Section 19(1) in Tamil Nadu Bovine Breeding Act, 2019
(1)Where it is considered by the Authority that any person or institution or service provider is engaged in the bovine breeding activity or providing AI services or AI training in contravention of the provisions of this Act and rules made thereunder it shall make an application to a court of Metropolitan Magistrate or Judicial Magistrate for restraining the said person or institution or service provider from carrying out the said activity.
