- In this Act, unless there is anything repugnant in the subject or context,-(a)"backer" includes any person who bets at a totalizator or with a bookmaker;(b)"bet" includes wage; and "betting" includes wagering;(c)"book-maker" means a person who carries on the business of making bets with the public in general;(d)"director" means the person (whether an individual, a corporate body or an association) primarily responsible for the holding of a race-meeting;(e)"prescribed" means prescribed by rules made under this Act;(f)"race-meeting" means an assembly of persons for horse-racing or pony-racing to which the public have access whether on payment or otherwise; and(g)"totalizator" means any machine, instrument or contrivance for enabling persons to make bets with one another on the principle of a common pool.
