7. Levy of tax in cases not falling under sections 4 and 5.
- The director of every race-meeting held in any local area in respect of which a notification has not been issued under section 4 or section 5 shall pay to the State Government by way of tax, in respect of such meeting, such amount not exceeding [one thousand rupees] [Substituted for the words 'five hundred rupees' by Tamil Nadu Act 6 of 1962.] as may be prescribed.
