Section 31A in The Central Goods and Services Tax Rules, 2017
31A. [ Value of supply in case of lottery, betting, gambling and horse racing. [Inserted by Notification No. G.S.R. 52(E), dated 23.1.2018 (w.e.f. 19.6.2017)]
(1)Notwithstanding anything contained in the provision of this Chapter the value in respect of supplies specified below shall be determined in the manner provided hereinafter.(2)[ The value of supply of lottery shall be deemed to be 100/128 of the face value of ticket or of the price as notified in the Official Gazette by the Organising State, whichever is higher.Explanation. - For the purposes of this sub-rule, the expression "Organising State" has the same meaning as assigned to it in clause (f) of sub-rule (1) of rule 2 of the Lotteries (Regulation) Rules, 2010.](3)The value of supply of actionable claim in the form of chance to win in betting, gambling or horse racing in a race club shall be 100% of the face value of the bet or the amount paid into the totalisator.]
