Section 21 in Bihar Preservation and Improvement of Animals Act, 1955
21. Refusal and revocation of licences.
(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.(2)The Veterinary Officer, may also revoke a licence granted in respect of any bull kept within his jurisdiction, if in his opinion -(a)the licence was granted under circumstances of which the Veterinary Officer was not aware at the time of granting the licence, or(b)there has been a breach of the terms and conditions of the licence:Provided that a licence shall not be revoked under this sub-section, unless a notice in the prescribed Form is served in the prescribed manner on the person whose licence is proposed to be revoked.(3)No person shall be entitled to any compensation for the refusal of the Veterinary Officer to grant a licence or on the revocation of a licence.
