Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH LOTTERIES RULES, 1968 CONTENTS 1. Title 2. Definitions 3. Application for Licence 4. Form and particulars of licenses 5. Fees for grant of licences 6. Transfer of a licence 7. Grant of duplicate licence 8. Production of a licence on demand 9 . Promoters of lotteries to keep and maintain accounts, submit statements 10. Keeping of books of accounts 11. Appeals 12. . 13. Supply of copies of documents 14. Penalty for breach of Rules 8, 9 or 10 ANDHRA PRADESH LOTTERIES RULES, 1968 27th FEBRUARY, 1969 1. Title :- These rules may be called the Andhra Pradesh Lotteries Rules. 2. Definitions :- In these rules, unless the context otherwise requires (a) Act means the Andhra Pradesh Lotteries Act, 1968; (b) Form means a form appended to these rules; [(bb) Licencing authority means the Government;] (c) Licence means a licence granted under Section 5 [..........]; (d) Section means a section of the Act. 3. Application for Licence :- Every person desiring to obtain a licence under Section 5 [ ........ ] shall make an application either personally or by registered post in Form I [ ....... ] to the Licensing authority. 4. Form and particulars of licenses :- Every licence under Section 5 shall be in form III] and shall be subject to conditions and restrictions as may be specified therein and also subject to the provisions of the Act and these rules. The licence shall be valid throughout the State of Andhra Pradesh. 5. Fees for grant of licences :- The following fee shall be charged for every licence:- (i) Rs.15 for every entertainment lottery; [(ii) Such fee shall be paid by every applicant into a Government sub treasury or in the State Bank of India or in the State Bank of Hyderabad on Government account.] (2) No application for the grant of a licence shall be entertained unless the application is accompanied by a receipt evidencing the payment of the fee specified therefor under sub rule (1). 6. Transfer of a licence :- Every licence granted under these rules shall be deemed to have been personally granted to the promoter named therein and no such promoter shall assign or otherwise transfer or enter into partnership with any person for the working of such licence. 7. Grant of duplicate licence :- Where any licence granted under the Act is defaced, lost, destroyed or mutilated, a duplicate licence may be issued to the holder by the licensing authority on payment of a fee of (i) Rs.2 for an entertainment lottery; (2) Where a duplicate is issued, it shall be marked Duplicate and shall bear the date of its issue and also the date on which the original was issued. 8. Production of a licence on demand :- Every person holding or acting under a licence granted under the Act shall whenever called upon to do so by the licensing authority or any officer duly empowered by him in this behalf produce the same or furnish a copy thereof to it or him. 9. Promoters of lotteries to keep and maintain accounts, submit statements :- Every person who promotes or conducts a lottery in accordance with the provisions of the Act and these rules, shall keep and maintain accounts relating to such lottery and shall submit to the licensing authority a statement of accounts within seven days of the drawing of the lottery as specified in rule 10. 10. Keeping of books of accounts :- The books of accounts to be kept and maintained by a licensee shall contain the following particulars namely :- (i) the number of tickets printed (ii) the price of the ticket (iii) the number of tickets sold (iv) the amount received by sale of tickets (v) the expenses incurred in printing tickets (vi) the expenses incurred in purchasing prizes in the lottery (vii) the total proceeds of the entertainment (including the proceeds of the lottery) (viii) the expenses incurred on the entertainment excluding expenses incurred in conducting the lottery (ix) the total proceeds of the entertainment (including the proceeds of the lottery) after deducting the amount, under paragraphs (v) (vi) and (viii) (x) the tax paid on the lottery, if any, 11. Appeals :- (1) Any person aggrieved by any order passed by the licensing authority under this Act, may within thirty days of the communication to him of the said order prefer an appeal to the Board of Revenue. (2) A fee of Rs.25 shall be payable in respect of each application. The applicant shall enclose to his application a treasury receipt evidencing the payment of such fee. 12. . :- OMITED[ .................. ] 13. Supply of copies of documents :- The licensing authority or the appellate authority, may in its discretion, give to any person interested in another relevant document on payment of a fee Rs.2 such payment being made by means of court fee stamp affixed to the application for each such copy of the order or document. 14. Penalty for breach of Rules 8, 9 or 10 :- Any licensee contravening Rule 8, Rule 9 or Rule 10 shall, on conviction, be punished with a fine which may extend to 50 rupees.