(1)The Authority in order to perform the functions conferred on it by or under this Act, or any officer empowered by it may take such steps as may be necessary so as to obtain any information from any semen station, AI service provider, AI training institute or AI technician.(2)The Authority may give directions requiring any person in-charge of any establishment, premises, where any activity relating to bovine breeding is carried out or who, in its opinion, is contravening any of the provisions of this Act and the rules made thereunder, to furnish such information in such form and in such manner, as may be prescribed.Chapter-III Certification of Bulls, Registration of Semen Stations and AI Service Providers.
