Section 3 in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993
3.
Notwithstanding any agreement or contract entered into by the Government of Sikkim with any person, party or agent, no person, party or agent shall, with effect from the date of coming into force of this Act, run any private lottery, sale, deal, distribute or purchase any single digit lottery ticket within the territory of Sikkim, whether such private lottery or single digit lottery is organized within or outside the State of Sikkim:Provided that nothing in this section shall affect the right of the Government to allow registered Societies or other recognised Institution to hold raffles or lucky draws for the purpose of raising funds for educational, charitable or other social causes.
