Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Telangana Area) Horse Racing And Betting Tax (Amendment) Act, 1986 22 of 1986 [06 August 1986] CONTENTS 1. Short Title 2. Insertion Of New Section 18-A Regulation Xlix Of 1358 F 3. Amendment Of Section 19 Andhra Pradesh (Telangana Area) Horse Racing And Betting Tax (Amendment) Act, 1986 22 of 1986 [06 August 1986] An Act further to amend the Andhra Pradesh (Telangana Area) Horse Racing and Betting Tax Regulation, 1358 F. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows:- * Received the assent of the Governor on the 6th August, 1986. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 17th July, 1986 at page 3. 1. Short Title :- This Act may be called the Andhra Pradesh (Telangana Area) Horse Racing and Betting Tax (Amendment) Act, 1986. 2. Insertion Of New Section 18-A Regulation Xlix Of 1358 F :- In the Andhra Pradesh (Telangana Area) Horse Racing and Betting Tax Regulation, 1358F. (hereinafter referred to as the principal Regulation), after section 18, the following section shall be inserted, namely :- 18-A. " levy of interest on taxes. I f the totalisator tax, betting tax or any other amount due under the provisions of this Chapter is not paid to the Government by the Stewards of a race meeting within the time specified, the stewards of the race meeting shall, in addition to the amount of such tax, penalty or any other amount due, be liable to pay an interest at the rate of two rupees for every hundred rupees or part thereof for e a ch month or part thereof from the date specified for its payment." 3. Amendment Of Section 19 :- In the principal Regulation, in section 19, (a) in sub-section (1), after the expression "The totalisator tax payable under section 13", the expression "and the interest, if any payable under section 18-A" shall be inserted; (b) in sub-section (2); after the expression "tinder section 17", the expression "and the interest, if any, payable under section 18-A" shall be inserted.