The Telangana Horse Race (Abolition of Turf Agencies) Act, 1983.

THE TELANGANA HORSE RACE (ABOLITION OF TURF 
AGENCIES) ACT, 1983. 
(ACT NO. 17 OF 1983) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Abolition of the system of turf agencies. 
4. Prohibition of the system of turf agencies. 
5. Penalty. 
6. Offences by companies. 
7. Indemnity. 
8. Power to make rules. 
9. Act to override other laws, decrees, etc. 
10. Savings. 
11. Repeal of Ordinance 9 of 1983. 
 
THE TELANGANA HORSE RACE (ABOLITION OF TURF 
AGENCIES) ACT, 1983.1 
 
ACT No. 17 OF 1983 
 
1. (1) This Act may be called the 2Telangana Horse Race 
(Abolition of Turf Agencies) Act, 1983. 
 
 (2) It shall be deemed to have come into force on the 
29th June, 1983. 
 
2. In this Act, unless the context otherwise requires, 
 
 (a) ‘bet’ includes wager; 
 
 (b) ‘Government’ means the State Government; 
 
 (c) ‘horse’ means a male horse and includes mare, 
gelding, filly, pony or any other horse by whatever name 
called; 
 
 (d) ‘horse-race’ means any race in which any horse 
runs or is made to run in competition with any other horse,- 
 
  (i) for any prize of whatever nature or kind; 
 
  (ii) for any bet made or to be made, or 
 
                                                           
1. The Andhra Pradesh Horse Race (Abolition of Turf Agencies) Act, 
1983 received the assent of the President on the 22 nd November, 1983. 
The said Act in force in the combined State as on 02 .06.2014 has been 
adapted to the State of Telangana under sect ion 101 of the Andhra 
Pradesh Reorgnisation Act, 2014 (Central Act 6 of 2014) v ide. the 
Notification issued in G.O.Ms.No.80, Home (Lega l) Department, dated 
21.05.2016. 
2. Substituted by G.O.Ms.No.8 0, Home (Legal) Department, dated 
21.05.2016. 
Definitions. 
Short title and 
commencement. 
2  [Act No.17 of 1983] 
  (iii) for both such prize and bet, in respect of any 
such horse, or the rider thereof; 
 
 (e) ‘turf agency ’ means any agency which carried on 
the business of,- 
 
  (i) receiving bets from the public in general; or 
 
  (ii) purchasing tickets on behalf of punters; or 
 
  (iii) making bets on behalf of punters, for commission 
or remuneration in respect of any horse run in a horse -race 
or in respect of any rider of such horse; 
 
 (f) ‘turf agent ’ includes any person who, by way of 
business,- 
 
  (i) receives bets from the public in general; or 
 
  (ii) purchases tickets on behalf of punters; or 
 
  (iii) makes bets on behalf of punters, for commi ssion 
or remuneration in respect of any horse run in a horse-race 
or in respect of any rider of such horse. 
 
3. Subject to the provisions of section 10, the system of 
carrying on the business of a turf agency or a turf agent in 
respect of any horse-race is hereby abolished. 
 
4. Subject to the provisions of section 10, no person shall 
carry on the business of a turf agency or a turf agent in 
respect of any horse-race. 
 
5. Any person who contravenes or attempts to contravene 
or abets the contravention of t he provisions  of section 4 or 
any rules made under t his Act, shall be punishable with 
Abolition of the 
system of turf 
agencies. 
Prohibition of the 
system of turf 
agencies. 
Penalty. 
[Act No.17 of 1983]  3 
rigorous imprisonment for a period which may extend to 
three years and shall also be liable to fine. 
 
6. (1) Where an offence under this Act has been 
committed by a company, every  person who at the time of 
the offence w as committed, was  incharge of, and was 
responsible to the company for the conduct of the business 
of the company, as well as th e company, shall be deemed 
to be guilty of the offence and  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 punishme nt, if he 
proves that the offence was committed without his 
knowledge or that he exercised all due diligence to preve nt 
the commission of such offence. 
 
 (2) Notwithstanding anything contained in sub -section 
(1), where any offence under this Act has been committed 
by a co mpany and it is proved that the offence has been 
committed with the conse nt or connivance of, or is 
attributable to any neglect on the part of any director;  
manager, secretary or other office r of the company such 
director, manager, secretary or other offic er shall be 
deemed to be guilty of t hat offence and shall be liable to be 
proceeded against and punished accordingly. 
 
 Explanation:- For the purposes of this section, 
 
 (a) ‘company’ means any body corporate, and 
includes a firm or other association of individuals; and 
 
 (b) ‘director’ in relation to a firm means a partner i n the 
firm. 
 
Offences by 
companies. 
4  [Act No.17 of 1983] 
7. (1) No suit or othe r proceeding shall  lie against t he 
Government for any act done or purporting  to be done 
under this Act, or any rule made thereunder. 
 
 (2) No suit, prosecution or other proceeding shall lie 
against any authority or officer, or servant of the 
Government for any act done or purporting to be done in 
good faith under this Act, or any rule made thereunder. 
 
8. (1) The Government may,  by notification in the 
3Telangana Gazette, make rules to carry out the purposes of 
this Act. 
 
 (2) Every rule made under this Act shall, immediately  
after it is made, be laid before each House  of the State 
Legislature if it is in session and if it is not in session, in the 
session immediately following, for a total period of fourteen 
days which may be comprised in one session or in two 
successive sessions, and if, before the expiration of the 
session in w hich it is so laid or the session i mmediately 
following, both Houses agree in making any modification in 
the rule or in the annulment of t he rule, the rule shall, from 
the date on whic h the modification or annulment  is notified 
in the 3Telangana Gazette, have effect only in such modified 
form or shall stand annuled, as th e 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. 
 
9. The provisions of this Act shall have effect 
notwithstanding anything inconsistent therewith contained in 
any other law for the  time being in force, or any custom, 
usage or decree or order of a court or other authority. 
 
                                                           
3. Substituted by G.O.Ms.No.80, Home (Legal ) Department, dated 
21.05.2016. 
Indemnity. 
Power to make 
rules. 
Act to override 
other laws, 
decrees, etc. 
[Act No.17 of 1983]  5 
10. Nothing in this Act shall apply to the licensed book 
makers (or bookies), duly licensed by the Hyderabad Race 
Club and operating within the premises of the Hyderabad 
Race Course, as referred to in clause (c) of  section 12 of 
4the Telangana Hor se Racing and Betting Tax Regulation, 
1358F. 
 
11. The Andhra Pradesh Horse -Race (Abolition of Turf 
Agencies) Ordinance, 1983, is hereby repealed. 
 
* * * 
                                                           
4. Repealed by Act No.23 of 2017. 
Savings. 
Regulation XLIX of 
1358F. 
Repeal of 
Ordinance 9 of 
1983. 

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