licence is suspended or cancelled for any reason, the licensee shall not be entitled to any compensation for such suspension or cancellation or to the refund of any fee paid in respect thereof.

Dated this .................. day of ................ 19 ...........Signature of the licensingAuthority.DesignationSeal of the Licensing Authority.

Schedule

(Description of entertainment lottery)[x x x] [Forms IV and V omitted by G.O.Ms.No. 3318, Home (General B), dated 19.12.1995, Published in A.P. Gazette Part II (E.O.), dated 20.12.1995.]