Section 31(1) in Hyderabad Horse Racing and Betting Tax Rules, 1949
(1)[Within a week from the last day of each month in which a race meeting or race meetings are held] [Substitutes by G.O.Ms.No.3827 Rev(s), dated 19-08-1980.], every licensed book-maker carrying-on business at the race meeting shall :(i)forward to the Betting Tax Officer through the manager of a race meeting or other authorised officer of the race meeting a return in Form E setting forth the total amount of the monies paid or agreed to be paid by him in satisfaction of winning bets ; and(ii)make over to the Betting Tax Officer the amount of the tax due to the Government on such monies at the rate specified by the Government in sections 13 and 16(i).
