Section 14 in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
14. Promoters of lotteries or prize competitions to keep and maintain accounts, submit statements and make declarations. - (1) Every person promoting a lottery or prize competition of any kind shall keep and maintain accounts relating to such lottery or competition and shall submit to the Collector statements in such form and of such period as may be prescribed:
Provided that in the case of a prize competition the accounts maintained and the statements thereof submitted to the licencing authority under the Prize Competitions Act, 1955, shall be deemed to be the accounts or statements to be maintained or submitted, as the case may be, under this section.(2)In the case of a lottery contained in a newspaper or publication printed and published outside the State, every person promoting such lottery shall make a declaration in such form and of such period as may be prescribed.
