Section 4 in The Lotteries (Regulation) Rules, 2010
4. Appointment of distributor or selling agent.
(1)The Organising State may specify qualifications, experience and other terms and conditions for the appointment of distributors or selling agents.(2)The distributors or selling agents shall furnish a security deposit or a bank guarantee, as may be specified by the Organising State.(3)The distributors or selling agents shall maintain a record of the tickets obtained from the Organising State, tickets sold and those which remain unsold up to the date and time of draw along with other details, as may be specified by the Organising State.(4)The Organising State shall pay to the distributors or selling agents any commission due to them and the prize amounts disbursed by the distributors or selling agents to the winners, if any, out of the money so deposited in the Public Ledger Account or in the Consolidated Fund of the Organising State.(5)The distributors or selling agents shall return the unsold tickets to the Organising State with full accounts along with the challans of the money deposited in the Public Ledger Account or in the Consolidated Fund of the Organising State through the sale of tickets.(6)The unsold tickets and unused counterfoils of lottery tickets shall be disposed of in the manner specified by the Organising State from time to time.
