Section 9 in The West Bengal Livestock Improvement Act, 1954
9. Power to require unfit bull to be castrated.
(1)If, on inspection of a bull, the Livestock Officer is satisfied that the bull is not fit to be certified as an approved bull under section 8, the Livestock Officer shall, by order in writing, direct the owner or the person in possession of the bull to have it effectively castrated and to produce it for inspection after such castration within a time specified in the order, provided that such period of time shall not be less than six weeks.(2)The owner of the person in possession of a bull, who has been so directed under sub-section (1), shall have the bull effectively castrated and produce it before the Livestock Officer within the time specified in the order in writing.(3)If the owner or the person in possession of the bull fails to comply with an order under sub-section (1), the Livestock Officer shall have the power to seize the bull and to have it effectively castrated.
