Section 18 in The Assam Amusements and Betting Tax Act, 1939
18. Betting tax.
(1)There shall, as from the date on which this Act comes into force, be charged, levied and paid to the Government of Assam out of all monies received by a licensed bookmaker for horse race for bets made in an enclosure set apart on any race, a tax on backers (hereinafter referred to as the betting tax on horse race) amounting to ten per cent of all such monies.(2)The betting tax on horse race shall be deducted or collected by the licensed bookmaker for horse race from such monies, or in the case of credit bets at such time as may be prescribed, and shall be deemed to have been paid by the backer on account of the tax, and shall be retained by the licensed bookmaker on behalf of Government.(3)[Deleted].(4)[Deleted].(5)[Deleted].
