GOVERNMENT OF PUNJAB
DEPARTMENT OF EXCISE AND TAXATION
(EXCISE AND TAXATION II BRANCH)
NOTIFICATION
The March 11, 2011
No.S.O. In exercise of the powers conferred by section 4 of the Punjab Tax on Lotteries Act, 2005 (Punjab Act No. 18 of 2005), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following amendment with immediate effect, in the schedule, appended to the said Act, namely :-
AMENDMENT
In the said Schedule,-
(a) serial No. 1 and the entries relating thereto shall be omitted; and
(b) for the existing serial no.3,4,6,7,8 and 9 and the entries relating thereto, the following serial numbers and the entries relating thereto shall be substituted, namely;-
“1 |
Card Games |
1,50,000 |
2 |
Keno Games |
1,50,000/- |
3 |
Lotto games |
10,00,000/- |
4 |
Monthly Lottery |
30,00,000/- |
5 |
Bumper Lottery |
1,00,00,000/- |
6 |
Four Digit Lottery |
2,00,000/-“ |
The 15th April 2011
No.S.O.31/P.A 18/2005/S.4/2011- in exercise of the powers conferred by section 4 of the Punjab Tax on Lotteries Act, 2005 (Punjab Act No. 18 of 2005), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following amendment with immediate effect, in the schedule, appended to the said Act, namely :-
AMENDMENT
In the said Schedule, for the existing serial numbers 1,2 and 6 and the entries relating thereto, the following serial numbers and the entries relating thereto shall be substituated, namely:-
“1. |
Card Games |
50000 |
2. |
Keno Games |
100000 |
3. |
Four Digit Lottery |
75000.” |
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