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State of Punjab - Section

Section 11 in The Punjab Bovine Breeding Act, 2016

11. Certification of bulls.

(1)On and from the date of commencement of this Act, no new semen station shall carry out semen production from any bovine bull other than those certified by the Authority.
(2)The bulls shall be certified by the Authority in such manner and subject to such conditions, as may be specified by the Government.
(3)The Authority shall generate a unique Identification No. for each certified bull and it shall be mandatory for the semen stations to tag this unique Identification No. securely and permanently to the certified bulls at all times.