Section 2C(2) in The West Bengal Gambling and Prize Competitions Act, 1957
(2)The conditions subject to which a license may be granted may provide for -(a)the payment of such license fee as may be prescribed,(b)the amount of stakes which may be allotted for different kinds of horses or ponies,(c)the measures to be taken for the training of persons to become Jockeys,(d)such other matters, whether directly or indirectly connected with the horse-racing or pony-racing for which, in the opinion of the State Government, it is necessary or expedient to make provisions in the license.
