Section 6 in Karnataka Race Courses Licensing Act, 1952
6. Penalty for owner, etc., allowing racing on unlicensed racecourses.
- If any horse race is held on any race course [whether run on the same race course or on any other race course either within the State or outside the State] [Inserted by Karnataka Act No.7 of 1974, Dated 6.4.1947] for which a licence has not been granted or for which a licence granted is not in force, any person being the owner, lessee or occupier of such race-course, shall be punishable with fine which may extend to one thousand rupees.
