Section 13 in Himachal Pradesh Bovine Breeding Act, 2019
13. Regulation of sale of semen.
(1)None shall sell or distribute or gift or transfer the semen/embryo to any person other than a person, as may be authorized by the Authority(2)No semen/embryo produced outside the State of Himachal Pradesh shall be allowed into the State of Himachal Pradesh to be sold, distributed or gifted for artificial insemination/transfer, except with the prior approval of the Authority, to be granted in such manner and subject to such conditions, as may be prescribed.(3)No semen/embryo shall be imported for artificial insemination/ transfer in to the State of Himachal Pradesh from any other country, except with the prior approval of the Authority, to be granted in such manner and subject to such conditions, as may be prescribed.
