Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 52 in The U.P. Entertainments and Betting Tax Rules, 1981

52. Security for due payment of betting tax and surcharge.

- If the District Magistrate so requires, the licensed bookmaker shall furnish such security and shall also execute a bond in such form and manner as may be required by the Commissioner but the amount of such security shall not exceed rupees three thousand.