Section 3A in Karnataka Race Courses Licensing Act, 1952
3A. [ Payment of totalisator tax by way of composition. [Substituted by Karnataka Act No. 15 of 2011, dated 7.3.2011]
- Notwithstanding anything contained in section 3, but subject to such conditions as may be prescribed, the State Government may, if a licensee so elects, accept in lieu of the totalisator tax payable under section 3 during any year, by way of composition, in respect of a licencee in Bangalore City at the rate of eight percent of the total amount of moneys paid into the totalisator and in respect of a licencee in Mysore City at the rate of four percent of the total amount of moneys paid into the totalisator.]
