Section 2(2) in The Andhra Pradesh Lotteries Act, 1968
(2)For the purpose of this Act-(a)references to printing shall be construed as including references to writing and other modes of representing or reproducing letters, words or figures in a visible form;(b)documents or other matters shall be deemed to be distributed if they are distributed to persons or places whether within or outside the State and the word 'distribution' shall be construed accordingly; and(c)the Government may, after making such inquiry as it deems fit, determine the person who is or is to be deemed to be promoter in relation to a lottery and its decision shall be final.
