Section 9(3) in Himachal Pradesh Bovine Breeding Act, 2019
(3)The incharge of the existing sperm stations shall apply to the Authority for grant of certificate of registration in such form and manner 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 required in the form.
