Section 13 in Goa Lotteries (Regulation) Rules, 2003
13. Claim of prizes by winners.
(1)The prize amount shall be claimed by the winner within thirty days from the date of draw. This time limit shall be specified on the ticket;Provided that, the Director may after the said period of thirty days but before expiry of ninety days from the date of draw entertain a claim if he is satisfied that the delay in claiming the prize amount is for reasons beyond the control of the claimant;Provided further that the Secretary to the Government may after expiry of said period of ninety days but before expiry of 120 days from the date of draw, entertain a claim for prize, for cogent reasons to be recorded in writing.(2)A application claiming all taxable prizes shall be made to the Director in Form I hereto by the claimant alongwith the genuine prize winning ticket, two passport size photographs, domicile certificate and any other details as required by the Director.(3)No joint claim on any prize winning ticket shall be entertained from any group of individuals formed for the purpose of sharing the prize among themselves.(4)One ticket will entitle the holder thereof to claim one prize only, which ever is higher.(5)The Director may get, the ticket claimed as prize winning, verified from the security printing press or forensic science laboratory or any other authority for the genuineness and authenticity.
