Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE RACE COURSES LICENSING RULES, 1952 CONTENTS 1. . 1A. . 2. In these rules 3. . 3A. . 4. . 5. Check It 6. . 7. The fee for the grant or renewal of a licence shall be 7A. . 8. . 9. . 10. . 11. . 12. . MYSORE RACE COURSES LICENSING RULES, 1952 In exercise of the powers conferred by Section 11 of the Mysore Race Courses Licensing Act, 1952 (Mysore Act VIII of 1952), the Government of Karnataka is pleased to make the following rules. 1. . :- These rules may be called the Mysore Race Courses Licensing Rules, 1952. 1A. . :- These rules shall extend to the whole of the State of Karnataka. 2. In these rules :- (i) the "Act" means the Mysore Race Courses Licensing Act, 1952 (Mysore Act VII of 1952); (ii) "District Magistrate", "Superintendent of Police", "Inspector of Police" shall have the meanings respectively assigned to them in the Mysore Police Act, 1908; (iii) "Form" means a form annexed to these rules; (iv) All other words and expressions shall have the meanings assigned to them in the Act. 3. . :- An application for a licence for horse racing on any Race Course shall be made to the Secretary to the Government of Karnataka, Home and Revenue Departments, in Form I and shall be accompanied by. (a) a description, illustrated by a plan in quadruplicate, showing the situation, boundaries and area of the land in respect of which a licence is required; (b) complete plans, elevations and sections, in quadruplicate of all buildings on the land; (c) a statement showing the previous experience of the applicant in the conduct anal management of horse racing and such other particulars as may be necessary to satisfy the Government of the applicant's financial and technical competence to hold the licence; (d) a Government treasury receipt in token of having credited the prescribed licence fee. 3A. . :- 1An application for a licence for arranging for wagering or betting on a horse race or some other race course, shall be made to the Secretary to the Government of Karnataka, Finance Department, in Form 2 [I-A], and shall be accompanied by a Government Treasury receipts in token of having credited the prescribed licence fee.] 1. Rule 3-A inserted by Notification No. FD 22 CRC 73, dated 7-12- 1973 (GSR 44) 2. Substituted for the word and figures "Form II" by Notification No. FD 22 CRC 73, dated 10-9-1974 (GSR 273) 4. . :- On receipt of the application, the receiving officer shall give to the applicant an acknowledgement stating the date of receipt. 5. Check It :- (1) 1[]The Government may call for a report from such authority as it thinks fit and after such enquiry as it deems fit, if satisfied of the desirability of granting a licence, grant such licence in Form II 4[or Form III as the case may be.] (2) 2 [Where the applicant is a company or body of individuals, no licence shall be granted under sub-rule (1) if more than fifty per cent of the elected members in the Managing Committee are owners of race horses]. 1. Rule 5 renumbered as sub-rule (1) thereof by Notification No. FD 26 CRC 77, dated 13-9-1977 (GSR 282) 2. Sub-rule (2) substituted for sub-rules (2) and (3) by Notification No. FD 12 CRC 78, dated 6-54978 (S.O. 1302) 6. . :- Every licence granted under these rules shall be valid for the year ending with the 31st of March and may be renewed for further period of one year each by application made in writing to the Secretary to the Government of Karnataka, Home and Revenue Departments, not later than three months before the expiry of the licence. 7. The fee for the grant or renewal of a licence shall be :- 1 (i) 2[Sixty thousand rupees per day for regular/off- course race meetings and rupees one thousand per day for Gymkhana Race Meetings at Bangalore:] 3 [Provided that with effect from the First day of April, 1998, the fee payable under this sub-rule, for regular/off Cource race meetings at Bangalore shall be sixty thousand rupees per day.] (ii) Four thousand rupees per day for regular race meeting and one thousand rupees per day for Gymkhana races at Mysore: Provided that if the application for renewal is not made within the period specified in Rule 6, the fee shall be a sum equal to twice the amount fixed under this rule]. 1. Rule 7 substituted by Notification No. FD 27 CRC 82, dated 26- 11-1982, w.e.f. 26-11-1982 (GSR 240) 2. Sub-rule (i) of Rule 7 substituted by Notification No. FD 7 CRC 88, dated 23-2-1988 and shall be deemed to have been substituted w.e.f. 1-4-1988 (GSR 51) 3. Deemed to have been inserted w.e.f. 1-4-1998 by Notification No. FD 20 CRC 2000, dated 5-9-2000 7A. . :- 1 The fee for the grant of renewal of a licence for arranging for wagering or betting on a horse race run on some other race course, within or outside the State. (i) Fifteen thousand rupees per day at Bangalore, (ii) Four thousand rupees per day at Mysore.] 1. Rule 7-A substituted by Notification No. FD 27 CRC 82, dated 26-11-1982, w.e.f. 26-11-1982 (GSR 240) 8. . :- 1 Duplicate of a licence may be granted on payment of a fee of one hundred rupees. 1. Rule 8 substituted by Notification No. FD 10 CRC 80(B), dated 13-3-1980, w.e.f. 14-3-1980 (GSR 60) 9. . :- In case of refusal of the grant or renewal of a licence intimation of the same shall be given to the applicant in writing and the licence fee paid shall be refunded to the applicant. 10. . :- (1) The Government may, after notice to the licensee and after such enquiry, as it thinks fit, suspend or cancel the licence for breach of any of the conditions of the licence or for the contravention of any of the provisions of the Act or of these rules. (2) The suspension or cancellation of a licence under sub-rule (1) shall not entitle the licensee to the refund of the licence fee of any portion thereof or to any other claim against Government. 11. . :- The licence shall be produced on demand by the District Magistrate or any Police Officer of and above the rank of an Inspector of Police, authorised in this behalf by the District Magistrate. 12. . :- The District Magistrate or any Police Officer of and above the rank of a District Superintendent of Police shall have access to the licenced Race Courses at all reasonable times for the purpose of satisfying himself that the conditions of the licence are duly observed.