Section 10(1) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
(1)There shall be levied,—(a)in respect of every lottery for which a licence has been obtained under section 5 or 6, a tax at the rate of 25 per cent. or the total sum received or due in respect of such lottery ; and(b)in respect of every prize competition for which a licence has been obtained under the Prize Competitions Act, 1955, a tax at the rate of 5 per cent. of the total entry fees received and retained in such competition.
