Section 3 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
3. Breeding of animals.
(a)No establishment shall carry on the business of breeding of animals or trade of animals for the purpose of experiments unless it is registered.(b)Every breeder/establishment carrying on the business of breeding animals it trade of animals for the purpose of experiments, shall, apply for registration within sixty days from the date of commencement of these rules and, stop breeding of animals if registration is subsequently refused to it by the Committee.
