- The tickets shall not be sold by the agent in a State or area where the sale of the tickets is prohibited by law unless permission of the competent authority is obtained in this behalf by the Director.[6A. Conducting or organising etc. of lotteries by other States. - (1) Any other State may, sell its lottery tickets in the State of Punjab after satisfying the State Government that the lottery tickets sold by them are in consonance with the provisions of the Act.(2)Before selling the lottery tickets, the State of Punjab, the other concerned State, shall satisfy the State Government by supplying relevant record and information. The State Government may also call for any additional record or information, if it is so needed to satisfy itself.
