The Lotteries (Regulation) Act, 1998

4. Conditions  subject  to which lotteries  may  be  organized,  etc.-

A  State  Government  may  organize, conduct  or  promote  a  lottery, subject to the following conditions, namely:-

1. prizes shall not be offered on any pre-announced number or on  the basis of a single digit;

2. the State Government shall print the lottery tickets bearing  the  imprint  and  log  of  the State in  such  manner  that  the  authenticity of the lottery ticket is ensured;

3. the State Government shall sell the tickets either itself or  through distributors or selling agents;

4. the proceeds of the sale of lottery tickets shall be credited  into the public account of the State;

5. the  State Government itself shall conduct the draws of  all  the lotteries;

6. the  prize  money  unclaimed  within such  time  as  may  be  prescribed  by the State Government or not otherwise distributed,  shall become the property of that Government;

7. the  place  of  draw  shall  be  located  within  the  State  concerned;

8. no lottery shall have more than one draw in a week;

9. the  draws  of  all kinds of lotteries  shall  be  conducted between  such period of the day as may be prescribed by the State Government;

10. the  number of bumper draws of a lottery shall not  be  more than six in a calendar year;

11. such  other conditions as may be prescribed by  the  Central Government.