Section 3(6) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(6)[ The Director is entitled to take decision on the prize structure and to cancel a scheme subject to the ratification of the Government. The rate of the interest agent's commission on prizes etc., shall be distinct in each lottery scheme and be decided by the Director] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)]
