- Every person holding or acting under a licence granted under the Act shall whenever called upon to do so by the licensing authority or any officer duly empowered by him in this behalf produce the same or furnish a copy thereof to it or him.[9. Promoters of lotteries to keep and maintain accounts, submit statements: - Every person who promotes or conducts a lottery in accordance with the provisions of the Act and these rules, shall keep and maintain accounts relating to such lottery and shall submit to the licensing authority a statement of accounts within seven days of the drawing of the lottery as specified in rule 10.][Substituted by Ibid.][10. Keeping of books of accounts: - The books of accounts to be kept and maintained by a licensee shall contain the following particulars namely:-(i)the number of tickets printed ;(ii)the price of the ticket ;(iii)the number of tickets sold ;(iv)the amount received by sale of tickets ;(v)the expenses incurred in printing tickets ;(vi)the expenses incurred in purchasing prizes in the lottery ;(vii)the total proceeds of the entertainment (including the proceeds of the lottery);(viii)the expenses incurred on the entertainment excluding expenses incurred in conducting the lottery ;(ix)the total proceeds of the entertainment (including the proceeds of the lottery) after deducting the amount under paragraphs (v) (vi) and (viii) ;(x)the tax paid on the lottery ; if any.][Substituted by Ibid.]
