Section 4(3) in Karnataka Race Courses Licensing Act, 1952
(3)In particular and without prejudice to the generally of the foregoing power, such conditions may provide for.-(a)the payment of a licence fee;(b)the maintenance of such accounts and furnishing of such returns as are required by the Betting Tax Act, 1932;(c)the amount of stakes which may be allotted for different kinds of horses;(d)the measures to be taken for the training of person to become Jockeys;(e)the measures to be taken to encourage Indian bred horses and Indian Jockeys;(f)the inclusion or association of such persons as the Government may nominate as Stewards or members in the conduct and management of horseracing;(g)the utilisation of the amount collected by the licensee in the conduct and management of horse-racing;(h)such other matters connected with horse-racing and the maintenance of the race course for which, in the opinion of the Government, it is necessary or expedient to make provision in the licence.
