Section 2 in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993
2.
In this Act, unless the context otherwise, requires,(a)“agent” means the main stockist and includes an individual, a partnership firm, an association or group of individuals or a company registered under the law relating to registration of companies entrusted with the responsibility of sale of lottery tickets on agency basis;(b)“lottery” means a scheme for distribution of prizes by lot or chance to those persons participating in the chances of a prize by purchasing ticket;(c)“ticket” in relation to any lottery or proposed lottery, includes any document evidencing the claim of a person to participate in the chances of a lottery.
