The Punjab Horse Race (Regulation and Management) Act, 2013.

PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9,2014 
(PAUSA 19, 1935 SAKA) 
PART I 
GOVERNMENT OF PUNJAB 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
NOTIFICATION 
The 9th January, 2014 
No.3-Leg./2014.-The following Act of the Legislature of the State of 
runjab received the assent of the Governor of Punjab on the 27th Day of 
Decembe, 2013, is hereby published for general information: 
2 
THE PUNJAB HORSE RACE (REGULATION AND 
MANAGEMENT) ACT, 2013 
(Punjab Act No. 3 of 2014) 
AN 
ACT 
9 
to provide jor setting up, management and operation of race courses, 
betting activities and intermediaries involved and also for licensing, 
regulation, control and management of horse races on race courses, 
maintaining and keeping of horses at race courses, betting activities at 
race courses and off courses or otherwise, exhibition of horses and other 
processes of horse race and all matters connected therewith and incidental 
thereto. 
BE it enacted by the Legislature of the State of Punjab in the Sixty 
fourth Year of the Republic of India as follows: 
1. (1) This Act may be called the Punjab Horse Race (Regulation short title and 
and Management) Act, 2013. 
(2) It extends to the whole of the State of Punjab. 
(3) It shall come into force on such date as the State Government may, 
by notification in the Official Gazette, appoint and different dates may be 
appointed for different provisions of this Act and different provisions may be 
applied to different places. 
In this Act, unless the context otherwise requires, 
(a) "betting" or "betting activity" shall mean and include all such 
activities during the horse race, pursuant to which a bet or 
commencement. 
Definitions. 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9.2014 9 
(PAUSA 19, 1935 SAKA) 
PART 1 
GOVERNMENT OF PUNJAB 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
NOTIFICATION 
The 9th January, 2014 
No.3-Leg./2014.- The following Act of the Legislature of the State of 
runjab received the assent of the Governor of Punjab on the 27th Day of 
December, 2013, is hereby published for general information:- 
THE PUNJAB HORSE RACE (REGULATION AND 
MANAGEMENT) ACT, 2013 
(Punjab Act No. 3 of 2014) 
AN 
ACT 
to provide for setting up, management and operation of race courses, 
betting activities and intermediaries involved and also for licensing, 
regulation, control and management of horse races on race courses, 
maintaining and keeping of horses at race courses, betting activities al 
race courses and off courses or otherwise, exhibition of horses and other 
processes of horse race and all matters connected therewith and incidental 
thereto. 
BE it enacted by the Legislature of the State of Punjab in the Sixty- 
fourth Year of the Republic of India as follows:- 
1. (1) This Act may be called the Punjab Horse Race (Regulation Short title and 
and Management) Act, 201 3. commencement. 
(2) It extends to the whole of the State of Punjab. 
(3) It shall come into force on such date as the State Government may, 
by notification in the Official Gazette, appoint and different dates may be 
appointed for different provisions of this Act and different provisions may be 
applied to different places. 
