Section 17(2) in Goa Computerised Network Lottery Rules, 2003
(2)A person who possesses any genuine prize winning ticket to claim prize amount shall apply along with a genuine prize winning ticket in Form-I along with two passport size photographs duly attested by a 1st class Magistrate/Gazetted Officer and any other details/documents required by the Director for payment of prize amount:Provided that where the prize amount' does not exceed rupees five thousand, it may be disbursed without obtaining a claim in the said Form-I but on presentation of the winning ticket with date and signature on the revenue stamp of appropriate value and the name and address of the prize winner in Form II shall be obtained.
