Section 17 in Goa Computerised Network Lottery Rules, 2003
17. Payment of prize amount.
(1)The Director is authorized to make payment against the prize winning ticket. The Director is also authorized to make the arrangement for payment of lower denomination prizes of rupees five thousand and below, with the marketing agent.(2)A person who possesses any genuine prize winning ticket to claim prize amount shall apply along with a genuine prize winning ticket in Form-I along with two passport size photographs duly attested by a 1st class Magistrate/Gazetted Officer and any other details/documents required by the Director for payment of prize amount:Provided that where the prize amount' does not exceed rupees five thousand, it may be disbursed without obtaining a claim in the said Form-I but on presentation of the winning ticket with date and signature on the revenue stamp of appropriate value and the name and address of the prize winner in Form II shall be obtained.(3)No person shall be eligible for the prize amount, unless the prize winning ticket is surrendered in support of the claim with signature, name and address of the claimant of the ticket on its reverse.in a clear manner.(4)No joint claim on any prize winning ticket shall be recognised from any group of individuals formed for the purpose of sharing prizes among themselves.(5)The prize amount payable on a prize winning ticket, the value of which is rupees five thousand and above, shall be claimed. ln person only after the expiry of three days from the date of draw:Provided that if the Director is satisfied that a prize winner cannot appear in person for any bonafide reasons, he may entertain the claim of the prize winner sent through a person duly authorised alongwith the original ticket duly signed by the original winner.(6)Where the prize amount is rupees five thousand and above the prize amount shall be paid by cheque subject to deduction of Income Tax payable on the prize amount.(7)Prize amount for any prize winning ticket, against which a case is filed in any court of law, shall not be paid unless such case is settled.
