Section 17(1) in Bihar Preservation and Improvement of Animals Rules, 1960
(1)Any person aggrieved by an order of refusal to grant, or revocation of, a licence under Section 21, may prefer an appeal(i)to the Director, Animal Husbandry, Bihar, if such order has been passed by a Deputy Director of Animal Husbandry; and(ii)to the Deputy Director, Animal Husbandry of the Range concerned, in all other cases.
