Section 6(2) in The Maharashtra Animal Preservation Act, 1976.
(2)No certificate shall be granted under sub-section (1), if in the opinion of the competent authority,—(a)the scheduled animal, whether male or female, is or likely to become economical for the purpose of draught or any kind of agricultural operations;(b)the scheduled animal, if male, is or is likely to become economical for the purpose of breeding;(c)the scheduled animal, if female, is or is likely to become economical for the purpose of giving milk or bearing offspring.
