In exercise of the
powers conferred by sub-sections (1) and (2) of Section 12 of the Lotteries
(Regulation) Act, 1998 (Central Act 17 of 1998), the Government of Kerala
hereby make the following rules further to amend the Kerala Paper Lotteries
(Regulation) Rules, 2005 issued by notification under G.O. (P) No. 65/2005/TD
dated 20th April, 2005 and published as S.R.O. No. 372/2005 in the Kerala
Gazette Extraordinary No. 823 dated 20th April, 2005, namely: (1)
These
rules may be called the Kerala Paper Lotteries (Regulation) Amendment Rules,
2020. (2)
They
shall come into force at once. In the Kerala Paper Lotteries (Regulation)
Rules, 2005, in Rule 7, after sub-rule (2), the following proviso shall be
inserted, namely: "Provided that the Director of State
Lotteries may take back up to 30 percentage of the unsold tickets of Pournami
weekly lottery (RN- 435), Sthree Sakthi weekly lottery (SS-202) and WinWin
weekly lottery (W-557) only from the registered agents of lotteries as a one
time relief measure extended to agents to overcome the financial constraints in
the backdrop of Covid 19 pandemic."KERALA PAPER LOTTERIES (REGULATION)
AMENDMENT RULES, 2020
PREAMBLE