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State of Uttar Pradesh - Section

Section 47 in The U.P. Entertainments and Betting Tax Rules, 1981

47. Licence for bookmaker.

(1)A person desirous of acting as a bookmaker in a race course shall submit an application to the District Magistrate concerned through the stewards for obtaining a licence for operating a book, stating clearly his full name, father's name, full address of his permanent residence as also his local address in case he is not the resident of the town where the race course is situated, profession or vocation, if any, in which he is permanently engaged and the place where such profession or vocation is carried out, the name and style under which he proposes to operate the book and in case he is already operating a book at any other race course, whether in Uttar Pradesh or any other State, then the name under which and the place where such book is operated shall also be stated.
(2)The stewards shall forward the application for obtaining bookmaker licence to the District Magistrate concerned in case they are willing to allow the applicant to act as a bookmaker in their race course and to stand as surety for payment to Government of the amount of betting tax and surcharge collected by him.
(3)The District Magistrate may, if satisfied, grant a licence to the app cant in Form 'L' appended to these rules after getting the licence fees at rates fixed under sub-rule (4), deposited on the conditions set forth therein on such additional conditions as he may consider necessary or as may specified by the Commissioner.
(4)The fee payable for the grant or renewal of licence for bookmaker shall be levied at the following scale, -
  Rs.
(a) up to three months ........500
(b) between three and six months ........1,000
(c) six months to one year ........2,000
(5)The maximum period for which a licence may be granted or renew shall be one year beginning from April 1 and ending on March 31.