Section 10(2) in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
(2)The State Government may by rules prescribe the types of registers and accounts to be maintained by the bookmaker for the tickets received from the officer authorized in this behalf by the Commissioner of Taxes or any Official notified by the State Government in the Official Gazette, and the tickets issued and used by such person as receipts for stake money.
