Section 5 in The Kerala Paper Lotteries (Regulation) Rules, 2005
5. Grant, renewal and cancellation of agency.
(1)Any Person desirous of obtaining an agency for sale of lottery tickets may apply in Form No. II to the District Lottery Officer by remitting a fee of Rs. 400 (Rupees Four hundred only) in cash. The agency may be renewed for further calender years by submitting application in Form No. II to the District Lottery Officer who granted the agency, on payment of a renewal fee of Rs. 100 (Rupees One hundred only) in cash. The agency which is is not renewed by the end of the subsequent calender year of grant of agency, shall stand cancelled automatically by the end of such year. In the event of such cancellation, fresh application for agency has to be preferred; Provided that those persons who were continuing as agents or were having valid agency at the time of prohibiting sale of all lottery tickets in the State of Kerala vide notification No. G.O. (P) 11/2005/TD. dated 27-1-2005 published as R.O. No. 73/2005 in the Kerala Gazette Extraordinary No. 169 dated 27-1-2005 shall be deemed to have been granted agency under these rules. Such persons who had remitted fees prescribed under the then existing rules shall be deemed to have remitted such fees under these rules-(2)Identity card shall be issued to every agent with district code number for each district. Duplicate card shall be issued on payment of Rs. 50 Rupees Fifty only. Where the card is damaged or irrecoverably lost.
