Section 7(1) in The Maharashtra Live-Stock Improvement Act, 1933
(1)Subject to rules, the live-stock officer authorised to grant the licence may refuse to grant or may revoke a licence, if in the opinion of such authority; the bull appears to be—(a)of defective or inferior conformation and likely to be get defective or inferior progeny; or(b)permanently affected with any contagious or infectious disease; or(c)permanently affected with any other disease rendering the bull, unsuitable for breeding purposes.
