Section 4 in Karnataka Race Courses Licensing Act, 1952
4. Licences for horse-racing.
(1)The owner, lessee or occupier of any race course may apply to the Government for a license for horse racing on such race course [or for arranging for wagering or betting in such race course on a horse race run on some other race course either within the State or outside the State.] [Deemed to have been inserted by Act 7 of 1974 w.e.f 29.11.1973](2)The Government may withhold such license or grant it subject to such conditions and for such period as they may think fit.(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.(4)The Government may, by such licence, authorize the licensee to grant, subject to such conditions as may be specified by the Government in such licence, a permit to an book-maker for such period not exceeding the period of the licence granted to the licensee as the licensee may think fit.(5)The Government may, at any time, suspend, cancel, or modify any of the conditions specified in, any licence or permit.(6)The grant, cancellation or modification of any license shall be published in the Karnataka Gazette.
