Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Betting Tax (Amendment) Act, 1958 30 of 1958 [08 November 1958] CONTENTS 1. Short title 2. Amendment of section 5, Madras Act XX of 1935 3. Amendment of section 6, Madras Act XX of 1935 Madras Betting Tax (Amendment) Act, 1958 30 of 1958 [08 November 1958] PREAMBLE An Act further to amend the Madras Betting Tax Act, 1935. Whereas it is expedient further to amend the Madras Betting Tax Act, 1935 (Madras Act XX of 1935), for the purposes hereinafter appearing; Be it enacted in the Ninth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 13th September 1958, Part IV-A, page 442. 1. Short title :- This Act may be called the " Madras Butting Tax (Amendment) Act, 1958." 2. Amendment of section 5, Madras Act XX of 1935 :- In section 5 of the Madras Butting Tax Act, 1935 (Madras Act XX of 1935) (hereinafter referred to as the principal Act)-- (i) for sub-section (1), the following sub-section shall be substituted, namely:-- " (1) The State Government may, by notification in the Official Gazette, from time to time, direct that a tax (hereinafter referred to as the betting tax) shall be levied on every book-maker in respect of all moneys paid or agreed to be paid to him by backers in consequence of bets made in a place within the race enclosure which the director has, with the sanction of the State Government, set apart for the purpose of such betting."; (ii) for the proviso to sub-section (2), the following proviso shall be substituted, namely:-- " Provided that the rate shall not exceed twelve and a half per cent of every sum liable to betting tax under sub-section (1).". 3. Amendment of section 6, Madras Act XX of 1935 :- In section 6 of the principal Act, for clause (a), the following clause shall be substituted, namely:-- " (a) cause accounts to be kept in the prescribed manner of all sums paid into every totalizator used, and of all sums paid or agreed to be paid to every book-maker by backers in consequence of bets made by them at such meeting.".