Section 3(3) in The Orissa Prevention of Cow Slaughter Act, 1960
(3)A certificate under Clause (b) of Sub-section (1) shall be issued by the competent authority, only after he has, for reasons to be recorded in writing, certified that-(a)the bull or bullock is over the age of fourteen years; or(b)in the case of a bull, it has come permanently unfit and unserviceable for the purpose of breeding and, in the case of a bullock, it has become permanently unfit and unserviceable for the purposes of draught and any kind of agricultural operation :Provided that the permanent unfitness or unserviceability has not been caused deliberately.
