Section 3(b) in The Bombay Prevention of Gambling Act, 1887
(b)in an enclosure which the licensee of the race-course, on which such race is to be run, has set apart for the purpose under the terms of the licence issued under section 4 of the [Bombay Race-Courses Licensing Act, 1912] (Bombay Ill of 1912), in respect of such race-course, and