2. In this Act, unless the context otherwise requires,- Delinitions 
(a) “betting” or “betting activity” shall mean and include all such 
activities during the horse race, pursuant to which a bet or
10 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
wager is placed, whether at the race course or off 
course, 
either through licenced book 
mechanical or electronic medium or any other authorized 
intermediary on the outcome of the horse race in anticipation 
of financial gain or reward, directly or indirectly; 
(b) book-maker" or "bookie" means an organization or a person 
that takes bets on horse race at agreed upon odds; 
(c) "horse-race" means any race in which any horse, mare, pon 
or gelding runs or is made to run in competition with any 
other horse, mare, pony or gelding for any prize of whatsoever 
nature or kind or for any bet or wager made or to be made in 
respect of any such horse, mare, pony or gelding or the rider 
thereof and at which twenty or more persons shall either be 
present physically or be connected through any mode, 
electronic or otherwise, for watching and participating in such 
race; 
(d) "intermediary" means a person connected directly or indirectly 
with horse race including but not limited to bookies, book 
makers, owners of horses, organizers of horse races, 
advertisers, owner of on course or off course totalisators and 
facility providers; 
(e) "licence" means a licence granted under section 5; 
() licensee" means a person to whom a licence is granted under 
section 5; 
(g) "offcourse" means a venue as described in sub-clause (ii) of 
clause (o); 
(h) "on course" means a venue as described in sub-clause (i) of 
clause (o); 
(i) "permit" means a permit granted to an intermediary under 
section 6; 
) "permit holder" means a person to whom a permit is granted 
under section 6; 
(k) "person" means and shall include natural person, any Company 
or Association or body of individuals, whether incorporated 
or not; 
kmakers or any authorized 
10 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9,2014 
(b) 
(c) 
(d) 
(e) 
(g) 
(h) 
(i) 
4) 
(k) 
(PAUSA 19,1935 SAKA) 
wager is placed, whether at the race course or off Course 
either through licenced bookmakers or any authorizeq 
mechanical or electronic medium or any other authorize 
intermediary on the outcome of the horse race in anticipatiqy, 
of financial gain or reward, directly or indirectly; 
“book-maker” or “bookie” means an organization or a person 
that takes bets on horse race at agreed upon odds; 
“horse-race’” means any race in which any horse, mare, pony 
or gelding runs or is made to run in competition with any 
other horse, mare, pony or gelding for any prize of whatsoever 
nature or kind or for any bet or wager made or to be made in 
respect of any such horse, mare, pony or gelding or the rider 
thereof and at which twenty or more persons shall either be 
present physically or be connected through any mode, 
electronic or otherwise, for watching and participating in such 
race; 
“intermediary” means a person connected directly or indirectly 
with horse race including but not limited to bookies, book- 
makers, owners of horses, organizers of horse races, 
advertisers, owner of on course or off course totalisators and 
facility providers; 
“licence” means a licence granted under section 5; 
“licensee” means a person to whom a licence is granted under 
section 5; 
“off course” means a venue as described in sub-clause (ii) of 
clause (0); 
“on course” means a venue as described in sub-clause (i) of 
clause (0); 
“permit” means a permit granted to an intermediary under 
section 6; 
“permit holder” means a person to whom a permit is granted 
under section 6; 
6 rere’ _ . | 0 person” means and shall include natural person, any Company 
or Association or body of individuals, whether incorporated 
ornot; 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY9, 2014 
(PAUSA 19, 1935 SAKA) 
() "prescribed" means prescribed by rules made under this Act; 
(m) "punter" means an organization or a person who bets on 
outcome of horse race against a book-maker or through 
totalisators; 
(n) "race club' means and includes a body of individuals whether 
incorporated or not, society, club or other Association, -
(i) formed for the purpose of promoting horse race or for 
holding race meetings; or 
(ii) conducting or controlling such meetings; 
(o) race course" means, 
11 
(i) any ground on which a horse race can be held or planned 
to be organized; or 
(ii) 
(p) section" means a section of this Act: 
a venue connected by any mode or device with any 
other such ground though situated outside such ground, 
where a person is permitted for a charge or fee to watch 
and also allowed to participate in betting on the basis of 
the live feed of a horse race; 
(i) 
(q) "State Government means the Government of the State 
of Punjab in the Department of Home Affairs and Justice; 
(r) "Steward" in relation to a race club includes any person, 
connected with the organization of the race club; or 
(ii) responsible for or for the time being in charge of the 
management of race club; and 
(s) "totalizator means a totalizator in an enclosure whether 
situated within race course or outside including authorized 
race courses situated in other States and which the stewards 
controlling a race meeting have set apart for the purpose, and 
includes any instrument, machine or contrivance known as 
the totalizator, or any other instrument, machine or contrivance 
of a like nature or any scheme for enabling any number of 
persons to make bets with one another on like principles but 
does not include a book-maker. 
