Section 4 in The Tamil Nadu Betting Tax Rules, 1935
4.
The Director shall keep accounts of all moneys paid into every totalizator at a race-meeting in the following manner, namely:-(a)the number of tickets sold at each window in respect of each race shall be shown in a seller's memo which shall be in Form-A in respect of race-meetings held at Guindy and in Forms A-1 and A-2 in respect of race meetings held at Ootacamund;(b)the number shown in each seller's memo shall be entered at the close of each race in a Supervisor's memo which shall show the total number of tickets sold for that race. The Supervisor's memo shall be in Form-B in respect of race-meetings held at Guindy and Forms B-l and B-2 in respect of race meetings held at Ootacamund. In respect of the race meetings held at Guindy, the total number so given shall be checked with the total number of tickets sold on each horse as recorded by the machines in the electric totalizator;(c)after deducting from the gross takings the commission of 10 per cent payable to the Club and the tax due to the Government [* * *] [Omitted by G.O. Ms. No. 767, Revenue, dated 12-3-1964.] the dividends payable on each winning and place horse shall be worked out in "win" and "place" calculating sheets which shall be in Forms C and D, respectively, in respect of race-meetings held at Guindy and in Forms C-1 and C-2, D-1 and D-2, respectively, in respect of race-meetings held at Ootacamund;(d)the gross takings at each race together with the amount of tax due as calculated in the forms referred to in clause (c) shall then be entered in an account which shall be in Form-E in respect of race-meetings held at Guindy and in Form E-1 in respect of race-meetings held at Ootacamund;(e)Accounts shall be kept in Forms J, K, L, P and E for double, treble and Lucky Five events in respect of race-meetings held at Guindy and in Forms J, K-1 and E-1 for double events in respect of race-meetings held at Ootacamund.
