Section 4 in The Maharashtra Dog Race-Courses Licensing Act, 1976
4. Licence for dog-racing
(1)The owner, lessee or occupier of any race-course may apply to the State Government for a licence for dog-racing on such race-course.(2)The State Government may withhold such licence or grant it subject to such conditions and for such period as it may think fit. Such conditions may provide for—(a)the payment of a licence fee;(b)the amount of stakes which may be allotted for different kinds of dogs;(c)such other matters, whether directly or indirectly connected with dog-racing, for which, in the opinion of the State Government, it is necessary or expedient to make provision in the licence.(3)The State Government may by such licence authorize the licensee to grant, subject to such conditions as shall be specified by the State Government in such licence, a permit to any book-maker to carry on his business or vocation or to act as a book-maker or turf commission agent in respect of dog-races held on a dog racecourse, being a race-course which is situated in this State or outside it. The permit may be granted for such period not exceeding the period of the licence granted to the licensee as the licensee may think fit.(4)The State Government may at any time cancel any licence granted under this section in the event of any breach of the conditions subject to which it is granted.