PUNJAB GOVT. GAZ. (EXTRA), JANI JARY 9,2014 11 
(PAUSA 19,1935 SAKA) 
(1) 
(m) “punter” means an organization or a person Ww 
(n) 
(0) 
(p) 
(q) 
(r) 
(s) 
“prescribed” means prescribed by rules made under this Act; 
ho bets on 
outcome of horse race against a book-maker or through 
totalisators; 
“race club” means and includes a body of individuals whether 
incorporated or not, society, club or other Association, 
(i) formed for the purpose of promoting horse race or for 
holding race meetings; or 
(ii) conducting or controlling such meetings; 
“race course’ means,- 
(i) any ground on which a horse race can be held or planned 
to be organized; or 
(ii) a venue connected by any mode or device with any 
other such ground though situated outside such ground, 
where a person is permitted for a charge or fee to watch 
and also allowed to participate in betting on the basis of 
the live feed of a horse race; 
“section” means a section of this Act; 
“Gate Government” means the Government of the State 
of Punjab in the Department of Home Affairs and Justice; 
«Geward” in relation to a race club includes any person,- 
(1) connected with the organization of the race club; or 
(ii) responsible for or for the time being in charge of the 
management of race club; and 
alizator in an enclosure whether 
or outside including authorized 
race courses situated in other States and which the stewards 
controlling a race meeting have set apart for the purpose, and 
instrument, machine or contrivance known as 
“totalizator” means a tot 
situated within race course 
includes any 
the totalizator, or any other instrument, machine or contrivance 
of a like nature or any scheme for enabling any number of 
persons to make bets with one another on like principles but 
does not include a book-maker.
Development of 
race course, 
organization of 
horse race and 
betting thereon. 
Prohibition of 
horse race on 
unlicenced race 
course. 
Licence for race 
course or 
totalizator. 
Permit for horse 
race. 
12 
3 
facilities:; 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY9,2014 
(PAUSA 19, 1935 SAKA) 
The State Government itself or through a person may, 
(i) develop or set up race course and allied and incidental 
(ii) set up totalizators at race course or other places; 
(ii) allow to organize the horse races or allied and incidental 
activities; and 
(iv) allow betting on the horse races either on course or off course 
4. No horse race shall be planned or organized or held save on a race 
course for which a licence is granted in accordance with the provisions of 
section 5. 
5. (1) Any person, who desires to develop a race course or to set 
up a totalizator, as the case may be, shall make an application in the prescribed 
form alongwith prescribed fee to the State Government for grant of a licence 
for this purpose. 
(2) On receipt of the application under sub-section (), the State 
Government, after making such inquiry as it may deem fit regarding the 
capacity of a person to develop a race course or to set up a totalizator, as the 
case may be, shall pass an order, in writing, recording reasons either granting 
or refusing the grant of such a licence. 
(3) Where an order is passed granting a licence under sub-section (2), 
the State Government shall grant such licence in the form and under such 
conditions, as may be prescribed. 
(4) The licence granted under sub-section (3) shall be valid for a period 
of five years and will be renewable from year to year on payment of prescribed 
fee. 
(5) If, in the opinion of the State Government, it is exxpedient or necessary 
to do so in public interest, it may, after affording an opportunity to the licensee, 
amend, modify or change the conditions of a licence granted under this section. 
6. (4) The owner, lessee or occupier of any race course may apply 
in the prescribed manner to the State Government for a permit for horse race 
on a race course or for arranging for wagering or betting in such race course 
on a horse race run on some other race course either within the State or 
(2) The State Government may in its sole discretion consider, withhold. 
grant such permit on such terms and conditions and for such period as it may 
outside the State. 
Development of 
race Course, 
organization of 
horse race and 
betting thereon 
Prohibition of 
horse race on 
unlicenced race 
course 
Licence for race 
course or 
lotalizator. 
Permit for horse- 
race 
gy 
12 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9,2014 
(PAUSA 19, 1935 SAKA) 
3. The State Government itself or through a person may,- 
(i) develop or set up race course and allied and incidenty) 
facilities; 
(ii) set up totalizators at race course or other places; 
(iii) allow to organize the horse races or allied and incidenty] 
activities; and 
(iv) allow betting on the horse races either on course or off course 
4. No horse race shall be planned or organized or held save on a race 
course for which a licence is granted in accordance with the provisions of 
section 5S. 
5. (1) Any person, who desires to develop a race course or to set 
up a totalizator, as the case may be, shall make an application in the prescribed 
form alongwith prescribed fee to the State Government for grant of a licence 
for this purpose. 
(2) On receipt of the application under sub-section (/), the State 
Government, after making such inquiry as it may deem fit regarding the 
capacity of a person to develop a race course or to set up a totalizator, as the 
case may be, shall pass an order, in writing, recording reasons either granting 
or refusing the grant of such a licence. 
