Section 6(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, after deducting only expenses incurred for printing and stationery, shall be devoted to the provision of prizes for purchasers of tickets or chances, or, in the case of a lottery promoted for the members of a society, shall be devoted either to the provision of prizes as aforesaid or to purposes which are purposes of the society or, as to part, to the provision of prizes as aforesaid and, as to the remainder, to such purposes as aforesaid;(b)there shall not be exhibited, published or distributed any written notice or advertisement of the lottery other than(i)a notice thereof exhibited on the premises of the society for whose members it is promoted, or, as the case may be, on the premises on which the persons for whom it is promoted work or reside, and(ii)such announcement or advertisement thereof as is contained in the ticket, if any;(c)the price of every ticket or chance shall be the same and the price of any ticket shall be stated on the ticket;(d)every ticket shall bear upon the face of it the name and address of each of the promoters and a statement of the persons to whom the sale of tickets or chances by the promoters is restricted, e.1 a statement that no prize won in the lottery shall be paid or delivered by the promoters to any person other than the person to whom the winning ticket or chance was sold by them, and no prize shall be paid or delivered except in accordance with that statement;(e)no ticket or chance shall be issued or allotted by the promoters except by way of sale and upon receipt of the full price thereof, and no money or valuable thing so received by a promoter shall in any circumstances be returned; and(f)no tickets in the lottery shall be sent through the post.
