Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY RACE-COURSES LICENSING ACT, 1912 3 of 1912 [6th June, 1912] CONTENTS 1. Short title and extent 2. Definitions 3. Prohibition against horse-racing on unlicensed race-courses 4. Application for licence for horse-racing 5. Penalty for taking part in horse-race on unlicensed race-course 6. Penalty for owner, etc. allowing racing in unlicensed place 7. Penalty for contravening conditions of licence 8. Cognizance of offences under this Act 9. Exemptions BOMBAY RACE-COURSES LICENSING ACT, 1912 3 of 1912 [6th June, 1912] An Act to provide for the licensing of race-courses in the State of Bombay Whereas it is expedient to make provision for the regulation, control and management of horse racing and all matters directly or indirectly connected therewith in the State of Bombay; It is hereby enacted as follows: 1. Short title and extent :- (1) This Act may be called the Bombay Race-courses Licensing Act, 1912. (2) This section extends to the whole of the State of Gujarat. The rest of the Act extends only to such areas as the State Government may by notification in the Official Gazette direct: 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 competition with any other horse, mare or gelding for any prize of what nature or kind soever, 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 horse-racing 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 licence 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. (3) State Government may by such licence authorize 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 book maker for such period not exceeding the period of the licence granted to the licensee as the licensee may think fit; and (4) Cancellation of licence. 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. Penalty for taking part in horse-race 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. Penalty for owner, etc. allowing racing in unlicensed place :- I f any horse-race is held on 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 contravening conditions of licence :- (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 licensee in pursuance of the provisions of sub-section(3) of section 4 contravenes any of the conditions subject to which such licence or permit was granted he shall be punishable with fine which may extend to one thousand rupees. 8. Cognizance of offences under this Act :- No Court inferior to that of a Magistrate of the First Class shall try an offence under this Act. 9. Exemptions :- The State Government may from time to time by general or particular order published in the Official Gazette exempt any horse- race from the operation of this Act.