Section 9(4) in The Punjab Bovine Breeding Act, 2016
(4)Applicants intending to set-up a new semen station or the existing semen stations, who have submitted an application form alongwith prescribed fee to the Authority, shall be issued a provisional certificate of registration to meet the conditions specified in sub-section (6) of this section. The provisional certificate of registration shall be valid for a period of twelve months. It may be extended for a further period of six months on the request of the applicant, in writing. The Authority shall reply within one month about the status of extension.
