- If any person with a view to the promotion or conduct of any lottery-(a)prints or publishes any ticket, coupon or other document for use in the lottery: or(b)sells or distributes or offers or advertises for sale or distribution or has in his possession for the purpose of sale or distribution any ticket, coupon or other document for use in the lottery; or(c)Prints, publishes or distributes or has in his possession for the purpose of publication or distribution-(i)any advertisement of the lottery; or(ii)any list (whether complete or not) or prize winners in the lottery; or(iii)any such matter descriptive of, or otherwise relating to the lottery as is calculated to act as an inducement to persons to participate in the lottery;(d)brings, or invites any person to send, into the territories of Bihar State for the purpose of sale or distribution, any ticket, coupon of other document for use in, or any advertisement of lottery;(e)sends or attempts to send, out of Bihar State any money or valuable things received in respect of the sale or distribution of any ticket, coupon or other document for use in the lottery; or(f)uses any premises, or causes or knowingly permits, any premises to be used for purpose connected with the promotion or conduct of the lottery; or(g)causes or procures or attempts to procure any person to do any of the abovementioned acts, he shall be punished with rigorous imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.
