MEGHALAYA AMUSEMENTS AND BETTING TAX (AMENDMENT) ACT, 1982 THE MEGHALAYA AMUSEMENTS AND BETTING TAX (AMENDMENT) ACT, 1982 [Act No. 5 of 1982] [20th July, 1982] An Act further to amend the
Meghalaya Amusements and Betting Tax Act (Assam Act VI of 1939 as adapted and
modified by Meghalaya). Be it enacted by the
Legislature of Meghalaya in the Thirty-third Year of the Republic of India as
follows:- (1)
This Act may be called the Meghalaya Amusement and Betting Tax
(Amendment) Act, 1982. (2)
It shall extent to the whole of the State of Meghalaya. (3)
It shall come into force on such date as the State Government may,
by notification, appoint. In the Meghalaya Amusements
and Betting Tax Act (hereinafter referred to as the principal Act) in Section
14 after the existing Clauses (3) and (6), the following new Clauses (3A) and
(7) respectively shall be inserted, namely:- "(3A)"
"Licensed bookmaker for arrow shooting" means any person who carries
on business or vocation of or acts as a bookmaker in respect of arrow shooting
under a licence or permit issued in the manner prescribed by any officer authorised
in this behalf by the State Government; Explanation:- "Arrow
shooting" for the purpose of this clause and this Chapter includes the
game of teer (thoh team). (7) ??"State Money" means gross amount of
all moneys received or deemed to have been received by licensed bookmaker for
arrow shooting for the purpose of betting or wagering". In the Principal Act, after
the existing Section 14, the following new section as Section 14A shall be
inserted, namely:- 14A. "License for
arrow shooting.-- 1)
The State Government may grant license for arrow shooting under
this Act under such terms and conditions as may be prescribed which shall also
be specified in the license. 2)
Application for license to organise arrow shooting for the purpose
of betting under this Act shall be made to the State Government by any person,
group persons, association, organisation, society or other body furnishing such
particulars or information as may be prescribed or as may be called for by the
State Government and on payment of such license fee as may be prescribed. 3)
Arrow shooting for the purpose of betting under this Act shall
only be held at such place or places and on such days and time as may be
prescribed. 4)
The holder of a license for arrow shooting for the purpose of
betting under this Act may recommend to the State Government names of persons
to whom license of permit may be issued to them as licensed bookmakers for
arrow shooting. 5)
A licensed bookmaker for arrow shooting shall carry on his business
or vacation as such bookmaker only in such place or places as specified in the
license or permit issued to him and at no other places. 6)
All licensed bookmakers for arrow shooting shall keep accounts of
all moneys received or deemed to have been received by them for bets for arrow
shooting in such manner as may be prescribed, and shall, when required in
writing by an officer empowered in this behalf by the State Government, permit
such officer, or an officer authorised in writing by him in this behalf, to
inspect and take copies of such accounts:. In the principal Act, in
Section 18, after the existing sub-section (2) the following new sub-sections
as sub-sections (3) and (4) shall be inserted, namely:- "(3)
?There shall, as from the date on which
this Act comes into force, be charged, levied and paid to the Government of
Meghalaya a betting tax on arrow shooting at the rate of 5 per cent of the
amount received as stake money. (4)? ?The
betting tax on arrow shooting shall be collected by the licensed bookmakers for
arrow shooting on all moneys received or deemed to have been received by them
as take money and shall be paid to the State Government in the manner
prescribed." In the principal Act, in
Section 19, between the words "horse race" and "by" the
words "or for arrow shooting" shall be inserted. In the principal Act, in sub-section
(2) of Section 21, between the words "horse race" and "as"
the words "or for arrow shooting" shall be inserted. On and from the date this
Act comes into force, the provisions of the Meghalaya Prevention of Gambling
Act, 1970 (8 of 1970), as adapted and amended, shall not apply to arrow
shooting for the purpose of betting licensed under this Act.
Preamble - THE MEGHALAYA AMUSEMENTS AND BETTING TAX (AMENDMENT)
ACT, 1982PREAMBLE