Section 6 in Himachal Pradesh Bovine Breeding Act, 2019
6. Functions of the Authority.
- As provided in this Act and the rules made thereunder, functions of the Authority shall be as under, -(a)to formulate and implement the Breeding Policy and services in the State of Himachal Pradesh;(b)to regulate the processing, storage, sale and use of semen or embryos produced within or outside the State of Himachal Pradesh or imported from any other country;(c)to certify bovine bulls, which meet the standards, as may be prescribed;(d)to register sperm stations in the State of Himachal Pradesh as per the provisions laid down in Chapter III of this Act;(e)to register semen banks in the State of Himachal Pradesh;(f)to certify the trained artificial insemination workers for operating bovine breeding activities in the State of Himachal Pradesh through appropriate Standard Operative Procedures to be laid down by the Authority; and(g)to perform such other functions concerning bovine breeding, as may be prescribed.
