Section 2 in The Andhra Pradesh Lotteries Act, 1968
2. Definitions
(1)In this Act, unless the context otherwise requires:-(a)***(b)"Government" means the State Government;(c)***(d)"money" includes a cheque or any other negotiable instruments, a postal order or a money order;(e)"newspaper" includes any journal, magazine or other periodical publication;(f)"notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(g)"prescribed" means prescribed by rules made under this Act;(h)"promoter" includes a proprietor, manager, organiser or any person having the controller directing the conduct of a lottery and in the case of a lottery conducted through a newspaper includes the publisher of such newspaper;Provided that in the case of a lottery contained in a newspaper or publication printed and published outside the State, the manager or agent of the publisher of such newspaper or publication incharge of its circulation or distribution in the State shall be deemed to be a promoter of the lottery for the purposes of this Act; and the words "promote" and 'promoting' shall be construed accordingly.(i)"ticket" includes, in relation to any lottery or proposed lottery, any document evidencing the claim of a person to participate in the lottery.(2)For the purpose of this Act-(a)references to printing shall be construed as including references to writing and other modes of representing or reproducing letters, words or figures in a visible form;(b)documents or other matters shall be deemed to be distributed if they are distributed to persons or places whether within or outside the State and the word 'distribution' shall be construed accordingly; and(c)the Government may, after making such inquiry as it deems fit, determine the person who is or is to be deemed to be promoter in relation to a lottery and its decision shall be final.
