Section 6 in Bombay Live-Stock Improvement Act, 1933
6. Grant of licences. - Every licence for the keeping of a bull shall be granted by a live-stock officer authorised by [the [State] Government] by general or special order in this behalf in such form, for such period, and subject to such terms, conditions and restrictions as may be prescribed:
Provided that no fee shall be charged for the grant of a licence.[Provided further that, every licence for the keeping of a bull in the Scheduled Areas referred to in clause (1) of article 244 of the Constitution of India shall be granted by such live-stock officer, after consultation with the concerned Village Panchayat.]
