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State of Andhra Pradesh - Section

Section 27 in Hyderabad Horse Racing and Betting Tax Rules, 1949

27. Procedure for making over totalisator tax to Government and returns of accounts .

- [Within a week from the last day of each month in which a race meeting is held] [Substitutes by G.O.Ms.No.3827 Rev(s), dated 19-08-1980.] the manager of a race meeting concerned shall :
(i)forward a return to the Betting Tax Officer in Form D setting forth for each race meeting the total amount of the monies paid by way of stakes or bets into the totalisator (which includes a sweep) ; and
(ii)make over to the Betting Tax Officer the amount of the tax due to the Government on such monies at the rate notified by the Government under Section 13 and 16(1) .