Section 9(2) in The Tamil Nadu Betting Tax Rules, 1935
(2)[ Each book-maker shall submit a copay of the return in Form 0 or Form 0-1 to the Assistant Commissioner of Commercial Taxes concerned within seven days of the close of any race-meetings and pay the tax due on the total amount received and receivable either into the Government Treasury or to the Assistant Commissioner of Commercial Taxes, having jurisdiction over the area, by way of cash or by means of a demand draft drawn in his favour.] [Substituted by G.O.P. No. 755, C.T. & R.e., dated 19-9-1985.]