(3) Where an order is passed granting a licence under sub-section (2), 
the State Government shall grant such licence in the form and under such 
conditions, as may be prescribed. 
(4) The licence granted under sub-section (3) shall be valid fora period 
of five years and will be renewable from year to year on payment of prescribed 
fee. 
(5) If, in the opinion of the State Government, it is expedient or necessary 
to do so in public interest, it may, after affording an opportunity to the licensee, 
amend, modify or change the conditions of a licence granted under this section. 
6. (1) The owner, lessee or occupier of any race course may apply 
in the prescribed manner to the State Government for a permit for horse race 
on a race course or for arranging for wagering or betting in such race course 
on a horse race run on some other race course either within the State or 
outside the State. 
(2) The State Government may in its sole discretion consider, withhold, 
grant such permit on such terms and conditions and for such period as it may
he 
h 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9, 2014 13 
(PAUSA 19, 1935 SAKA) 
think fit in the interest of either horse race or public interest or both. 
(3) In particular and without prejudice to the generality of the foregoing 
power, such conditions may provide for 
(a) the payment of a permit fee; 
(b) the maintenance of such accounts and furnishing of such 
returns: 
(c) the amount of stakes which may be allotted for different kinds 
of horses, 
(d) the measures to be taken for the training of persons to become 
jockeys; 
(e) the measures to be taken to encourage Indian breed horses 
and Indian jockeys; 
(9 the inclusion ofa person or association of such persons as 
the State Government may nominate as Stewards or members 
in the conduct and management of horse race; 
(g) the utilization of the amount collected by the permit holder in 
the conduct and management of horse race; and 
(h) such other matters connected with horse race and the 
maintenance of the race course for which, in the opinion of 
the State Government, it is necessary or expedient to make 
provision in the permit. 
(4) The State Government may, by such permit, authorize the permit 
holder to grant, subject to such conditions as may be specified by the State 
Government in such permit, a permit to any book-maker for such period not 
exceeding the period of the permit granted to the permit holder as he may 
think fit. 
(5) The State Government may, at any time, suspend, cancel or modify 
any of the conditions specified in any permit. 
(6) The grant, cancellation or modification of any permit shall be 
published in the Official Gazette. 
7. () An intermediary, who is desirous of undertaking any activity 
under the provisions of this Act except the activities mentioned in sections 5 
and 6 thereof, shall make an application to the State Government for grant of 
a permit to undertake such activity. 
Obligation of 
Permit by the 
intermediary. 
ly 
tf 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 09,2014 13 
(PAUSA 19,1935 SAKA) 
think fit in the interest of either horse race or public interest or both 
3 hd ” . . . . nd y (3) In particular and without prejudice to the generality of the foregoing 
power, such conditions may provide for- 
(a) the payment of a permit fee: 
(b) the maintenance of such accounts and furnishing of such 
returns; 
(¢) the amount of stakes which may be allotted for different kinds 
of horses; 
(d) the measures to be taken for the training of persons to become 
jockeys: 
(e) the measures to be taken to encourage Indian breed horses 
and Indian jockeys; 
(f) the inclusion of a person or association of such persons as 
the State Government may nominate as Stewards or members 
in the conduct and management of horse race; 
(¢) the utilization of the amount collected by the permit holder in 
the conduct and management of horse race; and 
(h) such other matters connected with horse race and the 
maintenance of the race course for which, in the opinion of 
the State Government, it is necessary or expedient to make 
provision in the permit. 
(4) The State Government may, by such permit, authorize the permit 
holder to grant, subject to such conditions as may be specified by the State 
Government in such permit, a permit to any book-maker for such period not 
exceeding the period of the permit granted to the permit holder as he may 
think fit. 
(5) The State Government may, at any time, suspend, cancel or modify 
any of the conditions specified in any permit. 
(6) The grant, cancellation or modification of any permit shall be 
published in the Official Gazette. 
7. (1) An intermediary, who is desirous of undertaking any activity 
under the provisions of this Act except the activities mentioned in sections 5 
and 6 thereof, shall make an application to the State Government for grant of 
a permit to undertake such activity. 
Obligation of 
permit by the 
intermediary.
Betting on the 
horse race 
Establishment of 
Authority. 
Display of 
licencepermit particulars at race 
course and off 
course. 
