Section 8 in The Maharashtra Tax on Lotteries Act, 2006
8. Returns.
- Every registered Promoter shall file a correct and duly complete monthly return in such form, by such date and to such authority, as may be prescribed. In addition to any data required for proper computation of tax, the return may provide for furnishing of data for purposes of collecting statistics or information relating to any matter dealt with by or in connection with this Act.
