Section 2(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
(2)For the purpose of this Act-(a)references to printing shall be construed as including references to writing and other modes of representing or reproducing words in a visible form;(b)documents or other matters shall be deemed to be distributed if they are distributed to persons or places whether within or without the State and the expression "distribution" shall be construed accordingly; and(c)the Collector may, after making such enquiry as he deems fit, determine the person who is or is to be deemed to be a promoter in relation to a lottery and his decision shall be final.
