Section 3 in Hyderabad Horse Racing and Betting Tax Rules, 1949
3. Duration and computation where tax is consolidated.
- In cases where the tax payable is permitted to be consolidated under Section 3 (2)(a) such permission shall have effect for one year at a time and the consolidate amount shall be computed at 25 percent of the gross sum received by the Manager of race meeting on account of payments for admission to the last race meeting.
