(1)The first draw shall be held within [such period as specified/mentioned in the terms and conditions of a particular lottery] [Substituted vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.]. In case the first draw is not held within the stipulated period due to any failure on the part of the agent, then his earnest money shall be forfeited:Provided that the Government may extend the period for holding the first draw if it considers necessary to do so in public interest.(2)The agent shall lift a specific number of tickets as per lottery scheme by depositing the requisite purchase advance as per approved rates, one or two or three weeks, in advance as the case may be, as may be directed by the Director in this [behalf or by depositing requisite agency fee as per the provisions of the terms and conditions of the lottery.] [Substituted for 'behalf' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.](3)In case the agent does not lift the tickets already printed in full or in part, he shall have to pay damages equal to the amount of the invoice value of the tickets.(4)The agent or printer shall have to furnish bank guarantee equal to the amount as decided by the Tender Committee. In case of bumper draw of a lottery, the amount of bank guarantee or security shall be as provided in the particular bumper draw of lottery to be approved by the Director with the prior approval of the State Government.(5)To ensure the payment of prizes by the agent, if the Director deems it proper during the period of contract, he may require the agent to furnish sound security equal to the amount of prizes of one draw, which shall be furnished by him within fifteen days from the date of communication received for the State Government. However, this time can be extended by the Director for a further period of fifteen days on the request of the agent.(6)In case any defect or deficiency is noticed in the printed tickets, it shall be brought to the notice of the Director. Under no circumstances the defective tickets shall be sold. The purchasers or agent/agents, as the case may be, can get correct numbered tickets in exchange for defective tickets.(7)In case there is a loss of tickets in transit due to any valid reasons, the same shall be published by the Director in the newspapers. However, in case the tickets are once handed over to the agent or to his duly authorised sub-agent and there is any loss of tickets due to any reasons, no compensation of any kind shall be allowed to the agent.(8)[ In case of Bumper draw of a lottery, the Agent shall lift the tickets as per his requirement and return the unsold tickets to the Director as agreed upon by him in the agreement.] [Added vide Punjab Government Notification No. G.S.R. 84/C.A. 17/98/S. 12/Amd. (2)/2000, dated 3.7.2000.]
