Section 14(3) in The Assam Amusements and Betting Tax Act, 1939
(3)"Licensed bookmaker for horse race" means any person who carriers on the business or vocation of or acts as a bookmaker or turf commission agent under a licence or permit issued by any racing club or by the stewards thereof to enable him to carry on his business or vacation as specified in the licence or permit;(3-A) [Deleted];
