Section 4 in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
4. Two classes of licences.
(1)There shall be two classes of licences, namely:-(a)a licence granted to a householder in respect of cattle kept on his premises primarily for consumption of milk by himself or members of his family:Provided that, such licence shalt not be granted to any householder in respect of more than three heads of cattle;(b)a licence granted to any person in respect of cattle kept by him for the purpose of carrying on his trade as a dairyman or milk seller.(2)Licences referred to in clauses (a) and (b) of sub-section (1) shall be called as Class A Licences and Class B Licences, respectively.
