Section 2A in The West Bengal Gambling and Prize Competitions Act, 1957
2A. [ Horse-racing or pony-racing without license prohibited. [Sections 2A to 2D inserted by W.B. Act 5 of 1979.]
- No racing club or the owner, lessee or occupier of any race-course shall conduct or control horse-racing or pony-racing without a license granted in this behalf.
