Section 12 in Bombay Live-Stock Improvement Act, 1933
12. Duty to produce licence. - It shall be the duty of any person who for the time being keeps a bull, if a licence is in force in respect of the bull, to produce the licence-
(a)within a reasonable time on demand made by a live-stock officer or [any other officer] authorised by general or special order by [the [State] Government] in this behalf in any place where the bull is for the time being,(b)before a cow is served by a bull on demand made by the person in charge of the cow.
