Section 8(6) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(6)The Director shall [***] [Omitted 'subject to ratification by Government' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)] be entitled to postpone the date of draw on valid grounds. The postponed date of draw shall be given wide publicity.
