Section 3(1) in The West Bengal Livestock Improvement Act, 1954
(1)Where, in respect of any area within the State, the State Government,-(a)considers that it is desirable to take measures for the improvement of livestock, and(b)is satisfied that the number of bulls in the area, which are fit to be certified as approved bulls under section 8, is sufficient to maintain the rate of propagation of the species, whether by natural breeding or by artificial insemination or by a combination of both methods,the State Government may, by notification in the Official Gazette, declare the area to be a specified area for the purposes of this Act and thereupon the provisions of sections 4 to 25 (both inclusive) shall come into force in such area.Every such notification shall be published by affixing at each police-station, sub-registry office and union board office within the specified area.
