Section 10(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
(2)On and after the date of such declaration, no Class B licence shall be granted in respect of any premises in the prohibited area and any such licence already granted and in force in respect of any premiseS in the prohibited area shall stand cancelled on the expiry of six months from the said date or on the expiry of the remaining period of the licence, whichever is earlier; and the person concerned shall remove all his cattle from the prohibited area to any other area where this Act has not been brought into force, within a period of thirty days from the date the licence stands cancelled.
