Section 10 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
10. Levy of tax on lotteries and prize competitions.
(1)There shall be levied,—(a)in respect of every lottery for which a licence has been obtained under section 5 or 6, a tax at the rate of 25 per cent. or the total sum received or due in respect of such lottery ; and(b)in respect of every prize competition for which a licence has been obtained under the Prize Competitions Act, 1955, a tax at the rate of 5 per cent. of the total entry fees received and retained in such competition.(2)The tax shall be collected from the promoter of such lottery or prize competition, as the case may be.
