Section 16(1) in Hyderabad Horse Racing and Betting Tax Rules, 1949
(1)When any ticket purporting or intended to authorise the admission to the race course or to the race meeting of more than one person is issued, the ticket shall be clearly marked with the number of persons so authorised to be admitted and the total price charged for the ticket and the manager of a race meeting shall not admit or cause or permit to be admitted to the race course or to the race meeting by virtue of that ticket a greater number of persons than that marked on the ticket.
