Section 25 in Bihar Preservation and Improvement of Animals Act, 1955
25. Power to order castration.
(1)The Veterinary Officer may, by order, require any person keeping a bull which in his opinion, has attained the prescribed age and in respect of which there is no licence for the time being in force to have to it castrated in the manner specified in the order within one month from the date of the service of the order.(2)Such castration shall be performed or caused to be performed by the Veterinary Officer free of charge, unless the person keeping the bull desires to make his own arrangements for complying with the order.(3)If the person keeping the bull fails to comply with the order within the time allowed under sub-section (1), the Veterinary Officer shall get the bull castrated in the prescribed manner free of charge.
