Section 17 in Hyderabad Horse Racing and Betting Tax Rules, 1949
17. Name of holder to be shown on season ticket.
(1)Where the tax is calculated on a lumpsum paid for season ticket or for a ticket authorising admission to any race course or a race meeting during a certain period of time, the ticket shall, before being issued, be marked with the name of the person to whom it is issued.(2)Before any such season or other ticket is issued, a stamp denoting the proper amount of tax chargeable thereon shall be affixed thereto and the manager of a race meeting shall deface the stamp or cause it to be defaced by writing in ink on the face thereof the date of issue of the ticket an stamp so defaced shall not be required to be defaced again at the time of admission to the race course or race meeting in the manner prescribed in sub-rule (iv) of rule 15.
