5. Tax on totalisator and payment thereof. - There shall be charged, levied and paid to the [Government of Maharashtra] out of all monies paid into any totalisator by way of stakes or bets a tax on backers hereinafter referred to as the totalisator tax such as rate not exceeding [25 per cent.] of every sum so paid as the [ [State] Government] may from time to time [notify] in this behalf; and such portion of the monies so paid into a totalisator as is equal to the amount of the totalisator tax at the rate notified as aforesaid by the [ [State] Government] in this behalf shall be deemed to have been paid by the backer on account of the totalisator tax and shall be received by the licensees on behalf of the [Government of Maharashtra].
