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:—
(a) time to be fixed for claiming prize money under clause
(f) of section 4;
(b) period to be fixed for draws of all lotteries under clause
(i) of section 4; and
(c) 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.
