Section 2 in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979
2. Definitions.—
In this Act, unless the context otherwise requires ,—(a)"Government" means the State Government;(b)"prize scheme" means any scheme by whatever name called whereby any prize or gift (whether by way of money or by way of movable or immovable property) is offered, or is proposed to be given or delivered to one or more persons to be determined by lot, draw or in any other manner from among persons who purchase or have purchased goods or other articles from shops, centres or any other place whatsoever specified by the sponsors of the scheme or on any event or contingency relative or applicable to the drawing of any ticket, lot, number or figure in relation to such purchasers.Explanation. — For the purposes of this clause,--(i)"purchase" may be by way of payment in one lumpsum or in instalments;(ii)"money" includes a cheque, postal order, demand draft, telegraphic transfer or money order.
