(1)Subject to the provisions of this Act, the Authority shall have jurisdiction over the State of Madhya Pradesh in respect of bovine breeding activities.(2)For the discharge of the functions conferred on the Authority under the Act, the Authority or any officer empowered by it in this behalf, shall have the power to obtain any required information from any semen station, semen bank or related person engaged in bovine breeding activities.(3)The Authority shall have the power to give directions requiring any person in-charge of any 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, or the rules made thereunder, to furnish such information and in such form, as may be prescribed.
