Section 15 in Goa Computerised Network Lottery Rules, 2003
15. Claiming of the prize amount.
(1)Subject to sub-rule (5) of rule 17, all persons possessing a genuine prize winning ticket shall claim their prize amount within ninety (90) days from the date of draw. If there is a failure to claim the prize amount in respect of any draw within the specified period of ninety days, the prize amount shall lapse and stand forfeited to the Government. If ninetieth day is a holiday the claim can be accepted during office hours of the next working day.(2)Not withstanding anything contained in sub rule (1) the Director may entertain claims for the prize amount made beyond the period specified in sub rule (1) but it shall be made within one hundred and twenty days from the date of draw where he is satisfied that such delay is for reason beyond the control of the claimant.(3)The prize amount unclaimed within the stipulated time limit or not otherwise distributed shall become the property of the Government.
