The Haryana Race-Courses Licensing Act, 1976 (30 of 1976)

Regd. No. NW/Cil.3
lbacpana ihobernmentita tte
EXTRAORDINARY
Published by Authority
( 7 ) Govt. of H a r y a n a
CHANDIGARH, MONDAY, mix 26, 1976
(SRAVAINA 4, 1898 SAK.A.)
voi ngw ry t.:4 •-A nn Osol . i gg i r n i n
LEGISLATIVE SUPPLEMENT
CONTENTS
Part I Acts
1. The Haryana Race -courses Lice as i ng
Act, 1976.
(Haryana Act No. 30 of 1976) 129-13 1
2. The Haryana Appropriation (No. 3)
Act, 1976
(Haryana Mt No. 31 of 1976) .. 133-134
Part II Ordinances
Nil
Part III Delegated Legislation
Nil
PArt 11 Correction Slips, Republications and Replacements
Nil
Pages
Price : 40 P i l i s e cxx )

HARYANA GOVT. GAZ. (EXTR.) JULY 26, 1976 129
(SRAVANA 4, 189g SA.KA)
PART I
LEGISLATIVE DEPARTMENT
Notification
The 26th July, 1976
No. 40-Leg./76.---The following Act of the Legislature of the State of
4aryana received the assent of the Governor of Haryana on the 23rd July,
976 and is hereby published for general information :—
Haryana Act No. 30 of 1976
THE HARYANA RACE -COURSES LICENSING ACT, 1976
A N
ACT
it provide for the licensing of race -courses in the State of Haryana.
B Eit enacted by the Legislature of the State of Haryana in the Twenty-
teventh Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Race -courses Licensing sh or t title aridAct, 1976. extent.
(2) It extends to the whole of The State of Haryana,
2. In this Act, unless the context otherwise requires,—
(a) "Government" means the Government of the State df Haryana ;
(b) "horse -race" means any race in which any horse, mare Or gettimg
runs, or is made to run, in competition with any other horse, mare
or gelding for any pri7e of whatsoever nature or kind, or for any
bet or wager made or to be made in respect of any such horse,
mare or gelding or the rider thereof, and at which more than
twenty persons are present ;
(c) "licence" means a licence granted under section 4 ;
(d) "licensee" means a person licensed under section 4 ;
(e) "permit" means a permit granted to a book -maker under sub-
section (4) of section 4 ;
(f) "prescribed" means prescribed by rules made under this Act ;
(g) "race -course" means any ground on which a horse -race can be
held.
Definitions.
3. No horse -race shall be held save 031 a tace-course fcr which a Prchibition c•
icence for horse -racing, granted in accordance with the provisions of thisl act
, is in force.
horse -racing on
unlicensed race-
courses.
racing,4. (1) The owner, lessee or occupier of any ra.ce-course may apply to Licences for horse,
Ste Government for a liCeTICC for horse -racing o n s u ch racc-cc urse.
(2) The Government may, refuse to grant the licence or grant it
subject to such conditions, and for such period, as it may think
fit.
(3) In particular and without prejudice to Ole gerelality of the
foregoing power, such conditiens may provide for—
(a) the payment of a ticenec fie :
(b) the amount of stakes which may be allotted for different
kinds ofhorses ;

Penalty for taking
part m horse -race
O D unlicensed
race -course.
Penalty for Owner,
etc., allowing
racing on ' un-
licensed race-
course.
Penalty for
contravening
conditions of
licence,
t - a v i n g of orders,
liAtrtiAlsTA GOVT GAZ. (tXTRA.), !UN 26, 1976
(SRAVANA 4, .1898 SAKA) • s ;,
(c) the measures to be taken for the training of persons to become
jockeys ;
(d) the measures to be taken to encourage Indian bred horses and
Indian jockeys ;
(e) the inclusion or association of such persons .as the Government
may nominate as stewards or menibers in the conduct and Manage-
ment of horse -racing ;
(f) the utilisation of the amount collected by the licensee in the conduct
and management of horse -racing ; . .
(g) such other matters connected with horse -racing and the mainte-
nance of the race -course for which, in the opinion of the Govern-
ment, it is necessary or expedient to make provision in t he
licence.
(4) The Government may, by such licence, authorise the licensee to
grant, subject to such conditions as may be specified by the
Government in such licence, a permit to a• book -maker for 'such
period not exceeding the period of the licence granted to the
licensee as the licensee may think fit.
(5) The Government may, at any time, suspend, cancel or modify any
of the conditions specified in any licence or permit.
(6) The Government may, in the event of breach of any of the conditions
of a licence, suspend or cancel the licence. •
(7) The grant, suspension or cancellation of any licence shall be pub-
lished in the OilCial Gazette.
5. Whoever takes part in any horse -race on any race-courselor which
no licence is granted, or for which a licence granted is not in force, shall be
punishable with fine which may extend to five hundred rupees.
6. If any horse -race is held on any race -course for which • a licence has
not been granted, or for which a licence granted is not in force, any person
being the owner, lessee or occupier of such race-courstt%hall be punishable
with fine which may extend to one thousand rupees.
7. (1) If any person to whom a licence has been granted contravenes
any of the conditions subject towhich such licence Was granted; such person
shall, without prejudice to any action that may be taken by the .Government:
under sub -section (5) or sub -section (6) of section 4, be punishable with •
fine which may extend to one thousand rupees.
(2) If any person to whom a permit has been granted by a licensee, conoit
travenes any of the conditions subject to which such permit was granted,
such person shall, without prejudice to any action that may be taken by the
Government under sub -section (5)of section 4, be punishable with fine which
may extend to one thousand rupees.
8. The giant, refusal or cancellation of a licence and the conditions
subject to which a licence or permit is granted shall be within the sole discretion
of the Government and shall not be liable to be called in question in any
court.

,--`
4ARYANA GOVT. GAL (EXTRA), JULY 26, 1976
(SRAVANA. 4, 1898 SAKA)
9. ( 1) No court inferior to that of a Magistrate of the first class, shall coct : et *Itry any offence under this Act and no person shall be prosecuted under this a
Act except with the previous sanction of the Government.
(2) AU offences under this Act shall be compoundable.
10. The Government may, from time to time by general or special order „ lanolin.
published in the Official Gazette, exempt any horse -race from the operation
of this Act.
11. If any difficulty arises in giving effect to the provisions of this Act, Removal o f
Ihe Government may, by notified order, not inc3nsistent with the provisions aitricuities,
of this Act, remove that difficulty.
12. (I) The Government may, by notification in the Official Gazette, p ower 10 maks
make rules fo e purpose of carrying into effect the provisions of this Act. rules.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely: —
(a) the form and manner in which application for a licence is to be made;
(b) the fee payable for a licence;
(c) the period for which a licence is to be granted ;
(d) the renewal, modification an I cancellation of a licence.
(3) Every rule made under this section shall be laid as soon as may be
after it is made before the House of the State Legislature while it is in session
for a total period of ten days which may be comprised in one session or in two
or more successive sessions, and if, before the expiry of the session in which it
is so laid or the successive sessions aforesaid, the House agrees in making any
modification in the rule or the House agres that the rule should not be
made, the rule shall thereafter have effect only in such modified form or be
of no effect, as the case may be ; so however, that any such modification or
annulment shall be without prejudice to the validity of anything previously
done under that rule.
3. M. TANDON,
Secretary to Government, Haryana,
Legislative Department.

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