Section 5(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
(2)The following conditions shall be observed by the promoter in connection with the promotion and conduct of such lottery, namely:-(a)the whole proceeds of the entertainment (including the proceeds of the lottery) after deducting(i)the expenses of the entertainment, excluding expenses incurred in connection with the lottery,(ii)the expenses incurred in printing tickets in the lottery, and(iii)such sum (if any) not exceeding one hundred rupees, which the promoters of the lottery think fit to appropriate on account of any expense incurred by them in purchasing prizes in the lottery,shall be devoted to purposes other than private gain;(b)none of the prizes in the lottery shall be money prizes;(c)tickets or chances in the lottery shall not be sold or issued, nor shall the result of the lottery be declared, except on the premises on which the entertainment takes place and during the progress of the entertainment; and(d)the facilities afforded for participating in lotteries shall not be the only, or the only substantial, inducement to persons to attend the entertainment.
