Section 16 in Goa Computerised Network Lottery Rules, 2003
16. Verification of the ticket.
(1)The Director shall receive the claim for prize-winning ticket after verifying with the results announced. The tickets produced shall be admitted for payment only after the receipt of genuinely report from the Government forensic laboratory and such other mode of verification checks.(2)If the genuineness of the ticket referred to the laboratory is not established and the report indicates any tampering, super imposing, altering of numbers or erasing, etc. the claim shall be rejected and the claimant shall be liable for prosecution.(3)The claims for prizes based on mutilated, tom or disfigured tickets shall be rejected, if it is not possible to verify the genuineness of the ticket. The prize amount of such ticket shall be disbursed only if the ticket is found genuine on verification.(4)Where any investigation by the Income Tax Department is pending, the claim on the ticket may be considered subject to the result of such investigation and the amount shall be payable after deducting the Income-Tax dues, if any.(5)In all cases under this rule the decision of the Director shall be final.
