The Lotteries (Regulation) Act, 1998

12.  Power  of  State Government to make  rules.-

1. The  State Government  may,  by notification in the Official  Gazette,  make rules to carry out the provisions of this Act.

2. In particular, and without prejudice to the generality of the foregoing  power,  such rules may provide for all or any  of  the following matters, namely:-

1. time to be fixed for claiming prize money under clause (f) of  section 4;

2. period  to be fixed for draws of all lotteries under  clause (i) of section 4;  and

3. any  other  matter  which  is required to  be,  or  may  be, prescribed.

3. Every  rule made by the State Government under this  section shall  be  laid, as soon as may be after it is made, before  each House  of the State Legislature where it consists of two  Houses,  or  where  such  Legislature consists of one House,  before  that House.

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