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State of Uttar Pradesh - Section

Section 42 in The U.P. Entertainments and Betting Tax Rules, 1981

42. Tickets to be issued by stewards.

(1)Tickets required to be issued by the stewards shall be of different colours and shall bear separate serial numbers for each race and for each kind of stake or bet and for different horses or combination of horses.
(2)Each ticket shall have two counterfoils, the outer counterfoil, to be known as ticket, shall be issued from the totalizator to the punter viz. the person making payment of money by way of stake or bet, and the inner counterfoil shall be retained in the ticket book.
(3)Each counterfoil of ticket shall have shown upon it the name of the racing club, name of enclosure, number of race, serial number of ticket, amount of bet, amount of tax and surcharge and the total, the name or number of horse or horses and the kind of bet and such other information as may be required by the Commissioner.
(4)Tickets shall be issued in serial order for each enclosure and the name and number of enclosures and the kind and amount of bets to be accepted shall be intimated in writing by the stewards to the District Magistrate.
(5)Only one kind of tickets shall be issued from each booking window provided by the stewards for each enclosure at the totalizator.
(6)If the Commissioner so desires the tickets shall be got attested in accordance with the provisions of Rule 10 before the same are issued by the stewards to the punters.