Section 14(1) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
(1)Every person promoting a lottery or prize competition of any kind shall keep and maintain accounts relating to such lottery or competition and shall submit to the Collector statements in such form and of such period as may be prescribed:Provided that in the case of a prize competition the accounts maintained and the statements thereof submitted to the licensing authority under the Prize Competition Act, 1955, shall be deemed to be the accounts or statements to be maintained or submitted, as the case may be, under this section.
