Section 13(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)(a)Application for a licence to keep an un-castrated bull under sub-section (1) of Section 20 shall be made separately in respect of each bull three months after it attains the prescribed age.(b)The application shall be in writing and shall contain the following particulars, namely(i)the name and address of the person keeping the bull;(ii)the place at which the bull is kept; and(iii)the breed, age, colour, right and any other mark of identification of the bull.
