Section 55 in The U.P. Entertainments and Betting Tax Rules, 1981
55. Revocation etc. of bookmaker's licence.
(1)The District Magistrate or the Commissioner may revoke or suspend the licence of a bookmaker under Section 21 of the Act for a period not exceeding one month.(2)A copy of the order revoking or suspending the licence shall be sent to the stewards who shall ensure that the bookmaker does not operate the book till the expiry of the period for which the licence has been revoked or suspended or till its restoration, whichever is earlier.
