(2)The agent shall lift a specific number of tickets as per lottery scheme by depositing the requisite purchase advance as per approved rates, one or two or three weeks, in advance as the case may be, as may be directed by the Director in this [behalf or by depositing requisite agency fee as per the provisions of the terms and conditions of the lottery.] [Substituted for 'behalf' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.]
