(1)Every person who holds a certificate of registration under this Act shall maintain such books, accounts and records relating to his business transaction in such form, as may be prescribed.(2)Every person who holds a certificate of registration for a semen station or semen bank shall submit to the Authority, an annual or at an interval time specified report, in duplicate, in respect of the semen station or semen bank in such Form, as may be prescribed and with respect to new bulls proposed for certification whose semen is to be put on use in such form as may be prescribed.
