Section 13 in Tamil Nadu Bovine Breeding Act, 2019
13. Duplicate registration certificate.
- If a registration or recognition certificate issued under this Act is defaced, lost or destroyed, the Authority may, if satisfied, grant a duplicate registration or recognition certificate to the applicant on payment of such fee not exceeding,-(i)one thousand rupees for duplicate registration certificate of semen stations, AI service providers and AI technicians;(ii)one thousand rupees for duplicate recognition certification of AI Training Institutes; and(iii)fifty rupees for duplicate registration certificate of bull, as may be prescribed.
