Section 2 in Hyderabad Horse Racing and Betting Tax Rules, 1949
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context :(a)[ "Regulation" means the Hyderabad Horse Racing and Betting Tax Regulation, 1358F.] [Substituted by G.O.Ms.No. 2328, Revenue dated 28-11-1960.](b)[ "Betting Tax Officer" means any officer above the rank of Commercial Tax Officer authorised by the Commissioner of Commercial Taxes for the purpose of the Regulation and these rules.] [Substituted by Notification No. G.O.Ms. No. 241, dated 23.3.1999.](c)"Section" means a Section of the Regulation.(d)"Form" means a form appended to these rules.(e)"Season Ticket" means a ticket which authorises admission to a series of race meetings during a definite period specified in it.(f)"Tax" means a tax charged, levied and paid to the Government under the Regulation.
