Section 50 in The U.P. Entertainments and Betting Tax Rules, 1981
50. Account of bets.
(1)Each card issued by a bookmaker to a back shall be entered by dot pen in a register in Form 'M' appended to these rule immediately after the same is issued. In the case of credit bets the name and full address of the backer shall also be noted in the register.(2)At the end of each race the bookmaker shall prepare with dot pen a return, in duplicate, in Form 'N' appended to these rules showing the total number of cards issued, amount laid with him on account of bets, amount collected on account of bet ting tax and surcharge including the betting tax and surcharge payable in respect of the credit bets. The total of the amount the betting tax and surcharge collected in each race shall be carried over on the next page below the total of the amount of betting tax and surcharge collected in the next race and the progressive title of tax shall be struck. This process will continue till the end of the last race and the progressive total of the tax below the amount for the last race shall be the total of tax collected for the race meeting of that day. If more than one race meeting is held in a week endinG with Sunday then the total amount of tax for the last race meeting shall also be brought forward below the progressive total of tax for the next race meeting so that the progressive total of tax at the close of the last race meeting in a week shall show the amount of tax collected and payable for that week.(3)The bookmaker shall also prepare, in duplicate, a statement in Form 'O' appended to these rules showing the total number of cards issued and the total amount of tax collected at all the race meetings held during a week.
