Section 9 in Goa Computerised Network Lottery Rules, 2003
9. Printing of tickets.
(1)The Government through the Director of State Lotteries shall arrange the printing of tickets.(2)The printing of tickets shall be entrusted to any Security Press by obtaining tenders after ensuring the secrecy and security of printing of the lottery tickets.(3)The Director or his representative shall regularly inspect the security press to ensure 'security and capability of the press.(4)The tickets shall bear the facsimile signature of the Secretary (Finance), the imprint and logo of the State, price of the ticket, date and time of the draw, and may have security marks or bar codes to protect the interest of the player as well as the State.(5)The ticket shall be used at the retail computer terminal where tickets are sold after printing the player selected number.(6)On the reverse of the ticket, the Director may, if necessary print in English the prize structure and such other conditions and details which are necessary for the information of the purchaser of the ticket.(7)On the reverse of the ticket, the Director may allow space to be sold for advertising.
