Section 2 in Karnataka Race Courses Licensing Act, 1952
2. Definitions.
- In this Act.-(1)"Government" means the State Government;(2)"Horse-race" means any race in which any horse, mare or gelding runes, or is made to run, in competition with any other horse, mare or gelding for any prize of whatsoever nature or kind, or for nay bet or wager made or to be made in respect of any such horse, mare or gelding or the riders thereof, and at which more than twenty persons shall be present;(3)"Licence" means a license granted under Section 4 of this Act;(4)"Licensee" means a person licensed under Section 4 of this Act;(5)"Permit" means a permit granted to a book-maker under sub-section (4) of Section 4 of this Act;(6)"Prescribed" means prescribed by rules made under this Act;(7)"Race Course" means any ground on which a horse race can be held.
