Section 10 in The M.P. Live-Stock Improvement Act, 1950
10. Castration of bulls without owners.
(1)If, after such enquiry as the Live-stock Officer may deem fit to make, he finds that any bull is not owned or possessed by a known person, he shall cause the bull to be seized and inspected.(2)If on such inspection, he finds that action under Section 7 or Section 8 is appropriate, he shall lake such action; and if he finds that the bull is not fit for being certified as approved and is also not effectively castrated, he shall have it castrated and cause it to be branded with the appropriate mark.
