Section 16 in Bihar Preservation and Improvement of Animals Rules, 1960
16. Refusal or revocation of licence.
(1)The revocation of a licence under Section 21 shall be made in Form VIII.(2)Before revoking a licence under sub-section (2) of Section 21, the 'Veterinary Officer shall give notice to the licence-holder in Form IX through the Gram Panchayat of the locality or the thana concerned where there is no Gram Panchayat asking him to show cause if any, against the proposal for the revocation of the licence. The notice shall also be hung at a conspicuous place in the locality.(3)If the licence holder submits an explanation which the Veterinary Officer considers to be unsatisfactory or if he does not submit any explanation within the period specified in the notice, the Veterinary Officer may revoke the licence.(4)Before refusing to grant a licence the Veterinary Officer shall give to the applicant a reasonable opportunity of being heard and shall record the reasons for the refusal.
