Section 2 in Goa Lotteries (Regulation) Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Lotteries (Regulation) Act, 1998 (Central Act 17 of 1998);(b)"agent" means a person or a registered firm or private or public limited company, appointed as such by the Government, and with whom an agreement for the sale of printed tickets is executed and includes sole selling agent, sole distributor or selling agent;(c)"Agreement" means an agreement executed between the Government or Director and the agent or printer or any agency, as the case may be;(d)"discounted price" means the sale proceeds of the tickets payable by the agent for each draw calculated in the manner specified by the Government under the agreement with the agent;(e)"Director" means the Director of the Directorate of State Lotteries;(f)"Draw" means a method by which the prize winning numbers are drawn for each lottery by operating the draw machine or any other mechanical method based on random methodology which is visible and transparent to the viewers used for the purpose;(g)"draw committee" means the committee appointed by the Government to hold the draw;(h)"Form" means the form appended to these rules;(i)"Government" means the Government of Goa;(j)"incentive" means an amount to be paid to an agent, stockist or seller for promoting the sale of tickets;(k)"lottery" means the Goa State Lottery organized, conducted and run by the Government of Goa.(l)"printer" means the Government Printing Press or a private security press with whom an agreement has been executed for printing of lottery tickets;(m)"prize" means the amount payable against a ticket, the number of which is drawn as per clause (f) above;(n)"sale proceeds" means the wholesale price at which the total tickets for a particular draw of lottery is sold to the agent;(o)"Secretary" means the Secretary to the Government of Goa, incharge of the Department of State Lotteries;(p)"security" means any lumpsum amount specified under the Agreement by the Government required to be furnished by the agent or printer, with whom an agreement is executed for sale Lottery tickets, or for printing, packing, transporting of tickets, or to various destinations/sales depots for the performance of obligations under the Agreement;(q)"tender committee" means committee consisting of officers constituted by the Government for recommending to the Government with regard to the inviting of tenders, appointing agents for various lotteries floated by the Government; printing of tickets and also to consider other matters with regard to the tenders or the matters allied thereto;(r)"tickets" means the Goa State lottery tickets released for sale by the Government.(s)"winner" means a person who possesses the prize winning lottery ticket, Words and expression used in these rules but not defined shall have meaning respectively assigned to them in the Act.
