4. Conditions subject to which lotteries may be organised, etc.—
A State Government may organise, conduct or promote a lottery, subject to the following conditions, namely:—(a)prizes shall not be offered on any pre-announced number or on the basis of a single digit;(b)the State Government shall print the lottery tickets bearing the imprint and logo of the State in such manner that the authenticity of the lottery ticket is ensured;(c)the State Government shall sell the tickets either itself or through distributors or selling agents;(d)the proceeds of the sale of lottery tickets shall be credited into the public account of the State;(e)the State Government itself shall conduct the draws of all the lotteries;(f)the prize money unclaimed within such time as may be prescribed by the State Government or not otherwise distributed, shall become the property of that Government;(g)the place of draw shall be located within the State concerned;(h)no lottery shall have more than one draw in a week;(i)the draws of all kinds of lotteries shall be conducted between such period of the day as may be prescribed by the State Government;(j)the number of bumper draws of a lottery shall not be more than six in a calendar year;(k)such other conditions as may be prescribed by the Central Government.
