(1)The printing of tickets shall be arranged by the State Government through the Director. The expenditure on printing also shall be borne by the State Government.(2)The Director shall arrange to deliver the tickets to the agent or agents, as the case may be at the place mutually [agreed upon and through the authorised outlets with respect to the on-line lottery] [Substituted for 'agreed upon' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.].(3)The form, size and design of tickets shall be decided by the Director.(4)The tickets printed for each draw shall bear imprint and logo of the State Government, the tickets number, the date of draw and price of [ticket. However, with respect of the on-Line Lottery, the number chosen by the purchaser shall be printed/alloted by the outlet holder by means of computer/any other approved device from the numbers already approved/earmarked for a particular draw of the On-Line Lottery.] [Substituted for 'ticket' vide Punjab Government Notification G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.](5)On the reverse of the ticket, there shall be printed in English, prize pattern and such other essential details and conditions, which the Director may consider necessary for the information of the purchasers of tickets. [-] [Sub-rule 6 omitted vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.](6)The tickets shall be issued by the Director to the agents or to the officials of the Directorate of Lotteries for sale.
