Section 13 in The West Bengal Livestock Improvement Act, 1954
13. Power of Livestock Officer regarding dedicated bulls.
(1)The Livestock Officer shall have powers of seizing and inspecting a dedicated bull, if it is not an approved bull.(2)If, on such inspection, he considers the bull to be fit for certification as an approved bull, he shall certify and brand the bull in the prescribed manner and may entrust the bull to the custody of any person for care and maintenance:Provided that where the Livestock Officer certifies a dedicated bull as an approved bull and entrusts it to the custody of any person, no fees may be charged by any person for breeding service by such a bull.(3)If, on inspection of a dedicated bull, the Livestock Officer considers the bull to be not fit for certification as an approved bull, he shall have the bull removed from the specified area to a place or institution outside such area, approved of by the Director for the care and maintenance of such bulls.
