Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY RACE COURSES LICENCING ACT, 1912 3 of 1912 [6th June, 1912] CONTENTS 1. Short title and extent. 2. Definitions. 3. Prohibition against horseracing on unlicensed race-courses. 4. Application for a license for horse-racing. 5. Penally for taking pan in horse-racing on unlicensed race-course. 6. Penally for owner, etc, allowing racing in unlicensed place. 7. Penalty for contravcntion conditions license. 8. Cognizance of offences under this Act. 9. Exemptions. BOMBAY RACE COURSES LICENCING ACT, 1912 3 of 1912 [6th June, 1912] An Act to provide for the licencing of race-courses in the 1[State of Bombay]. Whereas it is expedient to make provision for the 2[regulation, control and management of horse-racing and all matters directly or indirectly connected therewith in the 2[State of Bombay]; It is hereby enacted as follows:- 1. Short title and extent. :- (1) This Act may be called the Bombay Race courses Licencing Act, 1912 . (2) [This section extends to the whole of the State of Bombay.] The rest of the Act extends only to such areas as the [[State] Government] may, by notification in the [Official Gazette,] direct: [Provided that on the commencement of the Bombay Race-courses Licencing and the Bombay Betting Tax Acts (Extension and Amendment) Act, 1958, the rest of the Act shall extend to those areas in which the Hyderabad Horse Racing and Betting Tax Regulation, 1358F, was in force immediately before such commencement.] 2. Definitions. :- In this Act- (a) "horse-race" means any race in which any horse, mare or gelding runs or is made to run in connection wit any other horse, mare or gelding for any prize of what nature or kind whatsoever, or for any 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; (b) "race-course" means any ground on which a horse-race can be held. 3. Prohibition against horseracing on unlicensed race- courses. :- (1) No horse-race shall be held save on a race-course for which a licence for horse-racing granted in accordance with the provisions of this Act is in force. (2) The terms of such licence shall be published in the [Official Gazette.] 4. Application for a license for horse-racing. :- (1) The owner, lessee or occupier of any race-course may apply to the [[State] Government] for a licence for horse-racing on such race-course. (2) The [[State] Government] may withhold such licence or grant it subject to such conditions and for such period as [it] thinks fit. [Such conditions may provide for- (a) the payment of a licence fee; (b) the amount of stakes which may be allowed for different kinds of horses; (c) the measures to be taken for the training of persons to become jockeys; (d) such other matters whether directly or indirectly connected with horse-racing, for which in the opinion of the [State] Government, it is necessary or expedient to make provision in the licence.] [(3) The [[State] Government] may by such licence authorise the licensee to grant, subject to such conditions as shall be specified by the [[State] Government] in such licence, a licence or permit [to any bookmaker to carry on his business or vocation or to act as a book-maker or turf commission agent in respect of horse-races held on a race-course, being a race-course which is situated in this State or outside it. The licence may be granted for such period not exceeding the period of the licence granted to the licencce as the licencee may think fit;] [(4)] The [[State] Government] may at any time cancel any licence granted under this section in the event of any breach of the conditions subject to which it was granted. 5. Penally for taking pan in horse-racing on unlicensed race-course. :- Whoever takes part in any horse-race on any race-course for which a licence granted in accordance with the provisions of section 4 is not in force shall be punishable with fine which may amount to two hundred rupees. 6. Penally for owner, etc, allowing racing in unlicensed place. :- I f any horse-race is held in any race-course for which a licence granted in accordance with the provisions of section 4 is not in force any person being the owner, lessee or occupier of such race- course shall be punishable with fine which may amount to one thousand rupees. 7. Penalty for contravcntion conditions license. :- [(1)] If any person to whom a licence has been granted in accordance with the provisions of section 4 contravenes any of the conditions subject to which such licence was granted, such person shall be punishable with fine which may amount to one thousand rupees. [(2) if any person to whom a licence or permit has been granted by a licencee in pursuance of the provisions of sub-section (3) of section contravenes any of the conditions subject to which such licence or permit was granted, such person shall be punishable with fine which may amount to one thousand rupees.] 8. Cognizance of offences under this Act. :- No court inferior to that of a Presidency Magistrate or of a Magistrate of the First Class shall try an offence under this Act. 9. Exemptions. :- The [[State] Government] may, from time to time be general or particular order published in the [Official Gazette,] exempt any horserace from the operation of this Act.