Section 13 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
13. Registration of semen station and animal breeder.
(1)No premises shall be used or intended to be used for establishment and operation as a semen station for production and storage of semen doses for artificial insemination or production without obtaining a certificate of registration from the Animal Breeding Regulatory Authority.(2)Any person who desires to establish and operate a semen station shall make an application for registration or renewal in such form, along with such fee, as may be prescribed.(3)The existing semen stations shall apply to the Animal Breeding Regulatory Authority for grant of certificate of registration in such form along with 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 along with such other details, as may be prescribed.(4)Applicants intending to set up a new semen station or the existing semen stations, who have submitted application form along with fee, 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 six months. It may be extended for a further period of six months on the request of the applicant, in writing on payment of such fee, as may be prescribed.(5)For the grant of permanent certificate of registration for a new semen station or the existing semen station, the applicant shall apply to the Animal Breeding Regulatory Authority for inspection of his facility within the above six months or the extended period of six months, whichever applicable. The Animal Breeding Regulatory Authority shall thereupon, constitute a committee of experts for such inspection and take a report from the committee of experts.(6)The Animal Breeding Regulatory Authority, after satisfying itself that,-(A)the semen station,-(i)has such quarantine station, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(ii)has premises for the rearing and housing of male animals and the collection, processing, quality control, storage, distribution and quarantine of semen doses, as may be specified by the Animal Breeding Regulatory Authority or the Government of India; and(iii)has premises for the storage of semen doses, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(B)every male animal used in the semen station for production of semen doses,-(i)has tested negative to such tests, as may be specified by the Animal Breeding Regulatory 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 at the semen station;(ii)conforms to breed characteristics of the breed and meets the minimum standards for various traits in terms of quantity and quality, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(C)the semen station maintains accurate details of the animal, whose semen doses it produces, stores, sells, distributes or proposes to distribute for artificial insemination in such 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, address, registration number of the semen station, unique identification number of certified male animals to be used for semen production, name of the in-charge of the semen station and such other particulars, as it may deem fit.(7)The certificate of registration granted to semen station shall be valid for a period of three years from the date of its issue.(8)An application for renewal of certificate of registration shall, be made in such form, along with such fee, as may be prescribed, at least three months before the expiry of the certificate of registration. The Animal Breeding Regulatory Authority after satisfying itself that the conditions specified in sub-section (6) have been adhered to, renew the registration for a further period of three years.(9)The Animal Breeding Regulatory 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 of the animal breeder or breeding facility or semen station or semen bank.(10)Any new male animal that meets the standards for semen production shall not be inducted in the semen station for semen or sexed semen production without the necessary certification from the Animal Certification Authority.(11)Death or culling of certified animal shall be informed to the Animal Breeding Regulatory Authority forthwith with a copy of report stating therein the cause of death and frozen semen stock available of that animal at the time of the death of the animal.(12)The Animal Breeding Regulatory Authority shall send a committee of experts to inspect a semen station as and when desired, but at least once in a year and shall also collect the frozen semen samples at random for parentage verification, to ensure compliance of the conditions specified in the certificate of registration.
