Section 11(2) in Karnataka Race Courses Licensing Act, 1952
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(i)the form and manner in which applications for licenses are to be made;(ii)the fees payable [for such licenses] [Deemed to have been substituted by Act 7 of 1974 w.e.f 29.11.1973](iii)the period for which such licenses are to be granted;(iv)the renewal, modification and cancellation of licenses.
