Section 9(1) in The Punjab Bovine Breeding Act, 2016
(1)On and from the date of commencement of this Act, no person (including any Firm, Limited Liability Partnership (LLP) , Company, Producer Company, Institution, NGO, Breeders' Association, Trust, Department of Central/State Government, Co-operative Society or any other agency), shall establish and operate a semen station for production and storage of semen doses for artificial insemination or production and transfer of embryos without obtaining a certificate of registration from the Authority.
