Section 4(1) in Karnataka Race Courses Licensing Act, 1952
(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]
