Section 12 in The Andhra Pradesh Lotteries Act, 1968
12. Forfeiture of newspapers and publications containing unlawful lotteries
Where any newspaper or other publication publishes any unlawful lottery or any advertisement in relation thereto, Government may, by notification declare every copy of the newspaper or every copy of such publication containing the lottery, to be forfeited to the Government.It is only by notification that the Government may confiscate every copy of the newspaper or every copy of such publication containing unlawful lottery.
