Section 9(6) in The Punjab Bovine Breeding Act, 2016
(6)The Authority, after satisfying itself that,-(A)the semen station,-(i)has premises for the quarantine of bovine bulls, as may be prescribed by the Authority or the Government of India;(ii)has premises for the rearing and housing of bulls and the collection, processing, quality control, storage, distribution and quarantine of semen doses as may be prescribed by the Authority or the Government of India; and(iii)has premises for the storage of semen doses as may be prescribed by the Authority or the Government of India;(B)every bull, used in the semen station for production of semen doses,-(i)has tested negative to the tests as may be prescribed by the Authority or the Government of India:(a)prior to its entry to a quarantine station;(b)during quarantine period at a quarantine station;(c)during rearing at a rearing station; and(d)at the semen station;(ii)conforms to breed characteristics of the permitted breeds only as may be specified in the breeding policy and meets the minimum standards for various traits in terms of quantity and quality as may be specified by the Authority or the Government of India and as modified and notified from time to time;(C)the semen station maintains accurate details of the bull, whose semen doses it would like to produce, store, sell, distribute or proposes to distribute for Artificial Insemination in a format, as may be prescribed;shall grant the certificate of registration to a new semen station or the existing semen station clearly specifying the name and address of the semen station, registration number of the semen station, unique Identification No. of certified bulls to be used for semen production, name of the In-charge of the semen station and such terms and conditions, as it may deem fit.