14 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
(2) On receipt of an application under sub-section (), the stot 
Government may consider and grant a permit on such terms and conditions 
as it may deem appropriate or may reject such application and the decision for 
rejection of the State Governnment shall be final. 
8. A person, in the prescribed marnner through totalizators or bookies 
or book-makers, may make betting on the horse race planned or organized on 
the race course. 
9. () The State Government shall, by notification, establish for the 
purpose of this Act, an authority to be called the Punjab Turf Club Regulatory 
Authority (hereinafter referred to as the Authority) or may assign the functions 
of the Authority to an existing authority. 
Explanation.-"existing authority" means any department under the State 
Government or any authority established under the Act by the State 
Government. 
(2) The Authority shall be a body Corporate known by the aforesaid 
name having perpetual succession and a common seal with power, subject to 
the provisions of this Act to acquire, hold and dispose of property, both movable 
and immovable and to contract and shall, by the said name, sue or be sued. 
(3) The Head Office of the Authority shall be at Chandigarh or at such 
place, as the State Government may notify from time to time. 
(4) The Authority shall consist of a Chairperson and not less than five 
and not more than seven members appointed by the State Government from 
amongst the persons having sufficient knowledge of sports activities particularly 
concerning horse races. 
(5) The State Government may make rules regarding the functions, 
finances and powers of the Authority. 
10. Every owner, occupier or the operator of the race-course and any 
off course wherein the owner, occupier or the operator of such race course or 
off course allows any betting activity, shall ensure proper and conspicuous 
display of the permit particulars at the race-course or off course in English 
and in vernacular language, in accordance with the specifications as may be 
provided in this regard by the State Government or by the Authority, from time 
to time. 
Betting on the 
horse race 
§ stablishment of 
Authonty 
Display of 
licence/permit 
particulars at race 
course and off 
course 
PUNJAB GOVT. GAZ. (EXTRA). JANUARY 9,2014 
| (PAUSA 19, 1935 SAKA) 
i “an apphicati or sub-section (1), the State 
(2) On receipt of an application under ( State 
Government may consider and grant a permit on such terms and conditions, 
ove a) h 
| d 
as it may deem appropriate or may reject such application and the decision for 
rejection of the State Government shall be final. 
8. A person, inthe prescribed manner through totalizators or bookies 
or book-makers, may make betting on the horse race planned or organized on 
the race course. 
9, (/) The State Government shall, by notification, establish for the 
of this Act. an authority to be called the Punjab Turf Club Regulatory purpose 
r referred to as the Authority) or may assign the functions Authority (hereinafte 
of the Authority to an existing authority. 
Explanation.- “existing authority” means any department under the State 
Government or any authority established under the Act by the State 
Government. 
(2) The Authority shall be a body Corporate known by the aforesaid 
name having perpetual succession and a common seal with power, subject to 
the provisions of this Act to acquire, hold and dispose of property, both movable 
and immovable and to contract and shall, by the said name, sue or be sued. 
(3) The Head Office of the Authority shall be at Chandigarh or at such 
place, as the State Government may notify from time to time. 
(4) The Authority shall consist of a Chairperson and not less than five 
and not more than seven members appointed by the State Government from 
amongst the persons having sufficient knowledge of sports activities particularly 
concerning horse races. 
(5) The State Government may make rules regarding the functions, 
finances and powers of the Authority. 
10. Every owner, occupier or the operator of the race-course and any 
off course wherein the owner, occupier or the operator of such race course or 
off course allows any betting activity, shall ensure proper and conspicuous 
display of the permit particulars at the race-course or off course in English 
and in vernacular language, in accordance with the specifications as may be 
provided in this regard by the State Government or by the Authority 
to time. 
from time
PUNJAB GOVT.GAZ. (EXTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
15 
11. If any horse race or betting on horse race is held on any race Punishment for 
course for which a licence/permit has not been granted or for whicha licence/ alowing racng or 
permit granted is not in force, the owner, 0ccupier or operator of such race 
course shall be punishable with fine which may extend to rupees one lac and 
12. Whoever takes part in any horse race on any race course, for 
which no licence/permit is granted or for which a permit granted in accordance 
with the provisions of section 6 is not in force, shall be punishable with fine 
which may extend to rupees twenty thousand. 
lac. 
