Section 17 in Tamil Nadu Bovine Breeding Act, 2019
17. Maintenance of records and submission of returns.
(1)Every person who holds a certificate of registration or recognition under this Act shall maintain such books, accounts and records relating to his business in such form and in such manner, as may be prescribed.(2)Every semen station and AI service provider shall maintain a register containing therein the name, address, contact details and the qualification and experience of all those AI technicians, registered with them. The register so maintained and the application and supporting documents of the experience and qualification of the AI technicians shall be made available for the inspection of the Authority. A list of all such AI technicians shall be submitted along with the half yearly returns submitted by them to the Authority.(3)Every person who holds a certificate of registration for a semen station shall submit to the Authority a half yearly return in duplicate in respect of the semen station and with respect to new bulls proposed for registration in such form and in such manner, as may be prescribed.(4)Every person who holds a certificate of registration as an AI service provider shall submit to the Authority a half yearly return in duplicate in respect of number of AI technicians engaged and number of inseminations carried out in such form and in such manner, as may be prescribed.(5)Every person who holds a certificate of recognition as an AI training institute shall submit to the Authority, a half yearly return in duplicate giving a list of AI technicians trained and name of the registered veterinary practitioner under whose supervision the training was imparted in such form and in such manner, as may be prescribed.
