Section 12(2) in The Lotteries (Regulation) Act, 1998
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)time to be fixed for claiming prize money under clause (f) of section 4;(b)period to be fixed for draws of all lotteries under clause (i) of section 4; and(c)any other matter which is required to be, or may be, prescribed.
