Rajasthan Prize Competitions Rules, 1956

[May 24, 1962]

(Central Act 42 of 1956) Published vide Notifications under the Act Published in Raj-patra, Part 4 (c), dated May 24, 1962, at page 13

[1]No. D 1496/F . 18(49) 1155, dated March 9, 1956 - In exercise of the powers conferred by section 20 of the Prize Competitions Act, 1955 (Central Act No. 42 of 1955), the Government of Rajasthan is pleased to make the following Rules, the same having been previously published, namely-

Rule - 1. Short title?

 

These rules may be called the Rajasthan Prize Competitions Rules,1956.

Rule - 1A. Extent and revocation?

 

(1)     These rules shall extend to the whole of the State of Rajasthan.

Rule - 2. Definitions?

 

In these rules, unless the context otherwise requires-

(a)      'form" means a form appended to these rules;

(b)      "licence" means 'a licence granted under section 6 of the Act, and

(c)      "the Act" means the Prize Competitions Act, 1955 (42 of 1955).

Rule - 3. Form and manner of application for licence?

 

Every application for a licence under sub-section (1) of section 6 of the Act shall be in Form A and shall be either submitted personally, or sent by registered post, by the applicant to the licensing authority.

Rule - 4. Form and manner of application for licence?

 

(1)     Every licence shall be in Form B and shall be subject to the conditions and restrictions therein specified and to the provisions of the Act and these rules.

 

(2)     Every such licence shall be effective throughout the entire State.

Rule - 5. Period of validity of licence and its renewal?

 

Every licence shall be valid initially for a period of one year from the date of its issue and shall lapse on the expiry of that period; but the licensing authority may on application made by the licensee in this behalf in Form A before the expiry of the period of validity of the licence, renew it from time to time for such further period not exceeding one year in each case as may be decided by the authority in its discretion.

Rule - 6. Fees for grant and renewal of licence?

 

(1)     The fee for every licence shall be-

(a)      Rs. 25/- where an entry fee is charged in respect of a prize competitions, and

(b)      Rs. 10/- where no such entry fee is charged.

(2)     Such fee shall be paid by the applicant into a Government treasury or sub treasury on Government account or paid in cash or sent by money order to the licensing authority.

(3)     The fee for the renewal of a licence shall be one half of the fee leviable for the grant of the original licence.

(4)     No application for the grant or renewal of a licence shall be entertained unless the amount of the fee in each case is paid or sent as aforesaid provided that if the licence is not granted or renewed, the applicant shall be entitled to a refund of the fee paid by him.

Rule - 7. Limitation for appeals?

 

Every appeal to the State Government under section 16 of the Act shall be preferred within a period of 30 days from the date on which a copy of the brief statement of the reasons for the refusal to grant, or cancellation or suspension of, a licence is furnished to the applicant or licensee as the case may be.

Rule - 8. Bar of transfer of licence?

 

When a licence is lost or destroyed, a duplicate copy thereof may be furnished to the licensee on payment of fee of-

(a)      Rs. 10/- for a licence where an entry fee is levied in the prize competition; and

(b)      Rs. 5/- for a licence where no such entry fee is levied.

Rule - 10. Production of licence on demand?

 

Every person acting under or holding a licence shall produce the same whenever called upon to do so by the licensing authority or by an officer duly empowered by the licensing authority in this behalf

Rule - 11. Entry fee?

 

(1)     Where an entry fee is charged in respect of a prize competition, such fee shall be paid in money only and not in any other manner.

(2)     The maximum amount of an entry fee shall not exceed Rs. 1/- where the total value of the prize or prizes to be offered is rupees' one thousand but not less than rupees' five hundred; and in all other cases the maximum in amount of an entry fee shall be at the following rates, namely-

(a)      Rs. 8/- where the total value of the prize or prizes to be offered is less than rupees five hundred but not less than rupees two hundred and fifty; and

(b)      Rs. 4/- where the total value of the prize of prizes to be offered is less than rupees two hundred and fifty.

Rule - 12. Maintenance of Register?

 

Every licensee shall maintain in respect of each prize competition for which a licence has been granted a register in Form C and shall, for the purpose of ensuring that not more than two thousand entries are received for scrutiny for each such competition, take the following steps, that is to say, shall-

(a)      arrange to receive all the entries only at the place of business mentioned in the licence;

(b)      serially number the entries according to their order of receipt;

(c)      post the relevant particulars of such entries in the register in Form C as and when the entries are received and in any case not later than the close of business on each day; and

(d)      accept for scrutiny only the first two thousand entries as they appear in the register in Form C and ignore the remaining entries, if any, in cases where no entry fee is charged and refund the entry fee received in respect of the entries in excess of the first two thousand to the respective senders thereof in cases where an entry fee has been charged after deducting the cost (if any) of refund.

Rule - 13. Keeping Books of accounts?

