Section 5(2) in The Gujarat Animal Preservation Act, 1954
(2)In respect of an animal to which sub-section (1A) does not apply, no certificate shall be granted under sub-section (1) if in the opinion of the Competent Authority-(a)the animal, whether male or female, is useful or likely to become useful for the purpose of draught or any kind of agricultural operations;(b)the animal if male, is useful or likely to become useful for the purpose of breeding ;(c)the animal, if female, is useful or likely to become useful for the purpose of giving milk or bearing offspring.
