Section 14(1) in The Maharashtra Tax on Lotteries Act, 2006
(1)Where any Promoter has not obtained a certificate of registration under section 7 or has not paid the tax of a particular scheme at least one week in advance as provided in section 4, the Government or any officer authorised by it, shall seize the tickets, the lottery terminals through which marketing of the tickers for that schemes are to take place and all types of servers, including the central server from which the lottery tickets are being generated.
