Section 2(2) in Karnataka Race Courses Licensing Act, 1952
(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;
