Section 19 in Tamil Nadu Bovine Breeding Act, 2019
19. Power to make application to courts for restraining bovine breeding activities in contravention of this Act.
(1)Where it is considered by the Authority that any person or institution or service provider is engaged in the bovine breeding activity or providing AI services or AI training in contravention of the provisions of this Act and rules made thereunder it shall make an application to a court of Metropolitan Magistrate or Judicial Magistrate for restraining the said person or institution or service provider from carrying out the said activity.(2)On receipt of an application, the court may pass an order restraining any person or institution or service provider to carry out the said activity or give such directions or pass such order as it may deem fit.
