Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Entire Act]

State of Maharashtra - Section

Section 3 in The Maharashtra Tax on Lotteries Act, 2006

3. Levy of tax on lottery schemes.

(1)There shall be levied and collected a tax on the lottery schemes specified in column (2) of the Table hereunder, at the rates specified against them in column (3) of the said Table:-Table
No.(1) Lottery Schemes(2) Rate of tax(3)
    Rs.
1. Weekly lottery scheme [10,00,000] [Substituted by Maharashtra Act No. 31 of 2017, dated 15.4.2017.]
2. Fortnightly lottery scheme or anylottery scheme between week and fortnight [1,25,000] [These figures were substituted by Maharashtra 8 of 2013, Section 15 (w.e.f. 1-5-2013).]
3. Monthly lottery scheme or anylottery scheme of any durationexceeding fortnight [2,50,000] [These figures were substituted by Maharashtra 8 of 2013, Section 15 (w.e.f. 1-5-2013).]
4. Bumper lottery scheme [12,00,000] [These figures were substituted by Maharashtra 8 of 2013, Section 15 (w.e.f. 1-5-2013).]
(2)The tax levied under sub-section (1) shall be paid by the Promoter.