Section 21 in Goa Lotteries (Regulation) Rules, 2003
21. Termination services of agent.
(1)The Government may terminate the services of the agents, by giving a notice for such period as specified in the agreement, if, in its opinion, it is found that the agent/s is not fulfilling the conditions in the Agreement.(2)In case the agent wants to stop marketing the tickets at his own will, he shall give six months notice to that effect to the Government and forfeit the security deposit to the Government in its entirety or art thereof for adjustment of dues, without prejudice to other rights of the Government.
