Section 27(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)If the Veterinary Officer is unable to ascertain, after an inquiry in the prescribed manner or other wise, the person in whose ownership,possession or custody a bull is for the time being, he may seize the bull or cause it to be seized and, if he is of the opinion that the bull has attained the prescribed age and is unsuitable for breeding purpose on any of the grounds specified in sub-section (1) of Section 21, may cause the bull to be castrated and marked free of charge in such manner and with such mark as may be prescribed.
