Section 6 in Goa Lotteries (Regulation) Rules, 2003
6. Framing of lottery Schemes and conditions thereto.
(1)The Government may frame different lottery Schemes which it may like to introduce from time to time. The agent may be involved in drawing up various lottery Schemes suitable to the market in accordance with the provisions of the Act.(2)The lottery shall be named as the "Goa State Lottery". It may be sub-named as may be decided by the Director in consultation with the agent.(3)The prize structure and maximum retail price of ticket shall be decided by the Government. The agent may be consulted in this regard, if necessary.(4)The amount of prize outgo in a draw shall not be less than 50% of the gross value calculated considering maximum retail price of the ticket and number of tickets printed for sale for each draw.(5)The lottery Scheme may be changed or modified by the Director keeping in view the market conditions in consultation with the agent. The Director shall inform the Government about the changes carried out by him, from time to time.
