Section 15(1) in Hyderabad Horse Racing and Betting Tax Rules, 1949
(1)Save as provided by these rules, no stamp affixed to a ticket and denoting the proper tax on horse racing payable in respect thereof shall be defaced, cut, torn or diminished before the ticket to which it is so affixed is issued and the manager of a race meeting shall not admit or cause of permit to be admitted any person to the race course or race meeting by virtue of a ticket bearing a stamp which has been defaced, cut, torn or diminished.
