(1)The State lottery shall be organised and conducted as per law by the State government by opening sale depots for tickets or by sale of tickets through agent [or by setting up a Central Information and processing Centre which will be connected on-line to all outlets using state-of-the art communication network. For the selection of Agent] [Substituted for 'for which' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.] open tenders shall be invited except in the Bumper draw of a lottery in which case the tenders may or may not be invited.(2)The sale of tickets may be made by the State Government itself or through agent or agents under the terms and conditions regulated by the agreement.(3)The State lottery shall be named as the 'Punjab State Lotteries'. It may be sub-named as may be decided by the Director in consultation with the agents.
