Section 5(3) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
(3)In granting or renewing or refusing to grant or renew a licence, the Licensing Officer shall, inter alia, have regard to the following matters, that is to say,-(a)the number of cattle kept in the locality;(b)the suitability of the area in which cattle are proposed to be kept;(c)the suitability of the stable and the arrangements in the stable for water supply for drinking, washing and cleaning;(d)the arrangements for proper rearing of calves;(e)the arrangements for maintenance of cattle during dry period;(f)any other matters prescribed in this behalf.
