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Bombay Presidency - Section
Section 12 in Bombay Betting Tax Act, 1925
12. Amendment of section 3 of Bombay I of 1923 [The amendment made by this section has been incorporated in the Bombay Entertainment Duty Act, 1923.]
NotificationsG.N., H.D., No. RAC. 2073-XII-C, dated 22nd October, 1974 (M. G., Part, XV-B, page 1234) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Race-Course Licensing and Bombay Betting Tax (Amendment) Act, 1974 (Maharashtra XLIV of 1974), the Government of Maharashtra hereby appoints the 24th day of October 1974, as the date on which the said Act shall come into force.G. N., R. & F. D., No. BET 1078/281/IS-(I), dated 3rd December, 1982 (M. G., Part IV-B, page 1177) - In exercise of the powers conferred by section 5 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notifications, Revenue and Forests Department, No BET. 1072/16366-N, dated the 3rd August 1972, No. BET 1073/105788-(I)-M-2, dated the 16th February 1976 and No. BET. 1078/ 183835-(i)-M-2, dated the 26th July 1978, and any other notifications issued in this behalf, the Governor of Maharashtra hereby notifies that 20 per cent shall be the rate at which the totalisator tax referred to in the said section 5 shall be charged, levied and paid to the Government of Maharashtra, out of all monies paid into any totalisator in the State, by the backers by way of stakes of bets, in respect of any race held on any race-course, whether situated in the State of Maharashtra or outside the State.II. This notification shall come into force with effect from the 3rd day of December 1982.G. N., R. & F. D., BET 1088/2969-T-l, dated 21st November, 1988 (M. G., 1989, Part IV-B, page 24) - In exercise of the powers conferred by section 5 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notification, Revenue and Forests Department, No BET. 1078/281-IS(1), dated the 3rd December, 1982, and any other notifications issued in this behalf, the Government of Maharashtra hereby notifies that with effect from the 24th day of November, 1988, 10 per cent for "Win" and "Place" and 15 per cent for "Pools" shall be the rate at which the totalisator tax referred to in the said section 5 shall be charged, levied and paid to the Government of Maharashtra out of all monies paid into any totalisator in the State by the backers by way of or bets in respect of any races of any race-course whether situated in the State of Maharashtra or outside the State.G. N., R. & F. D., No. BET. 1085/CR-229-(a)-IS-(I), dated 29th August, 1986 (M. G., Part , IV-B, page 802) - In exercise of the powers conferred by section 5 and 6 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notification, Revenue and Forests Department, No BET. 1078/281/IS(I), dated the 3rd December 1982, the Government of Maharashtra hereby notifies that during the period from the 1st September 1986 to the 30th June 1987 (both days inclusive) 15 per cent shall be the rate at which the totalisator tax referred to in the said section 5, shall be charged, levied and paid to the Government of Maharashtra, out of all monies paid into any totalisator by way of stakes or bets.G. N., R. D. No. BET 1058/91140-(ii)-N, dated 22nd November, 1961 (M. G., Part , IV-B, page 1100) - In exercise of the powers conferred by section 7 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) the Government of Maharashtra hereby empowers the Collector of Bombay in the City of Bombay and the Collector of Poona in the Poona District to inspect and take copies of totalisator accounts.G. N., R. & F. D., No. BET 1072/112692-N, dated 3rd August, 1972 (M, G., Part, IV-B, page 1415) - In exercise of the powers conferred by sub-section (1) of section 8 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925), and in supersession of Government Notification, Revenue and Forests Department, No. BET. 1065/330274-(i)-N, dated the 15th December, 1965, the Government of Maharashtra hereby notifies that with effect from the day of 3rd August, 1972, 17/117 shall be the rate at which the betting tax shall be charged, levied and paid to the Government of Maharashtra, out of all monies paid or agreed to be paid to a licenced bookmaker by a backer in respect of a bet made in an enclosure set apart by the licensees in accordance with the provisions of the Bombay Race-Course Licensing Act, 1912, on any race.G. N., R. & F. D., No. BET 1078/281/IS/(II), dated 3rd December, 1982 (M. G., Part, IV-B, page 1177) - In exercise of the powers conferred by section 8 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notifications, Revenue and Forests Department, No BET. 1074/229765-N, dated the 16th January, 1975 and No BET. 1078/281/IS/(I), dated the 22nd October 1980, and any other notifications issued in this behalf, the Government of Maharashtra hereby notifies that 20 per cent, shall be the rate at which the betting tax referred to in the said section 8 shall be charged, levied and paid to the Government of Maharashtra, out of all monies paid or agreed to be paid to a licensed bookmaker by a backer in respect of a bet made in an enclosure set apart by the licensees as required by the said section 8 on any race held on any race course, whether situated in the State of Maharashtra, or outside the State.II. This notification shall come into force with effect from the 3rd day of December, 1982.G. N., R. & F. D., No. BET 1085/CR-2291(b)/IS/(I), dated 29th August, 1986 (M. G., Part, IV-B, page 802) - In exercise of the powers conferred by section 8 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notification, Revenue and Forests Department, No BET. 1078/281/IS(II), dated the 3rd December 1982, the Government of Maharashtra hereby notifies that during the period from the 1st September 1986 to the 30th June 1987 (both days inclusive) 15 per cent shall be the rate at which the betting tax referred to in the said section 8 shall be charged, levied monies and paid to the Government of Maharashtra, out of all paid or agreed to be paid to a licenced bookmaker by a backer in respect of a bet made in an enclosure set apart by the licensees in accordance with provisions of the Bombay Race Courses Licensing Act, 1912, on any race held on a race course, being a race course situated in the State of Maharashtra or outside the State.G. N., R. & F. D., No. BET 1088/2969/T-1, dated 21st November, 1988 (M.G., 1989 Part, IV-B, page 29) - In exercise of the powers conferred by section 8 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925) and in supersession of Government Notification, Revenue and Forests Department, No. BET. 1078/281/IS(II), dated the 3rd December 1982 and any other notifications issued in this behalf, the Government of Maharashtra hereby notifies that with effect from the 24th day of November, 1988, 15 per cent shall be the rate at which the betting tax referred to in the said section 8 shall be charged, levied and paid to the Government of Maharashtra, out of all monies paid or agreed to be paid to a licensed bookmaker by a backer in respect of a bet made in an enclosure set apart by the licensees as required by the said section 8 on any race held on any race-course, whether situated in the State of Maharashtra or outside it.G. N., R. D. No. BET 1058/91140-(I)-N, dated 22nd November, 1961 (M. G., Part, IV-B, page 1100) - In exercise of the powers conferred by sub-section (2) of section 9 of the Bombay Betting Tax Act, 1925 (Bombay VI of 1925), the Government of Maharashtra hereby empowers the officers mentioned in column 1 of the Schedule hereto annexed, to inspect and take copies of accounts of bookmakers in the areas specified against them in column 2 thereof.Schedule| 1 | 2 | |
| (1) | Collector of Bombay | Bombay City |
| (2) | Secretary, Royal Western India Turf Club | Bombay City |
| (1) | Collector of Poona | Poona |
| (2) | Secretary, Royal Western India Turf Club | Poona |