Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(2) in The U.P. Entertainments and Betting Tax Rules, 1981

(2)The stewards shall forward the application for obtaining bookmaker licence to the District Magistrate concerned in case they are willing to allow the applicant to act as a bookmaker in their race course and to stand as surety for payment to Government of the amount of betting tax and surcharge collected by him.