13. (1) Ifa licensee/permit holder contravenes any of the conditions 
of the permit, he shall be punishable with fine which may extend to rupees one 
(2) If an intermediary contravenes any of the conditions subject to 
which a permit was granted to him, he shall, without prejudice to any action 
that may be taken by the State Government under Section 16, be punishable 
with fine which may extend to rupees one lac. 
14. (1) If the State Government or a person duly authorised by it, is 
of the opinion that for the purposes of this Act or in connection with any 
breach or contravention of any provision of this Act or the Rules framed 
thereunder, it is necessary to do so, it may call for inspection of the books of 
accounts, records of the licensee or permit holder after giving him reasonable 
notice and take extract therefrom. 
(2) The State Government or a person duly authorised by it, may, if 
considers necessary, conduct search at the race course or off course or such 
other place for the purpose of inspecting any records relating to race course 
or horse race or any betting activity and if deemed necessary may seize such 
records or material for the purpose of investigating any violation or breach of 
the provisions of this Act or Rules framed thereunder or terms of the licence 
or permit. 
betting on racing 
at a race course 
without licencel permit. 
Penalty for taking 
Part in horse race 
on a race course 
without licence/ 
permit. 
15. The State Government or the Authority may, wherever deemed 
necessary for the purpose of proper regulation of the race course, off course, 
horse race or the betting activity, depute any ofricial(s) duly authorized to visit 
and inspect any race course or any off course and submit its report and findings 
to the State Government or the Authority, as the case may be. 
Penalty for 
contravening 
conditions of 
licence/permit. 
Power of search 
and seizure. 
Power of 
Inspection of 
race cOurse. 
imprisonment for not less than one year which may extend to three years. 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9.2014 15 
(PAUSA 19, 1935 SAKA) 
11. If any horse race or betting on horse race is held on any race 
course for which a licence/permit has not been granted or for which a licence/ 
permit granted is not in force, the owner, occupier or operator of such race 
course shall be punishable with fine which may extend to rupees one lac and 
imprisonment for not less than one year which may extend to three years. 
12. Whoever takes part in any horse race on any race course, for 
which no licence/permit is granted or for which a permit granted in accordance 
with the provisions of section 6 is not in force, shall be punishable with fine 
which may extend to rupees twenty thousand. 
13. (I) Ifalicensee/permit holder contravenes any of the conditions 
of the permit, he shall be punishable with fine which may extend to rupees one 
lac. 
(2) If an intermediary contravenes any of the conditions subject to 
which a permit was granted to him, he shall, without prejudice to any action 
that may be taken by the State Government under Section 16, be punishable 
with fine which may extend to rupees one lac. 
14. (1) If the State Government or a person duly authorised by it, is 
of the opinion that for the purposes of this Act or in connection with any 
breach or contravention of any provision of this Act or the Rules framed 
thereunder, it is necessary to do so, it may call for inspection of the books of 
accounts, records of the licensee or permit holder after giving him reasonable 
notice and take extract therefrom. 
(2) The State Government or a person duly authorised by it, may, if 
considers necessary, conduct search at the race course or off course or such 
other place for the purpose of inspecting any records relating to race course 
or horse race or any betting activity and if deemed necessary may seize such 
records or material for the purpose of investigating any violation or breach of 
the provisions of this Act or Rules framed thereunder or terms of the licence 
or permit. 
15. The State Government or the Authority may, wherever deemed 
necessary for the purpose of proper regulation of the race course, off course, 
horse race or the betting activity, depute any official(s) duly authorized to visit 
and inspect any race course or any off course and submit its report and findings 
to the State Government or the Authority, as the case may be. 
Punishment for 
allowing racing or 
betting on racing 
al a race course 
without licence/ 
permit 
Penalty for taking 
part in horse race 
on a race course 
without licence/ 
permit. 
Penalty for 
contravening 
conditions of 
licence/permit. 
Power of search 
and seizure. 
Power of 
Inspection of 
race course,
Power of 16. () The State Government or a person duly authorized by it, may 
on receipt of any complaint or suo moto or on inspection or on receipt of 
inspection report or search report under section 14 or section 15, initiate 
licence or permit proceedings in the preseribed manner against the licensee or the permit holder 
suspension, 
revocation and 
cancellation of 
Delegation of 
powers. 
Cognizance of 
offences. 
