Section 2(1) in The Lotteries (Regulation) Rules, 2010
(1)In the rules, unless the context otherwise requires,-(a)"Act" means the Lotteries (Regulation) Act, 1998 (17 of 1998);(b)"central computer server" means a system of multiple computers at a central location under the direct control of the Organising State that accepts, processes, stores and validates the online lottery transactions or otherwise manages, monitors and controls the entire system of online lottery;(c)"distributor or selling agent" means an individual or a firm or a body corporate or other legal entity under law so appointed by the Organising State through an agreement to market and sell lotteries on behalf of the Organising State;(d)"draw" means a method by which the prize winning numbers are drawn for each lottery or lottery scheme by operating the draw machine or any other mechanical method based on random technology, which is also visibly transparent to the viewers;(e)"online lottery" means a system created to permit players to purchase lottery tickets generated by the computer or online machine at the lottery terminals where the information about the sale of a ticket and the player's choice of any particular number or combination of numbers is simultaneously registered with the central computer server;(f)"Organising State" means the State Government which conducts the lottery either in its own territory or sells its tickets in the territory of any other State;(g)"prize" means the amount payable against a winning number ticket;(h)"sale proceeds" means the amount payable by the distributor to the Organising State in respect of sale of tickets calculated at the face value printed on each ticket in respect of lotteries of a particular draw or scheme or both;(i)"security deposit" means a deposit or amount or bank guarantee paid to the Organising State by the distributor or selling agent in any form for due fulfillment of the contract.
