Section 4(2) in The Maharashtra Tax on Lotteries Act, 2006
(2)The Promoter shall pay at least one week in advance the amount of tax payable by him under this Act in respect of lottery schemes shown in the Statement referred to in sub-section (1) and the amount so payable shall, for the purpose of section 11, be deemed to be the amount payable under this Act from the Promoter.
