Section 12 in Tamil Nadu Bovine Breeding Act, 2019
12. Regulations for bovine breeding through natural service.
(1)Bovine breeding through natural service shall be restricted to only indigenous breeds.(2)All farmers who intend to keep male bovine for breeding by natural service either for their own herd or for making service available to other farmers' bovines shall register the male bovine with the person identified by the Authority in such manner as may be prescribed.(3)The registration shall be for a period of two years and application shall be submitted for renewal of the registration every two years.(4)The person identified under sub-section (2) shall provide the certificate of registration for the use of male bovine for natural service within forty five days of application after examination of the male bovine and related documents.(5)All male bovine intended for natural service shall be identified with ear tags as approved by the National Dairy Development Board.(6)A breeding soundness certificate shall be obtained from the appropriate authorities as may be identified by the Authority before inducting the male bovine for natural service.(7)The farmers shall ensure that the male bovine used for natural service are subjected to periodical testing for diseases by the person identified or accredited by the Authority as that of male bovine used for AI services that would be prescribed, from time to time. The disease free certificate shall be produced when demanded by identified authorities.(8)The farmers shall ensure that the male bovine used for natural service are subjected to periodical vaccination for diseases by the person identified or accredited by the Authority as that of male bovine used for AI services that would be prescribed, from time to time. The vaccination certificate shall be produced when demanded by the person identified by the Authority.(9)The person identified under sub-section (2) shall have power to enter the premise where the male bovine for natural service are reared for examining the animals for their breeding fitness and compliance with this Act.(10)The male bovine declared unfit for breeding or infected with disease shall be eliminated by the farmer in such manner as may be prescribed.(11)The farmers shall maintain records of the male bovine used for natural service in such form and in such manner, as may be prescribed.(12)Any institution or individual desirous of using liquid semen of an indigenous bull for breeding purposes on its or his own animals or animals owned by others, shall comply with all procedure as may be prescribed.
