Section 18(3) in Goa Computerised Network Lottery Rules, 2003
(3)The marketing agent appointed under sub-rule (1) may appoint sub-agents for sale of tickets and such sub-agents shall possess the qualification and experience as may be specified by the Government from time to time. The marketing agents appointed shall be responsible for sub-agents adherence to procedure compliance with codes of practice, prevention of frauds in issue of tickets, payment of prizes, etc.
