Section 9(10) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(10)Prizes and Prize money which are not claimed within a period of thirty days from the date draw of the results, will not be disbursed and the prize money of these tickets will become the property of the Government.[Provided that the Director shall up to a period of 90 days from the date of draw, allow the disbursement of prize money, if on an application he satisfied, for reason to be recorded in writting that there is sufficient reasons for the delayed claim, The final authority for entertaining appeals for prize claim upto and including rupees twenty lakh shall be the Director and above rupees twenty lakh it shall be the Government] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].
