Section 4(2) in The Maharashtra Dog Race-Courses Licensing Act, 1976
(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.
