Section 4(3) in The Maharashtra Dog Race-Courses Licensing Act, 1976
(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.
