Section 5 in Goa Lotteries (Regulation) Rules, 2003
5. Appointment of agent to sell the lottery tickets.
(1)The sale of lottery tickets may be made by the Government itself or through an agent or agents as recommended by the tender committee, on such terms and conditions as specified in an Agreement between the Government and such agent.(2)The requirements of qualification, experience and other terms and conditions, for agent shall be specified by the Government keeping in view the prevailing market conditions for becoming an agent.(3)The agent may appoint stockists or selling agents to sell the tickets to the public. The list of such stockists or selling agents with necessary particulars, addresses, etc., shall be submitted to the Director along with the proposed Schemes by the agent.
