Lotteries (Regulation) Act, 1998: s.5 - Ban on onlinelottery-Notification dated 27.01.2005 permitting the sale ofpaper lotteries organized, conducted or promoted by everyState Government including the State of Kerala whilemaintaining the prohibition imposed on the sale ofcomputerized and on-line lottery tickets organized,conducted or promoted by every State Government anddeclaring the territory of the State of Kerala to be online,internet and computerized lotteries free zone- Whether theState Government can discriminate between the paper lotteryand on line lottery- Held: State Government is competent toprohibit a particular type of lottery- That means a particularlottery can be the subject matter of prohibition - In other words,all types of lotteries need not be prohibited - r.3 of Rules,2()_10 makes clear that online lottery is treated as separatelottery from paper lottery and it is a class in itself - Thus,State Government can separately ban the sale of onlinelotteries as online lottery is a particular class of lottery,different and distinct from paper lotteries- State Governmentis, therefore, empowered uls. 5 to prohibit the sale of on linelotteries or internet lotteries in its State - Constitution of India,1950 -Articles 246 - Lotteries (Regulation) Rules, 2010 -rr.2(e), 3.