Section 21(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)Subject to such Rules as may be prescribed, the Veterinary Officer may refuse to grant, or revoke, a licence in respect of any bull, if in his opinion the bull is -(a)of a defective or inferior conformation and consequently likely to beget defective or inferior progeny, or(b)suffering from an incurable, contagious, or infectious disease or from any other disease rendering the bull unsuitable for breeding purposes; a(c)of a breed which it is undesirable to propagate in the area in which it is kept.
