Section 3 in The Kerala Paper Lotteries (Regulation) Rules, 2005
3. Printing of Lottery Tickets.
- [(1) The Director shall decide the model and design of Paper Lottery Tickets, before it is sent for printing] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)](2)The tickets shall bear the facsimile signature of the [Direct] [Substituted 'Secretary to Government of Kerala Taxes Department' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)] and shall contain name of lottery, draw number, date of draw, series and ticket number, cost of ticket and other important details on the front side of the ticket.(3)There shall be a counterfoil for each ticket, which shall contain the date of draw, the number of the draw and the ticket number.(4)On the reverse side of the ticket there shall be printed in English and/or in Malayalam the prize pattern, terms and conditions and such other essential details which the Director considers necessary for the information of the purchaser. [A portion of the space on the reverse will be utilized for advertisement of Government Department and Public Sector Undertaking issued in Public interest and Director shall take decision on such advertisement] [Inserted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)](5)The series, the number of tickets to printed in each series and the total number of tickets to be printed etc., shall be decided by [the Direct] [Substituted 'Government' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].(6)[ The Director is entitled to take decision on the prize structure and to cancel a scheme subject to the ratification of the Government. The rate of the interest agent's commission on prizes etc., shall be distinct in each lottery scheme and be decided by the Director] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)](7)The lottery tickets shall be printed at Government press or at any other high security press approved by the Government.(8)Lottery tickets shall bear the imprint and logo of the State Government in a clear and visible manner.(9)The Director shall be responsible for ensuring security in the printing of tickets. The Director shall frequently inspect the place of printing either personally of through any responsible officer authorised by him.(10)The details of orders placed for the printing of tickets, the amount paid for the same, the date of receipt etc,. shall be recorded in Form No. 1.
