Section 6 in Kerala Tax on Paper Lotteries Act, 2005
6. Levy of Tax.
(1)There shall be levied and collected a tax on paper lotteries at the following rates, namely:-(a)Ten lakh rupees for every bumper draw and(b)Two lakh fifty thousand rupees in respect of any other draw;(2)Tax levied under sub-section (1) shall be paid by each promoter.(3)Where the Government of India or a Government of a State or Union Territory or a Country appoints more than one promoters in the State, one such promoter duly authorized by the respective Government or Country shall pay tax levied under sub section (1);
