Section 16(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)Before revoking a licence under sub-section (2) of Section 21, the 'Veterinary Officer shall give notice to the licence-holder in Form IX through the Gram Panchayat of the locality or the thana concerned where there is no Gram Panchayat asking him to show cause if any, against the proposal for the revocation of the licence. The notice shall also be hung at a conspicuous place in the locality.
