Section 9 in Bombay Live-Stock Improvement Act, 1933
9. Duration of licence. - A licence granted in respect of a bull shall remain in force until-
(a)the period specified therein expires, or(b)it is revoked under this Act, or(c)the bull dies or is castrated in the prescribed manner.[9A. Intimation about unmarked bulls. - Every person who on the date of the issue of the notification under clause (c) of sub-section (1) of section 2 has in the possession any bull or who, at any time thereafter, comes into possession of any bull, which is not branded with a distinguishing mark prescribed under this Act, shall give intimation of such possession to the live-stock officer .within such period as may be prescribed.]
