Section 9 in The Kerala Paper Lotteries (Regulation) Rules, 2005
9. Prize and Prize Claims.
(1)The Government guarantees the payment of the prizes and prize amount offered on the lotteries.(2)The payment of prize money may be in the form of demand Draft/Exchange of Tickets/by cash as the case may be after deducting such amounts required under any agreement or under any law.(3)[ The prize winning tickets, in original, shall be surrendered before the office concerned within 30 days from the date of draw. The prize winner shall claim the prize amount either directly or by post or through Nationalised Bank/Schedule Bank/State Co-operative Bank/ District Co-operative Bank. While presenting the claim, the prize winner shall write his/her name, address and signature on the reverse side of the prized ticket. Prize claims up to and including one lakh rupees shall be sanctioned by the District Lottery Officer. Prize claim above rupees One lakh and up to and including Rs. 20 lakh shall be sanctioned by the Deputy Director of Lotteries and that above Rs. 20 lakh by the Director. Claims on agents commission, incentive to the agents should be submitted within three months from the date of draw. Following list of documents are to be furnished along with the prize winning tickets for above Rs. 5000.(a)Stamped receipt in Form No. VIII(b)Recent passport size photograph of the prize winner duly attested by a Gazetted Officer/Bank Authority.(c)Self attested photostat copy of both the sides of the prized tickets.(d)Self attested copy of Passport/Ration Card/Election Identity Card/Driving License/Pan Card of the prize winner to prove identity.(e)In addition to the above the following documents shall also be enclosed while surrendering the tickets through Banks:-(1)Authorization of prize winner.(2)Certificate of collecting Bank.(3)Certificate of the receiving Bank.(f)In the case of prize winner from outside the State the documents enlisted from (a) to (e) should be duly attested by a Notary Public.](4)[ The District Lottery Officer shall condone delay in presenting of the prized tickets up to thirty days and the Deputy Director shall condone delay up to forty-five days and the Director shall condone such delay up to sixty days on valid grounds.] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)](5)The agents can collect prize tickets up to the amount of five thousand rupees from the prize winners and can present the same for payment. The collected tickets shall be presented withing a period of [60 days] [Substituted '90 days' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)] from the date of the draw.(6)No ticket shall be eligible for more than one prize in a draw. In any event of a ticket winning more than one prize in a draw, the ticket shall be eligible only for the highest prize declared to it.(7)Income Tax and surcharge will be deducted from the prize claims and remitted to Income Tax Department, as per rules.(8)Prize money shall be paid after ascertaining the genuineness of the Prize ticket. However, payment of prizes above Rs. 100 shall be made after matching it with the concerned counterfoil kept in the office.(9)[ The prize winning tickets shall be surrendered to the Director/Deputy Director/District Lottery Officer in good condition. Tampered or mutilated tickets will be rejected. The Officer passing the prize claim is liable to ascertain the genuineness of the tickets before disbursing the amount of each claim. In case of torn tickets for above rupees five thousand and if the genuineness of the tickets is established by the Passing officer such claim shall be passed for payment after obtaining necessary bond from the prize winner. Only in cases of serious doubt on the genuineness of tickets the report of the Forensic Science Laboratory shall be resorted to. The fee for the verification by the Forensic Science Laboratory shall be borne by the prize winner himself in advance. Criminal proceeding shall be initiated against those who produce forged tickets] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].(10)Prizes and Prize money which are not claimed within a period of thirty days from the date draw of the results, will not be disbursed and the prize money of these tickets will become the property of the Government.[Provided that the Director shall up to a period of 90 days from the date of draw, allow the disbursement of prize money, if on an application he satisfied, for reason to be recorded in writting that there is sufficient reasons for the delayed claim, The final authority for entertaining appeals for prize claim upto and including rupees twenty lakh shall be the Director and above rupees twenty lakh it shall be the Government] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].
