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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(5) in Punjab State Lottery Rules, 1998

(5)To ensure the payment of prizes by the agent, if the Director deems it proper during the period of contract, he may require the agent to furnish sound security equal to the amount of prizes of one draw, which shall be furnished by him within fifteen days from the date of communication received for the State Government. However, this time can be extended by the Director for a further period of fifteen days on the request of the agent.