Section 9(9) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(9)[ The prize winning tickets shall be surrendered to the Director/Deputy Director/District Lottery Officer in good condition. Tampered or mutilated tickets will be rejected. The Officer passing the prize claim is liable to ascertain the genuineness of the tickets before disbursing the amount of each claim. In case of torn tickets for above rupees five thousand and if the genuineness of the tickets is established by the Passing officer such claim shall be passed for payment after obtaining necessary bond from the prize winner. Only in cases of serious doubt on the genuineness of tickets the report of the Forensic Science Laboratory shall be resorted to. The fee for the verification by the Forensic Science Laboratory shall be borne by the prize winner himself in advance. Criminal proceeding shall be initiated against those who produce forged tickets] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].
