Section 15 in Hyderabad Horse Racing and Betting Tax Rules, 1949
15. Stamp not to be defaced, cut etc.
(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.(2)No person being a holder of a ticket to which a stamp is affixed, issued for the purpose of authorising the admission to a race course or a race meeting shall deface, cut, tear or diminish the stamp or cause or permit it to be defaced, cut, torn or diminished.(3)The manager of a race meeting shall cause to be collected the tickets of all persons about to be admitted to the race course or to the race meeting and every person about to be admitted by means of a stamped ticket shall, immediately before admission to the race course or to the race meeting, deliver the ticket with the stamp affixed to the person who is collecting the ticket.(4)When a ticket is so collected, the manager of a race meeting shall forthwith cause to be defaced to stamp on the ticket by tearing the ticket into two portions across the stamp and shall return one portion of the ticket to the person to be admitted to the race course or race meeting and shall retain and keep until mid-day following the conclusion of the race meeting the other portion thereof and shall then destroy it.
