Section 2C(5) in The West Bengal Gambling and Prize Competitions Act, 1957
(5)The State Government may by such license authorise the licensee to grant, subject to such conditions as shall be specified by the State Government in such license, a license 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 horse races or pony races held on a race course. The license to the bookmaker may be granted for such period as the licensee may think fit; but in no case it shall exceed the period of license granted to the licensee by the State Government.
