Section 21 in Goa Computerised Network Lottery Rules, 2003
21. Lottery ancillary activities.
- The Government reserves the right to promote lottery ancillary activities related to the Computerised network lottery in order to generate more revenue to the Government. The Government may appoint one or more agents to run these activities subject to such conditions tl1at would be laid down in the order of appointment. The lottery ancillary activities Shall include the following:-(a)the right of live broadcasting or disposal of the right to broadcast (whether on radio or television or any such visual or other audio transmissions) any matter in connection with the Computerised network lottery of the Government;(b)the sale or other disposal of space for advertising on State run Computerised network lottery or any place associated with such lottery including radio or television advertisement;(c)the exploitation of any equipment facility or network system by the marketing agents, sub-agents, or any distributor primarily in connection with computerised network lottery:Provided that, without prejudice to the rights under this rule the Government may give or withhold approval in KS discretion if it is not satisfied regarding monetary consideration paid to the Government for performing the lottery ancillary activities or if any condition has been violated.
