Section 53 in The U.P. Entertainments and Betting Tax Rules, 1981
53. Payment of betting tax by licensed bookmaker.
- The betting tax and surcharge for each week ending with Sunday shall be deposited by the licensed bookmaker within three days from the last day of each week into Government account in the State Bank/Treasury at the place where the race meeting is held in the manner required by the District Magistrate concerned through Treasury challans, in triplicate to be marked as 'Depositor's copy', and 'Treasury cop' and 'Departmental copy'.
