Section 18 in The Orissa State Lottery Rules, 1983
18.
These rules shall constitute a binding contract between the Government and the Sole Managing Agent appointed thereunder and the persons who purchase lottery tickets issued hereunder and such a contract shall in each case be deemed to be made at Bhubaneswar, avid no legal proceedings pertaining to any matter connected with this Lottery Scheme shall be instituted in any Court other than the appropriate Court within the jurisdiction of which disputes in Bhubaneswar are settled.Form O.S.L.-IClaim bill for prize amountHead of Services-"Demand No. 5-268-Miscellaneous General Services-State Lotteries -Payment of the Prize Amount".Name and full address of the Prize winner.............Father's name............No. of Prize Winning ticket with No. of Series...........Rank of the Prize..........Amount of Prize..........Received this .................day of............20...........the sum of Rs ......................being the Prize Amount payable on the Prize Winning ticket mentioned above and attached herewith.
