Section 10 in Goa Computerised Network Lottery Rules, 2003
10. Conducting of Computerized network lottery.
(1)The Government shall organize, conduct and promote the Goa Computerized network lottery.(2)The tickets will normally be sold to the intending player/purchaser on payment through" the authorized marketing agents, sub-agents at the retail computer terminal set up for this purpose.(3)The sale of tickets shall be regulated as per the terms and conditions of the agreement entered into between the Government and the marketing agent.(4)The proceeds from the sale of tickets shall be credited to the Government under an exclusive Head of Account to which no other credits will be made other than that pertaining to Online Lottery Scheme.(5)The net profit made shall be used only for Social Welfare activities as identified by the Government from time to time.(6)In an agreement entered into with the marketing agent, the Government will specify the time and date of draw break at which the sale of tickets to the players and purchasers will be stopped. Any sale of tickets after the draw-break will be considered as breach of Agreement, unless the draw break period is extended by an order of the "Government.(7)If any ticket is issued to the purchaser beyond the specified time at any place and in the event of such ticket winning any prize, the ticket shall not be· honoured by the Government and it will be the responsibility of the marketing agent to compensate such purchaser of the ticket.
