Section 12 in Hyderabad Horse Racing and Betting Tax Rules, 1949
12. Conditions for issue of tickets for admission.
- The manager of a race course or a race meeting, who has not been permitted or allowed to consolidate or compound the tax, shall not issue or cause or permit to be issued any ticket being ticket authorising any person to be admitted to any race course or race meeting unless the price of admission and the statement hereinafter mentioned are legibly printed, stamped or otherwise marked on the ticket. For the purpose of this rule 'price of admission' means the price exclusive of the tax on horse racing and there shall be marked on every such ticket a statement that the price marked thereon excludes the tax on horse racing.
