Section 13 in Bihar Preservation and Improvement of Animals Rules, 1960
13. Prescribed age, castration and licencing of bulls.
(1)For the purpose of these Rules(a)a bull shall be deemed to have attained the prescribed age if its two central permanent incisor teeth are fully grown; and(b)a bull shall be deemed to have been effectively castrated if castration has been done by crushing the cord by a Surgical Castrator or by Surgical operation or removal of testicles by a qualified veterinarian.(2)(a)Application for a licence to keep an un-castrated bull under sub-section (1) of Section 20 shall be made separately in respect of each bull three months after it attains the prescribed age.(b)The application shall be in writing and shall contain the following particulars, namely(i)the name and address of the person keeping the bull;(ii)the place at which the bull is kept; and(iii)the breed, age, colour, right and any other mark of identification of the bull.(3)On receipt of the application under sub-rule (2), the Veterinary Officer shall inspect the bull and grant a licence in Form VI if in his opinion the bull is free from the defects or diseases specified in sub-section (1) of Section 21.(4)A bull in respect of which a licence under sub-rule (3) has been granted shall, as provided in Section 28, be branded, free of charge, on the left quarter with the letter "L" which should not be less than "1-1/2 x 1-1/2" in size.(5)A licence under sub-section (2) of Section 20 may be granted for a period not exceeding one year and it may be renewed from time to time free of cost provided the terms and conditions set forth in Form VI are fulfilled.
