Section 8 in Goa Lotteries (Regulation) Rules, 2003
8. Printing of tickets.
(1)The Government shall entrust the work of printing of tickets to the Government Printing Press, Panaji or empanelled security presses or to any other private press approved by Reserve Bank of India/Indian Bank Association as security press, so as to ensure secrecy and authenticity or printing of tickets. The security Press shall be selected by inviting open tenders for the same.(2)The payment towards cost of paper/packing/transportation and printing of tickets shall be made by the Government out of the sale proceeds of tickets realized from agent.(3)The form, maximum retail price (MRP), size and design of the tickets shall be decided by the Government. The agent may be consulted in this regard, if necessary.(4)The tickets shall bear continuous serial numbers with or without district alphabetical series.(5)The tickets printed for each draw shall bear the imprint, logo of the State of Goa; facsimile signature of the Secretary to the Government of Goa, Department of State Lotteries; and date and time of draw and maximum retail price of ticket (M.R.P.).(6)On the reverse of the ticket, there shall be printed in English, prize pattern and such other essential details and conditions which the Director may consider necessary for the information of the purchaser of tickets.
