Section 2 in Himachal Pradesh Bovine Breeding Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"artificial insemination" means the technique and procedure used for depositing bovine semen into the mature female reproductive tract by artificial means;(b)"Authority" means the Bovine Breeding Authority constituted under section 3;(c)"authorized inseminator" means a Veterinarian or Para Veterinarian or trained artificial insemination worker to be certified by the Authority in such manner, as may be prescribed;(d)"bovine" means a cow, cow-bull, cow-heifer, buffalo, buffalo-bull and buffalo heifer;(e)"bovine breeder" means any person or organization or firm or agency engaged in bovine breeding activities;(f)"bovine breeding" means breeding activities in bovines that includes the use of bovine bulls, semen or embryos;(g)"Breeding Policy" means the Livestock Breeding Policy, duly notified by the Government to promote breeding and development of livestock, especially of bovines in the State;(h)"certified bull" means a bovine bull certified by the Authority, which is kept for semen production for a particular bovine breed and meets the standards, as may be prescribed;(i)"Chairperson" means the Chairperson of the Authority;(j)"embryo" means a structure developed as a result of fusion of bovine male and female gametes;(k)"expert" means an expert who fulfills the requirements, as may be specified by the Authority;(l)"Government" or "State Government" means the Government of Himachal Pradesh;(m)"misbranded semen" means a semen whose Deoxyribonucleic Acid profile does not match with Deoxyribonucleic Acid profile of the bull, mentioned in the record of semen bank or semen straw;(n)"Para-Veterinarian" means Chief Veterinary Pharmacist, Animal Husbandry Assistant, Veterinary Pharmacist or Gram Panchyat Veterinary Assistant;(o)"pedigree" means genealogical information showing the ancestral line of the bull /dam;(p)"person" means any Firm, Limited Liability Partnership (LLP), Company, Institution, Non Governmental Organization, Breeder's Association, Trust, Department of Central or State Government, Co-operative Society or any other agency/artificial juridical person;(q)"premises" means any place, land, yard, building or any other site that is used for semen production, processing, storage, transport, distribution, trade or utilization;(r)"prescribed" means prescribed by rules made under this Act;(s)"Recognized Laboratory" means the Regional, State or National level laboratory, duly authorized by the Authority;(t)"Registrar" means the Registrar of the Authority;(u)"semen" means the semen or sex sorted semen of cow bull or buffalo bull in any form;(v)"semen bank" means a premises where the bovine semen is stored for trading or distribution;(w)"services" means any of the bovine breeding services, as may be specified by the Government;(x)"sperm station" means a premises, where a facility is set up for production, processing and storage of bovine semen;(y)"sub-standard semen" means semen or semen straws that do not meet the standards, as may be prescribed; and(z)"Veterinarian" means a registered veterinary practitioner as defined in the Indian Veterinary Council Act, 1984 (Central Act No. 52 of 1984).Chapter-II Bovine Breeding Authority
