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State of Tamilnadu - Section

Section 6 in The Tamil Nadu Betting Tax Act, 1935

6. [ Accounts and returns. [Substituted by Tamil Nadu Act XXX of 1958.]

- The director of every race-meeting at which betting takes place shall-
(a)cause accounts to be kept in the prescribed maimer of ah sums paid into every totalizator used, and of all sums paid or agreed to be paid to every bookmaker by backers in consequence of bets made by them at such meeting.
(b)forward at the time, in the manner, and to the officer, prescribed in this behalf, a return showing the total amount of the moneys paid into every totalizator used at such meeting and whenever required, make over to the prescribed officer the amount of totalizator tax collected at such meeting; and
(c)furnish such other reports and returns as may be prescribed.]