(2)The betting tax shall be collected and paid to Government in such manner as may be prescribed.[(3) The betting tax payable under this section shall on default be recoverable from the defaulter as an arrear of land revenue.][9. List of licensed bookmakers. - (1) The licensees shall, at such times and in such manner as may be prescribed, forward to the prescribed officer returns setting out the names of the bookmakers licensed or permitted by them, from time to time, to carry on the business or vocation of a bookmaker.
