Section 20 in Tamil Nadu Bovine Breeding Act, 2019
20. Penalties.
(1)Whoever carries out the production of frozen semen at any premises, place or centre or semen station or provides artificial insemination services without holding a valid registration certificate or hold a expired registration certificate or carry on production activity of frozen semen from other than the certified bulls or contravenes with any of the provisions of this Act, shall be liable to pay a fine which may extend to fifty thousand rupees.(2)Whoever has been granted a certificate of registration as semen station or AI service provider under this Act and has contravened any of the provisions of this Act or failed to maintain the prescribed standards laid down in the Act, shall be liable to pay a fine which may extend to one lakh rupees.(3)Whoever fails to comply with any direction given within such time as may be specified in the direction or fails to comply with any order issued or direction given by a court shall, in respect of each such failure and on conviction, be liable for a simple imprisonment upto six months or liable to pay additional fine which may extend upto fifty thousand rupees or both. The penalties or fine so imposed, may be recovered from the person concerned, as an arrear of land revenue or of public demand.(4)Whosoever resorts to any sort of advertisement or publicity misrepresenting the facts about the type and nature of services for which he has been granted the certificate of registration or recognition, be liable for a simple imprisonment upto six months or liable to pay additional fine which may extend upto two lakh rupees or both.(5)Indiscriminate breeding of animals by any institution or individual, not advocated by the Authority is an offence and the offender is liable to pay a fine which may extend up to fifty thousand rupees.(6)No institution or individual, other than the one explicitly permitted by the Authority to do so, shall indulge in any kind of activity or research related to animal reproduction and such unauthorised activity or research shall be an offence and such institution or individual, on conviction, is liable to pay a fine which may extend upto fifty thousand rupees or for a simple imprisonment upto six months or both.
