Section 25(2) in The Andhra Pradesh Lotteries Act, 1968
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely:(i)the form and manner of application for a licence and the fees on payment of which, the period of which the conditions subject to which and the form in which a licence shall be granted under Section 5.(ii)***(iii)***(iv)any other matter which is to be or may be prescribed.
