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State of Assam - Section

Section 16 in The Assam Amusements and Betting Tax Rules, 1939

16.

No reason shall in any circumstances be admitted by any mechanical contrivance save on payment of the price of admission, inclusive of tax. Such price inclusive of tax shall be exhibited in conspicuous position on or near the mechanical contrivance; the fact that the price is inclusive of tax shall also be exhibited clearly.