(1)The agent shall make the payment of prizes upto the value of five thousand rupees after deducting the Income Tax as may be required under the law for the time being in force, to the prize winners on behalf of the State Government within a period of thirty days from the date of publication of result in the Punjab Government Gazette and seek reimbursement, if any, within a period of one hundred and twenty days from the date of draw provided this time can be extended by the Director with the prior approval of the State Government.(2)The payment of bigger prizes will be made by the Director after deducting the Income Tax and [establishment cost] [Substituted for 'departmental charges' vide Punjab Government Notification No. G.S.R. 84/C.A. 17/98/S. 12/Amd. (2)/2000, dated 3.7.2001.] if any.(3)The prizes, which are not claimed by the prize winners within a period of thirty days from the date of publication of result in the Punjab Government Gazette, shall not be disbursed and shall stand forfeited to the Government:Provided that the Director may after the expiry of the aforesaid period of thirty days, but not exceeding one hundred and eighty days disburse the prize amount to the prize winners on his application, for the cogent reasons to be recorded in writing:Provided further that the State Government after the expiry of a period of one hundred and eighty days, but not exceeding three years disburse the prize amount to the prize winners, on his application for the cogent reasons to be recorded in writing.(4)If any prize money remains unclaimed or is not disbursed within the aforesaid prescribed period, it will become the property of the State Government. To determine the unclaimed or undistributed prize money, the agent shall submit the prize winning tickets to the Director within the period, determined by the tender committee.(5)[ The Directorate of Lotteries, shall have the over-riding charge to make deductions from the prizes as may be specified by the State Government from time to time in Bumper draw of lottery towards the establishment cost of the said Directorate enabling it to discharge its financial liabilities pertaining to the said Bumper draw of a lottery.] [Substituted vide Punjab Government Notification No. G.S.R. 84/C.A. 17/98/S. 12/Amd. (2)/2000, dated 3.7.2001.]
