Section 31(2) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
(2)In particular and without prejudice to the generality of the foregoing provision the State Government may make rules for the following matters:—(i)the form of licence and the fees on payment of which and the conditions subject to which a licence shall be granted under section 7;(ii)the manner in which the accounts shall be kept and maintained and the form in which and the period at which the statement of accounts, are to be submitted under section 14.
