Section 20(1) in Tamil Nadu Bovine Breeding Act, 2019
(1)Whoever carries out the production of frozen semen at any premises, place or centre or semen station or provides artificial insemination services without holding a valid registration certificate or hold a expired registration certificate or carry on production activity of frozen semen from other than the certified bulls or contravenes with any of the provisions of this Act, shall be liable to pay a fine which may extend to fifty thousand rupees.
