Section 21(2) in Bihar Preservation and Improvement of Animals Act, 1955
(2)The Veterinary Officer, may also revoke a licence granted in respect of any bull kept within his jurisdiction, if in his opinion -(a)the licence was granted under circumstances of which the Veterinary Officer was not aware at the time of granting the licence, or(b)there has been a breach of the terms and conditions of the licence:Provided that a licence shall not be revoked under this sub-section, unless a notice in the prescribed Form is served in the prescribed manner on the person whose licence is proposed to be revoked.
