Section 9 in Hyderabad Horse Racing and Betting Tax Rules, 1949
9. Fixation of amount of composition .
(1)The Betting Tax Officer, if he proposes to sanction the application referred to in rule 8, shall fix the amount for which the tax on race meeting may be compounded and specify the conditions, if any, subject to which the composition will be accepted. The race meeting shall be held only on payment of the sum so fixed or portion thereof as may be specified by the Betting Tax Officer.(2)The Betting Tax Officer shall issue to the manager of a race meeting a certificate in Form A and the manager of a race meeting shall comply with all the conditions laid down therein.(3)Such certificate shall be exhibited in a prominent place in the public entrance to the race course or race meeting at the time the public are admitted and during the race meeting. No correction or erasure of any kind shall be made or allowed to be made in the certificate.
