Section 8 in The Maharashtra Casinos (Control and Tax) Act, 1976
8. Licence holder to keep accounts and submit the same to Government or authorised officer.
- Every holder of a licence under this Act shall keep accounts relating to the casino in such manner and submit to the State Government or to an officer authorised by the State Government in this behalf a statement of accounts in such form and at such intervals as may be prescribed. Such accounts shall in particular show the moneys paid by way of stakes or bets at every casino game played at the casino and such other particulars as may be prescribed.