 

The accounts referred to in section 7 of the Act shall be maintained according to the following provisions, namely-

(a)      there shall be a cash book in Form D and all transaction relating to each prize competition shall be entered. in the appropriate sections of the cash book;

(b)      the cash book, both on the receipt side and on the expenditure side, shall be written up day by day, and at the end of each day's transaction the total of receipt and expenditure for the day the progressive total receipts and expenditure since the commencement of the prize competition to which the entries relate, shall be struck; and

(c)      at the close of each prize competition and abstract of the total receipts and expenditure on account thereof, including the expenditure on the award of prizes shall be exhibited in the cash book itself; and where prizes are awarded to competition who have submitted free entry coupons, the fact shall be clearly stated and full particulars of such i.iccessful. competitions shall be clearly and separately shown in the cash book.

Rule - 14. Furnishing statement of account?

 

Every licensee. shall, within 15 days of the close of each month, submit to the licensing authority a return in Form E of the total sum received and the total expenditure incurred by such licensee during the month.

Rule - 15. Production of register and cash book for inspection?

 

Every licensee shall make available for the inspection of the licensing authority or such officer as that authority may nominate in this behalf, at all reasonable times and on demand, the register in Form C, the cash book in Form D and all vouchers and such other papers as may have a bearing on the conduct of the prize competition.

Rule - 16. Committee to scrutinise prize competitions-

 

(1)     As soon as may be after a licence has been granted, the licensing authority shall constitute a committee for the purpose of scrutinising the conduct and result of each prize competition that may be promoted under the licence.

(2)     The committee shall consist of a Chairman who shall be the licensing authority or any officer of the State Government nominated by the licensing authority and not more than five other members of whom the licensee shall be one and the rest shall be non-officials of standing in the local area concerned, to be appointed by the licensing authority.

Form 'A'

(See Rule 3)

Application for the grant or renewal of a Licence under the Prize Competitions Act, 1955 (42 of 1955).

Form 'B'

(See Rule 4)

Licence for the promotion and conduct of a Prize Competition (or Competitions) under sub-section (2) of section 6 of the Prize Competitions Act, 1955 (Act No. 42 of 1955).

Licence No.

Town or village (name of street and number of premises in the case of town) ..........Taluka.......... District........... is hereby granted a licence subject to the provisions of the Prize Competitions Act, 1955 (hereinafter called 'the Act') described in the schedule annexed to this licence, for the period from ..... 20......to.......20......, both days inclusive, subject to the conditions hereinafter mentioned, namely-

Conditions

1.        The licensee shall afford all facilities for the checking of his accounts and shall, at all reasonable times produce for inspection accounts or other documents and shall furnish fully and correctly any information in his possession as may be required for the purposes of the Act by the Licensing Authority or any officer authorised by the Licensing Authority in this behalf.

2.        The licensee shall not vary the details of the competition entrance fee and the prizes stated in respect thereof in the Schedule hereto annexed without the previous permission of the Licensing Authority.

3.        The licensee shall state in a prominent place in every publication, ticket or coupon issued in connection with the prize competition (s) that he has obtained such licence and shall also specify in such publication, ticket or coupon the number and date of the licence.

"3A. The licensee shall not promote or conduct any competition outside India and all tickets, coupons, advertisements, posters and bills, list of prize-winners and other documents for use in the prize competition or description of such competition or otherwise relating thereto, shall bear in bold letters a note stating that the competition shall not be available for persons residing outside India.

3B. In every prize competition, the licensee shall deposit the solution predetermined by him with reference to that prize competition, in a sealed cover with the Licensing Authority before any publication tickets or coupen relating to such prize competition is issued by him."

4.        The licensee shall not entertain more than two entries from any one competitor and in every prize competition the total number of entries shall not exceed two thousand.

5.        In any competition.

(i)       fees payable in respect of all entries offered or allowed by the licensee shall be at uniform rates;

(ii)      the licensee shall not give any rebate or offer any concession whatsoever to any class of competitions;

(iii)     the licensee shall not allow any bonus in any form in addition to the prize or prizes to be given to any competitor.

(iv)    the licensee shall not allow any remuneration, award or prize to any agent for the collection of solution of competitors.

6.        If the licence is suspended or cancelled for any reason, the licensee shall not be entitled to any compensation for such suspension , or cancellation or to the refund of any fee paid in respect thereof.

Dated this.......................day of......................200..

Signature of the Licensing

Authority

Designation

Seal of the Licensing

Authority

Form 'C'

(See Rule 21)

 

Form 'D'

(See Rule 13)

 

 

Form 'E'

 

I do hereby declare that I have compared the above particulars with my Register in Form 'C' and the Cash Book in Form 'D' and they are, in so far as I can ascertain, accurate and complete.

Dated this...... day of....200......

Notifications

No. F. 3(2) (A-Gr. II) 62, dated March 11, 1962 - In exercise of the powers conferred by clause (a) of section 2 of the Prize Competitions Act, 1955 (Central Act XLII of 1955), the State Government hereby appoints all Collectors within their respective jurisdictions to be the licensing authority for the purpose of granting licences under the said Act.

[Published in Raj. Raj-patra I (b), dated July 5, 1962, at page 33].

Corrigendum Notification

No. F. 3(2) Home (A-Gr. II)/62), dated June 18, 1962 - The date of this Department Notification of even number published in the Government Gazette No. 8, dated 24-5-1962, on page 13 of Part I B as 11-3-1962, regarding appointment of the Licensing authority for purpose of granting the licences under the Prize Competitions Act, 1955 may be read as the 23rd April, 1962.

Signature of the licensee.