Section 2C in The West Bengal Gambling and Prize Competitions Act, 1957
2C. Grant of license for horse-racing or pony-racing and cancellation of such license.
(1)On an application made under section 2B, the State Government may grant license subject to such conditions and for such period as it thinks fit or may refuse to grant a license.(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.(3)The State Government may at any time cancel any license granted under this section in the event of any breach of the conditions subject to which it was granted.(4)The terms and conditions of such license shall be published in the Official Gazette.(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.
