Section 548(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The Veterinary Officer shall not grant certificate referred to in sub-section (1) if in his opinion -(a)the animal whether male or female -(i)has not attained the age of 3 years and in case of sheep or goat one year; or(ii)is useful for the purpose of draught or any kind of agricultural operation;(b)the animal, if female, is useful for the purpose of breeding;(c)the animal, if female, is useful for giving milk or breeding offspring.
