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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2) in The West Bengal Livestock Improvement Act, 1954

(2)If, on such inspection, he considers the bull to be fit for certification as an approved bull, he shall certify and brand the bull in the prescribed manner and may entrust the bull to the custody of any person for care and maintenance:Provided that where the Livestock Officer certifies a dedicated bull as an approved bull and entrusts it to the custody of any person, no fees may be charged by any person for breeding service by such a bull.