Section 19 in Goa Computerised Network Lottery Rules, 2003
19. Duties and responsibilities of the marketing agent.
(1)The marketing agent appointed. under rule 18 shall prepare and submit to the, Government detailed accounts of sale of tickets every day in such form as may be specified by the Government. Further, he shall prepare and submit a statement showing aggregate' value of all tickets sold per draw, before the draw is conducted.(2)The marketing agent shall ensure that the retail computer terminal including all component parts accessories used in the network from retail outlet to Central system are new at the time of installation.(3)The marketing agent shall ensure that any data and information relating to Computerised network lottery cannot be accessed, read, added to, removed or altered by unauthorized person. A log book should be maintained to prevent unauthorised infringement of the place where such system is installed.(4)It shall be the responsibility of the marketing agent to protect the secrecy of the process of production and distribution of the lottery tickets and other items in a Computerised Network. He shall ensure the safety of such materials and equipments which could be used to produce forged tickets.(5)The marketing agent shall ensure the security and safety of the Central Computer system equipments data ticket materials and other consumables used in production of tickets, the communication network and retail computer termini so as to prevent theft fraud misuse or total destruction from fire, accidents or 'such other natural disasters. He shall abide by any security measure, that may be ordered by the Government in this behalf.(6)The marketing agent shall ensure that the lottery tickets are not sold in "Lottery Free Zone," States or Union Territories.(7)The marketing agent shall enter into an agreement arrangement or understanding with the Government for successful running and management of the Computerised network lottery on specified terms and conditions as decided by the Government.
