Section 4B(2) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(2)The officer appointed under sub-section (1) shall after satisfying himself about the genuineness or otherwise of the request of the application either grant or refuse to grant him a permit for the export of any bovine animal specified in the application.Provided that an application for the the grant of a permit shall not be refused unless the application has been afforded an opportunity of being heard and the reasons for the refusal are recorded;Provided further that the permit shall not be granted for export of any bovine animal to a State where cow slaughter is not banned by law.
