Section 7 in Bombay Live-Stock Improvement Act, 1933
7. Refusal to grant or revocation of licence. - (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.(2)The live-stock officer granting a licence may also revoke a licence if in the opinion of such officer there be any branch of any of the terms or conditions of the licence.(3)No person shall be entitled to any compensation for the revocation of a licence under sub-section (1) or (2).(4)If a licence is revoked under sub-section (1) or (2), the live-stock officer revoking the licence shall give notice to that effect to the owner or the person stated therein to be the owner of the bull and any such notice given in respect of a licence shall state the grounds for the revocation.(5)[* **]
