Section 2 in The Kerala Paper Lotteries (Regulation) Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires:-(1)"Act" means the Lotteries (Regulation) Act, 1998 (Central Act 17 of 1998).(2)"Agent or Agency" means an individual, partnership or body corporate with a legal entity under any Act of the State or Central Government who is issued agency by the District Lottery Officer for the sale of Lottery Tickets of the Government;(3)"Agency discount" means the amount or the percentage of discount allowed from time to time on the face value of the ticket at the point of sale;(4)"Director" means the Director of State Lotteries, Kerala;(5)"District Lottery Officer" means the District Lottery Officer of the Revenue District;(6)"Draw" means the method by which prize winning tickets are drawn for each lottery by operating draw machine manually/mechanically which generates numbers on a random methodology and where the operation of the randomness is visibly transparent to the viewers;(7)"Form" means the forms prescribed and appended to these rules;(8)"Government" means the Government of Kerala;(9)"Paper Lottery" means any lottery conducted in accordance, with the Lotteries (Regulation) Act 1998 other than On-line lottery.
