- In these rules, unless the context otherwise requires,-(a)[ 'Act' means the Lotteries (Regulation) Act, 1998] [Added vide Punjab Notification No. GSR57/CA17/98/Ss. and 12/99 dated 16.7.1999.](aa)'advertising agency' means an agency engaged by the State Government for making the publicity of the State Lottery schemes;(b)'agent' means a person appointed as such by the State Government, with whom an agreement for the sale of printed tickets is executed and it includes sole selling agent, distributor or selling agent;(c)For the purpose of these rules, 'agreement' means an agreement executed between the Director and the Agent or Printer or Advertising Agency or any other agency, as the case may be;(d)'Director' means the Director of Punjab State Lotteries;(e)'incentive, means an amount to be paid to an agent for promoting the sale of tickets;(f)'draw' means a method by which the prize winning numbers are drawn as per lottery by operating the draw machine;(g)'Printer' means a person with whom an agreement has been executed for printing of lottery tickets;(h)'purchase advance' means an amount required to be paid in advance by an agent before lifting the tickets;(i)'State Government' means the Government of the State of Punjab in the Department of Finance;(j)"State Lottery" means the Punjab State Lottery organised, conducted or run by the State [Government including On-line Lottery which is envisaged to offer lottery games played through a network of computer terminals installed at retail locations, with the terminals installed at retail locations, with the terminals connected to a main date centre at a central headquarter] [Substituted for 'Government' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.];(k)'tender Committee' means a Committee of Officers including its Chairman constituted by the Principal Secretary Finance for considering and making [recommendations] [Substituted for 'recommendation' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.] with regard to the tenders invited for appointing the sole selling agent for various lotteries floated by the State Government and also to consider the matters with regard to the printing of tickets or the matters allied thereto; and(l)'tickets' means the State Lottery[lottery including tickets released by different authorised outlets with respect of On-Line Lottery] [Substituted for 'Lottery' vide Punjab Government Notification G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.] tickets published and released by the Director for sale of a particular draw under any [lottery including tickets released by different authorised outlets with respect of On-Line Lottery] [Substituted for 'Lottery' vide Punjab Government Notification G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.].
