Section 30 in Bihar Preservation and Improvement of Animals Act, 1955
30. Chapter not to apply to a bull dedicated to a religious purpose.
(1)Nothing contained in this Chapter shall apply to a bull dedicated in good faith to a religious purpose in accordance with any religious usage or custom;Provided the bull belongs to the prescribed breed and is approved by the prescribed authority.(2)The Veterinary Officer may, if he is of opinion that the provisions of clauses (a), (b) or (c) of sub-section (1) of Section 21 apply to any bull, cause such bull to be castrated in the prescribed manner or removed to a prescribed place.CHAPTER-V Miscellaneous
