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State of Punjab - Section

Section 2 in The Punjab Bovine Breeding Act, 2016

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"Artificial Insemination" or "A.I." means the technique 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)"Authorised inseminator" means a veterinarian or Veterinary Inspector or Veterinary Pharmacist (by whatever name called) or trained AI 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 activity;
(f)"bovine breeding" means breeding activities in bovines that include 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 fulfils the requirements, as may be specified by the Authority;
(l)"Government" means the Government of the State of Punjab in the Department of Animal Husbandry, Fisheries and Dairy Development;
(m)"Misbranded Semen" means a semen whose DNA profile does not match with DNA profile of the bull, mentioned in the record of semen bank or semen straw;
(n)"pedigree" means genealogical information showing the ancestral line of the bull /dam;
(o)"premises" means any place, land, yard, building or any other site that is used for semen production, storage, transport, distribution, trade or utilization;
(p)"prescribed" means prescribed by rules made under this Act;
(q)"Recognised Laboratory" means the Northern Regional Disease Diagnostic Laboratory, Jalandhar or any other national level laboratory, duly authorized by the Authority;
(r)"Registrar" means the Registrar of the Authority;
(s)"semen" means the semen/sexed semen of cow bull or buffalo bull in any form;
(t)"semen bank" means a premises where the bovine semen is stored for trading or distribution;
(u)"Semen station" means a premises, where a facility is set up for production, processing and storage of bovine semen;
(v)"services" means any of the bovine breeding services, as may be specified by the Government;
(w)"sub-standard semen" means semen or semen straws that do not meet the standards, as may be prescribed; and
(x)"veterinarian" means a registered veterinary practitioner as defined in the Indian Veterinary Council Act, 1984 (Central Act No. 52 of 1984).