Section 24 in Hyderabad Horse Racing and Betting Tax Rules, 1949
24. Refund of value of unused stamps.
- When the manager of any race course or race meeting has in his possession stamps issued for the purpose of collection of the tax of race meeting which have not been cut, torn, defaced, diminished or otherwise spoiled or rendered unfit or useless for the purpose intended but for which he has no immediate use, the Betting Tax Officer shall repay to such manager the value of such stamp or stamps in money deducting one anna for each rupee, or portion of a rupee on the aggregate value of the stamps if there are more than one, upon such manager delivering up the same to be cancelled and proving to the satisfaction of the Betting Tax Officer :(i)that such stamp or stamps were purchased by such manager with a bonafide intention to use them ; and(ii)that he has paid the full price thereof ;Provided that no refund shall be made where the total value of the stamp or stamps delivered by such manager on any occasion is less than one rupee.Explanation. - For the purpose of this rule the distinctive mark of the Betting Tax officer surcharged on stamps shall not be deemed to be a defacement.
