Section 12 in The Maharashtra Live-Stock Improvement Act, 1933
12. Duty to produce licence.—
It shall be the duty of any person who for the time being keeps a bull, if a licence is in force in respect of the bull to produce the licence—(a)within a reasonable time on demand made by a live-stock officer or any other officer authorized by general or special order by the State Government in this behalf in any place where the bull is for the time being.(b)before a cow is served by a bull on demand made by the person, in charge of the cow.
