12. Certification of bulls for natural service or breeding service.
(1)The State Government may, by notification in the official Gazette, require certification of breeding bulls used for natural service or breeding service.(2)On and from the date publication of the notification under sub-section (1), no person [including any firm limited liability partnership (LLP), company, producer company, institution, non-Government organization, breeder's association, trust, department of Central or State Government, cooperative society, Village Panchayat or any other agency] shall keep a breeding bull to provide natural service or breeding services in any form without getting the bull certified and obtaining a certificate of registration from the Authority.(3)The certificate of registration referred to in sub-section (2) shall be issued in such manner and subject to such conditions as may be prescribed.
