Section 5 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
5. Application for registration.
(a)The application for registration by a breeder under sub-rule (h) of Rule 4 and an establishment under sub-rule (b) of Rule 4 shall be made in the specified format to the Member-Secretary or any other officer authorised in this regard by the Committee.(b)The Member-Secretary or the authorised officer of the Committee, may for deciding the issue of registration, ask for information relating to premises where the experiments are to he conducted, animals housing facilities, details of breeding of animals and its trade, other infrastructure including availability of manpower trained in handling animals and for verification of facts mentioned in the application for registration, and if satisfied, shall register such establishment or the breeder.(c)A breeder or the establishment on registration for the purpose of performing experiments on animals shall comply with the conditions as may be specified, at the time of registration, by the Member-Secretary of the Committee or any officer authorised in this regard by the Committee.
