Section 20 in Bihar Preservation and Improvement of Animals Act, 1955
20. Bull of certain age to be licenced.
(1)No person shall keep a bull which has attained the prescribed age except under a licence granted under subsection (2) unless it is certified by the Veterinary Officer that the bull has been effectively castracted in such manner as may be prescribed.Explanation. - If person keeps more than one bull he shall obtain a separate licence in respect of each bull.(2)Such licence shall be granted in the prescribed Form free of any charge by the Veterinary Officer and shall be for such period and subject to such terms and conditions as may be prescribed.(3)If the Veterinary Officer is satisfied that a licence granted under this Section has been lost or destroyed, he may, subject to such conditions as may be prescribed, issue to the holder of the licence a duplicate thereof on payment of such fee as may be prescribed.
