(1)The draw shall be conducted by the State Government.(2)The timings of draw for all types of lotteries shall be fixed by the Director between [6.00 A.M. to 9.00 P.M.] [Substituted for '9.00 A.M. to 4.30 P.M.' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.] The Director may consult the agents in this regard.(3)The date and timings of draw shall not be altered ordinarily. However, under exceptional circumstances depending upon the market conditions or for any other unforeseen circumstances, the Director may alter a date and timings of draw.(4)The place of draw within the State of Punjab shall be fixed by the Director. However, the Director may change it if he considers necessary to do so.
