The Lotteries (Regulation) Act, 1998
7. Penalty.-
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Where a lottery is
organized, conducted or promoted after the date on which
this Act receives the assent of the President, in contravention of the
provisions of this Act, by any Department of the
State Government, the H eau of the
Department shall be punishable with rigorous imprisonment for a term
which may extend to two years or with fine or with both:
Provided that nothing contained in
this section shall render such Head of the Department liable to any punishment
if he proves that the contravention was committed without his knowledge or
that he exercised all due diligence to
prevent the commission of such contravention.
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Notwithstanding anything
contained in sub-section (1), where a contravention under this Act has been
committed by a Department of Government and it is proved that the
contravention has been committed with the consent or
connivance of, or is attribute plea to any neglect on the part of, any
officer, other than the Head of the Department, such officer shall also be
deemed to be guilty of that contravention and shall be liable to be proceeded
against and punished accordingly.
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If any person acts as an agent or
promoter or trader in any lottery organized, conducted or
promoted in contravention of the provisions of this Act or
sells, distributes or purchases the ticket of such lottery, he
shall be punishable with rigorous is presentment for a term which may
extend to two years or with fine or with both.
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