- In this Act, unless the context otherwise requires-(a)"Agent" means and includes Main Stockist or by whatever name called, who may be an individual or a group of persons or a company registered under the Companies Act, 1956 or a partnership firm entrusted with the responsibility of sale of State Lottery tickets on an agency basis on behalf of the State Government.(b)"Lottery" means a scheme for distribution of prizes by lot or chance to those persons participating in the chances of a prize by purchasing ticket.(c)"Promoters" in relation to a lottery includes an organiser or any person having control on the conduct of a lottery.(d)"Tickets" includes in relation to any lottery or proposed lottery any document evidencing the claim of a person to participate in the chances of the lottery.
