Section 47(1) in The U.P. Entertainments and Betting Tax Rules, 1981
(1)A person desirous of acting as a bookmaker in a race course shall submit an application to the District Magistrate concerned through the stewards for obtaining a licence for operating a book, stating clearly his full name, father's name, full address of his permanent residence as also his local address in case he is not the resident of the town where the race course is situated, profession or vocation, if any, in which he is permanently engaged and the place where such profession or vocation is carried out, the name and style under which he proposes to operate the book and in case he is already operating a book at any other race course, whether in Uttar Pradesh or any other State, then the name under which and the place where such book is operated shall also be stated.
