9. Withdrawal of marketing of tickets by the agent.
- In case the agent wants to stop the marketing of tickets at his own will, he shall have to give prior notice of [such period as agreed by way of agreement] [Substituted for 'thirty days' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.], or to pay penalty as per agreement executed for the concerned lottery scheme.
