Section 8 in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
8. Power of State Government to issue orders pertaining to licences. - Notwithstanding anything contained in this Act or any rules made thereunder, it shall be lawful for the State Government by general or special order to.-
(a)prohibit the grant of licences in respect of a lottery or class of lotteries throughout the State or in any area;(b)prescribe the maximum number of licences which may be granted in any area;(c)direct that no licences specified in such order shall be granted without the previous approval of the State Government;(d)issue such other instructions in any matter pertaining to the grant of otherwise of licences under this Act as the State Government may deem proper.
