Section 18 in The U.P. Entertainments and Betting Tax Act, 1979
18. Betting tax
. - (1) There shall be charged, levied and paid to the State Government by the backer, a betting tax at a prescribed rate, not exceeding ten per cent on all moneys paid or agreed to be paid to a licensed bookmaker by a backer, as a bet on any race.(2)The betting tax shall be collected by the licensed bookmaker along with the money laid by the backer with him and in case of credit bets at such times as may be prescribed.(3)The licensed bookmaker shall issue a card for each bet laid with him, denoting the amount of bet.(4)There shall be charged and levied a surcharge at the rate of ten paise on each such card.
