4. Definitions. - In this Act unless there is anything repugnant in the subject or context,-
[(i) "backer" includes any person who bets at a totalisator or with a licensed bookmaker [on a horse-race [or dog race] held on a race-course, being a racecourse which is situated in this State or outside it;](ii)"bet" includes "wager", and "betting" includes "wagering";(iii)"prescribed" means prescribed by rules under this Act;(iv)"licensee" means a person to whom a licence has been granted for horse-racing on a race-course under section 4 of the Bombay Race-courses Licensing Act, 1912;[(v) "licensed bookmaker" means any person who carries on the business or vocation of or acts as a bookmaker or turf commission agent under a licence or permit issued by a licensee to enable him to carry on his business or vocation under the Bombay Race-courses Licensing Act, 1912, [or of the Maharashtra Dog Race-courses Licensing Act, 1976,] as specified in the licence or permit;][(vi)] "totalisator" means a totalisator in an enclosure which the licensees have set apart in accordance with the Bombay Race-courses Licencing Act, 1912 [or of the Maharashtra Dog Race-courses Licensing Act, 1976,] [for a totalisator which the licensees have set up in any other place approved by the State Government in this behalf,] and includes any instrument, machine or contrivance known as the totalisator 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 the like principles [on a horse-race [or dog race] held on a race-course, being a race-course which is situated in this State or outside it;][(vii) the words and expressions used in this Act, but not defined, shall have the meanings/respectively assigned to them in the Bombay Race-courses Licensing Act, 1912] [or, as the case may be, the Maharashtra Dog Race-courses Licensing Act, 1976].