16 
Offences by 
companies. 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
for revocation or cancellation of the licence or the permit, as the case may be 
(2) The State Government or a person duly authorized by it, may, for 
reasons to be recorded in writing, suspend the licence or the permit during the 
pendency of enquiry and may also impose such restrictions and limitations as 
required in connection with the conduct of the race course, off course, horse 
race or betting activity in public interest. 
(3) The State Government or a person duly authorized by it, after the 
completion of proceedings initiated against the licensee or the permit holder 
under sub-section (), may, for reasons to be recorded, suspend, revoke or 
cancel the licence or the permit and issue such further directions as may be 
necessary in the public interest. 
17. The State Government may, by notification, direct that any power 
exercisable by it under this Act, except the power to make rules, may also be 
exercisable by such officer as may be mentioned thereunder subject to such 
conditions, if any, as may be specified therein. 
18. No Court inferior to that of a Judicial Magistrate of the First Class, 
shall try any offence under this Act. 
19. () If the person committing an offence under this Act is a 
Company, every person who, at the time the offence was committed, was in 
charge of the Company as well as was responsible to the Company for the 
conduct of business by the Company, shall be liable to be proceeded against 
and punished accordingly: 
Provided that nothing contained in this sub-section shall render any such 
person liable to any punishment provided in this Act, if he proves that the 
offence was committed without his knowledge or that he exercised all due 
diligence to prevent the commission of such offence. 
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed with the consent or connivance ol, or is attributable to any negligence on the part of, any director, manager, secretary or other officer of the Company, such director, manager, secretary or other officer, as the case may be, shall be liable to be proceeded against and punished accordingly. 
Power of 
suspension, 
revocation and 
cancellation of 
licence or permit 
Delegation of 
powers. 
Cognizance of 
offences 
Offences by 
companies. 
16 PUNJAB GOV'T. GAZ. (EXTRA), JANUARY 9,2014 
(PAUSA 19, 1935 SAKA) 
16. (/) The State Government or a person duly authorized by jt, may, 
on receipt of any complaint or suo moto or on inspection or on receipt of 
inspection report or search report under section 14 or section 15, initjage 
proceedings in the prescribed manner against the licensee or the permit holder 
for revocation or cancellation of the licence or the permit, as the case may be. 
(2) The State Government or a person duly authorized by it, may, for 
reasons to be recorded in writing, suspend the licence or the permit during the 
pendency of enquiry and may also impose such restrictions and limitations as 
required in connection with the conduct of the race course, off course, horse 
race or betting activity in public interest. 
(3) The State Government or a person duly authorized by it, after the 
completion of proceedings initiated against the licensee or the permit holder 
under sub-section (7), may, for reasons to be recorded, suspend, revoke or 
cancel the licence or the permit and issue such further directions as may be 
necessary in the public interest. 
17. The State Government may, by notification, direct that any power 
exercisable by it under this Act, except the power to make rules, may also be 
exercisable by such officer as may be mentioned thereunder subject to such 
conditions, if any, as may be specified therein. 
18. No Court inferior to that of a Judicial Magistrate of the First Class, 
shall try any offence under this Act. 
19. (1) If the person committing an offence under this Act is a 
Company, every person who, at the time the offence was committed, was in 
charge of the Company as well as was responsible to the Company for the 
conduct of business by the Company, shall be liable to be proceeded against 
and punished accordingly: 
Provided that nothing contained in this sub-section shall render any such 
person liable to any punishment provided in this Act, if he proves that the 
offence was committed without his knowledge or that he exercised all due 
diligence to prevent the commission of such offence. 
(2). Notwithstanding anything contained in sub-section (/), where an offence under this Act has been committed with the consent or connivance of, 
or is attributable to any negligence on the part of, any director, manager, 
secretary or other officer of the Company, such director, manager, secretary or other officer, as the case may be, shall be liable to be proceeded against and punished accordingly. 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY9, 2014 17 
(PAUSA 19, 1935 SAKA) 
Explanation. For the purposes of this section 
(a) "Company" means a body corporate and includes a firm or other 
association of individuals; and 
(b) "Director" in relation to a firm includes a partner in the firm. 
20. 1fin the opinion of the State Government, it is expedient or necessary Exemption. 
to do so in public interest, it may by a general or special order exempt any 
horse race or any betting activity or an internediary from the operation of the 
provisions of this Act. 
