Section 9 in Goa Lotteries (Regulation) Rules, 2003
9. Mode of issue of tickets.
(1)The tickets in the form of booklet or in any other form as may be decided by the Director, shall be delivered by the printer to the Director at Head Quarters or at the agreed destination as specified by the Director.(2)The tickets shall be issued by the Director to the agent for sale.(3)The agent shall lift the entire stock of tickets printed for each draw on all sold basis by depositing the amount payable towards discounted price to the Government in cash or by a demand draft drawn in favour of the Director on any nationalized or Scheduled Bank at Panaji or as specified in the Agreement.(4)If any defect or deficiency is noticed in the printed tickets, it shall be brought to the notice of the Director. Under no circumstances, the defective tickets shall be sold. The purchaser or agent/agents, shall get correct numbered tickets in exchange for defective tickets.
