Section 4 in The Kerala Paper Lotteries (Regulation) Rules, 2005
4. Conduct of Lottery.
(1)the Director of State Lotteries shall be responsible for the conduct of Kerala State Paper Lotteries in accordance with the provisions of the Act.(2)The Director may appoint an agent or number of agents for the sale of paper lottery in the State subject to the provisions contained in the Act and the Rules.(3)[ The Director shall appoint sole selling agents by open bidding for sale of Kerala State Lotteries in other State in Indian which are not lottery free zones. He shall also decide the State in which Kerala State Lotteries can be marketed. Such sole selling agents shall be appointed by the Director through the tender committee comprised by the Secretary to Government (Tax Department), Secretary to Government (Finance Expenditure), Secretary to Government (Finance Resources) and the Director as members with the Director as the Convenor. THe terms and condition for the bid document shall be decided by the Director] [Inserted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)]