21. No suit, prosecution or other legal' procecding shall lie against the 
State Government or Authority or officer of the State Government or any 
person for anything which is in good faith done or intended to be done in 
pursuance of this Act or any rule or order made thereunder. 
Protection of 
action takein in good faith. 
22. No civil court shall have any jurisdiction to entertain or decide any Bar of 
question relating to matters arising under this Act or the rules made thereunder. jurisdiction. 
23. The provisions ofthis Act shall have effect notwithstanding anything Over-riding 
contrary contained in any other law for the time being in force or in any other 
instrument having effect by virtue of any law other than this Act. 
24. Ifany difficulty arises in giving effect to the provisions of this Act, Power to remove 
the State Government may, by order not inconsistent with the provisions of diliiculttes. 
this Act, remove the dificulty: 
Provided that no such order shall be made after the expiry of a period of 
two years from the commencement of this Act. 
effect. 
25. (1) The State Government may, by notification in the Official Power to make 
Gazette and subject to the condition of previous publication, make Rules for Rules. 
carrying out the purposes of this Act. 
(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: -
(a) the form of application and fee for grant of licence under 
sub-section () of section 5; 
(b) the form of licence and conditions for grant of licence under 
sub-section (3) of section 5; 
(c) the fee for renewal of licence under sub-section (4) of 
section 5; 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9,2014 17 
(PAUSA 19,1935 SAKA) 
Explanation. For the purposes of this section- 
(a) “Company” means ¢ i 
'P y means a body corporate and includes a firm or other 
association of individuals; and 
(b) “Director” in relation to a firm includes a partner in the firm. 
20. fin the opinion of the State Government, it is expedient or necessary Exemption 
to do so in public interest, it may by a general or special order exempt any 
horse race or any betting activity or an intermediary from the operation of the 
provisions of this Act. 
21. No suit, prosecution or other legal proceeding shall lie against the Protection of 
Grate Government or Authority or officer of the State Government oF any action taken in 
: SE, . . 7 good faith. 
person for anything which is in good faith done or intended to be done In 
pursuance of this Act or any rule or order made thereunder. 
22. No civil court shall have any jurisdiction to entertain or decide any Bar of 
question relating to matters arising under this Act or the rules made thereunder. Jurisdiction. 
23. The provisions of this Act shall have effect notwithstanding anything Over-riding 
contrary contained in any other law for the time being in force or in any other 
instrument having effect by virtue of any law other than this Act. 
24. Ifany difficulty arises in giving effect to the provisions of this Act, Power to remove 
the State Government may, by order not inconsistent with the provisions of difficulties. 
this Act. remove the difficulty: 
Provided that no such order shall be made after the expiry of a period of 
two years from the commencement of this Act. 
25. (1) The State Government may, by notification in the Official Power to make 
Gazette and subject to the condition of previous publication, make Rules for Rules 
carrying out the purposes of this Act. 
(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: 
(a) the form of application and fee for grant of licence under 
sub-section (1) of section 5; 
(b) the form of licence and conditions for grant of licence under 
sub-section (3) of section 5; 
(¢c) the fee for renewal of licence under sub-section (4) of 
section 5; 
18 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
(d) the manner in which betting on horse race is to be made 
through a totalizator or bookie or book-maker under section 
8; 
(e) the manner in which the proceedings against the licensee or 
the permit holder are to be initiated under sub-section () of 
section 16; and 
() any other matter which has to be or may be prescribed by 
rules. 
H.P.S. MAHAL, 
Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 
405/01-2014/Pb. Govt. Press, S.A.S. Nagar 
18 
(d) 
(e) 
PUNJAB GOVT. GAZ. (E XTRA), JANUARY 9, 2014 
(PAUSA 19, 1935 SAKA) 
manner in which betting on horse race is to be made 
ookie or book-maker under section the 
through a totalizator or b 
8; 
the man 
the permit holder are to be initi 
section 16; and 
er which has to be or may be prescribed by 
ner in which the proceedings against the licensee or 
ated under sub-section (1) of 
any other matt 
rules. 
H.P.S. MAHAL, 
Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 
405/01-2014/Pb. Govt. Press, S A.S. Nagar

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