194BB. [ Winnings from horse race. [ Inserted by Act 19 of 1978, Section 21 (w.r.e.f. 1.4.1978).]
- Any person, being a bookmaker or a person to whom a licence has been granted by the Government under any law for the time being in force for horse racing in any race course or for arranging for wagering or betting in any race course, who is responsible for paying to any person any income by way of winnings from any horse race in an amount exceeding ][two thousand five hundred rupees] [ Substituted by Act 49 of 1991, Section 53, for " five thousand rupees" (w.e.f. 1.10.1991).][shall, at the time of payment thereof, deduct income-tax thereon at the rates in force.] [ Inserted by Act 19 of 1978, Section 21 (w.r.e.f. 1.4.1978).][* * *] [ Proviso omitted by Act 27 of 1999, Section 71 (w.e.f. 1.4.2000).]
