Section 3(8) in Bombay Live-Stock Improvement Act, 1933
(8)"A person is said to keep a bull," if such person owns the bull or has the bull in his possession or custody.[4. Live stock Officer. - The State Government may, by notification in the Official Gazette, appoint any officer [or person] to be a live-stock officer and assign to such officer [or person] such powers and duties under this Act, as it may deem fit.]
