Section 8 in Himachal Pradesh Bovine Breeding Act, 2019
8. Jurisdiction and powers of the Authority.
(1)Subject to the provisions of this Act and the rules made there under, the Authority shall have jurisdiction all over the State of Himachal Pradesh in respect of bovine breeding activities.(2)For the discharge of the functions conferred on the Authority under this Act, the Authority or any officer empowered by it in this behalf, shall have the power to obtain any required information from any sperm station or related person engaged in bovine breeding activities.(3)The Authority shall have the power to give directions requiring any person in-charge of any premises, where any activity relating to bovine breeding is carried out or who in its opinion is contravening any of the provisions of this Act or the rules made there under, to furnish such information and in such form, as may be specified by it.Chapter-III Registration of Sperm Stations and Semen Banks and Certification of Bulls and Trained Artificial Insemination Workers
