(1)The tickets for the State Lotteries shall be printed in a Government Press or at any Press of repute as may be approved by Government. As a check against unauthorised printing and sale of tickets, the facsimile signature of Secretary to Government, Finance Department, shall be impressed on the tickets.(2)Tickets for the State Lotteries shall be issued in the denomination of Rupee One and in such other denominations as the Government may from time to time decide.(3)Tickets shall be issued in distinct and separate series and each such series shall be distinguished by a distinct alphabetical notation such as A, B, C, AA, BB, CC and the like.(4)Each series shall consist of not more than 9,99,999 tickets and shall be numbered consecutively from 0,00,001.(5)The Government shall decide the number of series to be released for sale for each draw and the number of tickets in each series.
