Section 7(1) in The M.P. Live-Stock Improvement Act, 1950
(1)Where on such inspection of a bull, the Live-stock Officer is satisfied that the bull is capable of being used for breeding purposes, and-(a)is not of defective or inferior conformation and is not likely to beget defective or inferior progeny, or(b)is not suffering from an incurable, contagious or infectious disease or from any other disease rendering the bull unsuitable for breeding purposes, or(c)is not of a breed which it is undesirable to propagate in the specified area or part thereof, he shall certify the bull as approved and cause it to be branded with a mark prescribed for the thereof.
