(1)On and from the date of commencement of this Act, no person (including any Firm, Limited Liability Partnership (LLP) , Company, Producer Company, Institution, NGO, Breeders' Association, Trust, Department of Central/State Government, Co-operative Society or any other agency), shall establish and operate a semen station for production and storage of semen doses for artificial insemination or production and transfer of embryos without obtaining a certificate of registration from the Authority.(2)Any person who desires to establish and operate a new semen station, shall make an application for registration or renewal in such form alongwith such fee, as may be prescribed.(3)The existing semen stations shall apply to the Authority for grant of certificate of registration in such form alongwith such fee, as may be prescribed, within three months from the date of commencement of this Act. They shall also declare the current stock of semen alongwith such other details as may be required in the form.(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.(5)For the grant of certificate of registration for a new semen station or the existing semen station, the applicant shall make a written request to the Authority for inspection within the above twelve months or the extended period of six months, whichever applicable. The Authority shall thereupon, send a committee of experts from the consultative panel for such inspection.(6)The Authority, after satisfying itself that,-(A)the semen station,-(i)has premises for the quarantine of bovine bulls, as may be prescribed by the Authority or the Government of India;(ii)has premises for the rearing and housing of bulls and the collection, processing, quality control, storage, distribution and quarantine of semen doses as may be prescribed by the Authority or the Government of India; and(iii)has premises for the storage of semen doses as may be prescribed by the Authority or the Government of India;(B)every bull, used in the semen station for production of semen doses,-(i)has tested negative to the tests as may be prescribed by the Authority or the Government of India:(a)prior to its entry to a quarantine station;(b)during quarantine period at a quarantine station;(c)during rearing at a rearing station; and(d)at the semen station;(ii)conforms to breed characteristics of the permitted breeds only as may be specified in the breeding policy and meets the minimum standards for various traits in terms of quantity and quality as may be specified by the Authority or the Government of India and as modified and notified from time to time;(C)the semen station maintains accurate details of the bull, whose semen doses it would like to produce, store, sell, distribute or proposes to distribute for Artificial Insemination in a format, as may be prescribed;shall grant the certificate of registration to a new semen station or the existing semen station clearly specifying the name and address of the semen station, registration number of the semen station, unique Identification No. of certified bulls to be used for semen production, name of the In-charge of the semen station and such terms and conditions, as it may deem fit.(7)The certificate of registration granted to semen station under this section shall be valid for a period of two years from the date of its issue.(8)The semen station shall, in such form alongwith such fee, as may be prescribed, apply for renewal of registration to the Authority at least three months before the expiry of the certificate of registration. The Authority after satisfying itself that the conditions specified in sub-section (6) with regard to certificate of registration have been adhered to, shall renew the registration for a further period of two years, within three months from the date of receipt of application. If the renewal certificate is not issued within three months, approval shall be deemed to have been accorded, unless communicated otherwise.(9)Any new bovine bull that meets the standards for semen production shall not be inducted in the semen station for semen production without the prior approval and necessary certification from the Authority. Death/culling of certified bull shall be informed to the Authority.(10)The Authority may, after giving the applicant an opportunity of being heard and for reasons to be recorded in writing, refuse to grant or renew the certificate of registration.(11)The Authority shall send a Committee of experts to inspect a semen station as and when desired, but at least once in a year, to ensure compliance of the conditions specified in the certificate of registration.
