Section 5 in The Andhra Pradesh Lotteries Act, 1968
5. Licence Entertainment Lotteries
(1)A lottery promoted or conducted as an incident of an entertainment shall be deemed to be an unlawful lottery, unless the promoter thereof has obtained a licence in respect of such lottery.(2)Every licence shall contain the following conditions to be complied with by the promoter in connection with the promotion and conduct of such lottery namely:-(a)the whole proceeds of the entertainment (including the proceeds of the lottery) after deducting:(i)the expenses of the entertainment, excluding expenses incurred in connection with the lottery;(ii)the expenses incurred in printing tickets in the lottery; and(iii)such sum, if any, not exceeding one thousand rupees, which the promoters of the lottery think fit to appropriate on account of any expense incurred by them in purchasingprizes in the lottery shall be applied towards purposes other than private gain;(b)none of the prizes in the lottery shall be money prizes;(c)tickets or chances in the lottery shall not be sold or issued, nor shall the result of lottery be declared, except on the premises on which the entertainment takes place and during the progress of the entertainment; and(d)the facilities afforded for participating in lotteries shall not be only, or the only substantial inducement to person to attend the entertainment;(3)If any of the conditions specified in sub-section (2) is contravened, any person concerned in the promotion or conduct of the lottery shall, on conviction be punished for the first offence with fine which may extend to one thousand rupees and for any subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both;Provided that in any proceeding under this section, it shall be a defence to prove that the breach was committed without his knowledge.Explanation:-The entertainment to which this section applies are bazaars, sales of work, fetes and other entertainments of a similar character whether limited to one day or extending over two or more days.
