Section 4 in Hyderabad Horse Racing and Betting Tax Rules, 1949
4. Price of admission and statement to be legibly printed.
(1)The manager of a race meeting who has been allowed to make a consolidated payment of the tax on race meeting under the provisions of Section 3 (2)(a) shall not issue or cause or permit to be issued any ticket being a ticket authorising any person to be admitted on payment to the race meeting unless the price of admission and the statement hereinafter mentioned are legibly printed, stamped or otherwise marked on such ticket.(2)For the purpose of this rule, "Price of admission" means the price inclusive of the amount of the tax and there shall be marked on every ticket a statement that the price marked there on includes the tax.
