Section 9(3) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(3)[ The prize winning tickets, in original, shall be surrendered before the office concerned within 30 days from the date of draw. The prize winner shall claim the prize amount either directly or by post or through Nationalised Bank/Schedule Bank/State Co-operative Bank/ District Co-operative Bank. While presenting the claim, the prize winner shall write his/her name, address and signature on the reverse side of the prized ticket. Prize claims up to and including one lakh rupees shall be sanctioned by the District Lottery Officer. Prize claim above rupees One lakh and up to and including Rs. 20 lakh shall be sanctioned by the Deputy Director of Lotteries and that above Rs. 20 lakh by the Director. Claims on agents commission, incentive to the agents should be submitted within three months from the date of draw. Following list of documents are to be furnished along with the prize winning tickets for above Rs. 5000.(a)Stamped receipt in Form No. VIII(b)Recent passport size photograph of the prize winner duly attested by a Gazetted Officer/Bank Authority.(c)Self attested photostat copy of both the sides of the prized tickets.(d)Self attested copy of Passport/Ration Card/Election Identity Card/Driving License/Pan Card of the prize winner to prove identity.(e)In addition to the above the following documents shall also be enclosed while surrendering the tickets through Banks:-
