PUNJAB BOVINE BREEDING RULES, 2021

PREAMBLE

In exercise of the powers conferred by section 29 of the Punjab Bovine Breeding Act, 2016 (Punjab Act No. 17 of 2016), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules, for carrying out the purposes of the said Act, namely:-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Punjab Bovine Breeding Rules, 2021.

(2)     They shall come into force on and with effect from the date of their publication in the Official Gazette.

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires, -

(a)      'Act' means the Punjab Bovine Breeding Act, 2016 (Punjab Act No. 17 of 2016);

(b)      'CMU' means the Central Monitoring Unit constituted by the Government of India for evaluation and grading of semen stations.

(c)      'Form' means the Form appended to these rules;

(d)      'GADVASU' means the Guru Angad Dev Veterinary and Animal Sciences University, Ludhiana;

(e)      'MSP' means the Minimum Standard Protocol of the Government of India for semen stations and semen banks;

(f)       'section' means a section of the Act; and

(g)      'SOP' means the Standard Operating Procedure of the Government of India for semen stations and semen banks.

(2)     The words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.

Rule - 3. Honorarium and allowances to members of consultative panel.

Members of the consultative panel of the Authority and members of the Section 3(4), committees constituted under sub section (4) of section 3 shall be entitled to the following:-

Section 5(1)

Rule - 4. Time and place of meeting of the Authority and its procedure.

(1)     The meeting of the Authority shall ordinarily be held once in every three months in a financial year within the State of Punjab.

(2)     A special meeting of the Authority, if deemed necessary, shall be called by the Chairperson at any time after giving reasonable notice.

(3)     The agenda items of meeting of the Authority shall be decided by the Chairperson and intimated to the members of the authority by the Registrar, in writing, well in advance of the date fixed for the meeting. However, any other item can be discussed with the permission of the Chair.

(4)     Every meeting of the Authority shall be presided over by the Chairperson or in his absence due to any unavoidable reason the Chairperson shall nominate a member of the Authority to preside over that meeting.

(5)     All issues which come up before any meeting of the Authority shall be decided by a majority of the members present.

(6)     A copy of the minutes of each meeting of the Authority, whether ordinary or special, shall be submitted by the Registrar to the members of the Authority.

Sections 3 (4) and 7

Rule - 5. Expert and other personnel of the Authority and their qualifications and experience.

(1)     The Government shall deploy the required staff from the Department of Animal Husbandry, Punjab for performing daily work of the Authority and they shall work for the Authority without any extra remuneration.

(2)     The minimum staff required for the office of the Authority shall be  as under, namely:-

(i)           Officer on Special Duty -

01; Veterinarian with minimum twenty years' experience of working in the Department of Animal Husbandry, Punjab;

(ii)         Office Assistant -

01; minimum ten years of regular service in the Department of Animal Husbandry, Punjab;

(iii)       Clerk/Data Entry Operator -

01; minimum three years of regular service in the Department of Animal Husbandry, Punjab;

(iv)       Peon

01; To be out sourced or to be deployed from the Department of Animal Husbandry.

(3)     Tenure of deployment of staff with the Authority shall be for maximum three years. However, the Government shall have power to repatriate any staff before the completion of his tenure without giving any notice.

(4)     However, in case of further specific requirement, the Government may depute or appoint any officer or official from the Department of Animal Husbandry, Punjab.

(5)     The qualifications and experience of the experts of the consultative panel of the Authority shall be as under, namely:-

(i)           Animal Health Specialist.-

Veterinarian with minimum five years' experience of working in an Animal Disease Diagnostic laboratory or working at Regional Disease Diagnostic laboratory;

(ii)         Animal Breeding Expert.-

Veterinarian with minimum five years' experience of working in a livestock farm having more than one hundred adult animals or teaching the Animal Breeding subject in Agriculture or Veterinary University;

(iii)       Animal Nutritionist.-

Veterinarian with minimum five years' experience of working at a livestock farm having more than one hundred adult animals or working as Animal Nutritionist at Government approved laboratory or teaching the Animal Nutrition subject in Agriculture or Veterinary University;

(iv)       Veterinary Gynecologist.-

Veterinarian with minimum five years' experience of working as a Gynecologist at Veterinary Polyclinic or Hospital of the Department of Animal Husbandry or Agriculture University or Veterinary University;

(v)        Frozen Semen Processing Specialist.-

Veterinarian with minimum five years' experience of working in a frozen semen laboratory capable of producing more than five lac frozen semen doses per annum;

(vi)       Frozen Semen Quality Control Officer.-

Veterinarian with minimum five years' experience of quality control testing of frozen semen doses in semen station producing more than five lac frozen semen doses per annum;

(vii)     Livestock Management Expert.-

Veterinarian with minimum three years' experience of working in a livestock farm having more than one hundred adult animals;

(viii)   Deputy Director Animal Husbandry Department.-

Veterinarian with minimum one year work experience as Deputy Director in the Department of Animal Husbandry, Punjab;

(ix)       Embryo Transfer Specialist.-

Veterinarian with minimum three years' experience of working as embryo transfer specialist at Embryo Transfer laboratory of the Department of Animal Husbandry;

(x)        in addition, the Authority may also seek services of the following experts on case to case basis, namely:-

(a)      Artificial Insemination Specialist, who shall be a Veterinarian with minimum ten years' experience of doing artificial inseminations and related work.

(b)      Financial expert, who shall be certified Chartered Accountant having a minimum experience of five years;

(c)      Civil Engineer possessing a degree in Civil Engineering and having an experience of five years; and working in Punjab Government Department; and

(d)      Legal expert possessing a degree in law who is enrolled with the Bar Association and having an experience of minimum five years as an Advocate.

(6)     The consultative panel of the Authority once constituted shall work for a term of two years. However, the Authority may change or remove any expert from the consultative panel at any time.

(7)     Various Committees constituted by the Authority may meet as and when required. However, the Committees related to the work of approval of semen doses for sale, certification of bulls and certification of trained Artificial Insemination workers shall meet bi-monthly to process new requests.

(8)     The Chairperson shall act as per the reports or recommendations of the Committees formed by the Authority. However, the decision of the Chairperson shall be final.

(9)     The Officer on Special Duty with the Authority shall be responsible for coordinating with the Committees and the Chairperson for timely conclusion of the cases.

Section 9

Rule - 6. Registration of new or existing semen station.

(1)     Every application for registration of a new semen station for production and storage of semen doses for artificial insemination or production, transfer and storage of embryos shall be made to the Authority in Form 'A'.

(2)     Every application for registration of existing semen station for production and storage of semen doses for artificial insemination or production, transfer and storage of embryos shall be made to the Authority in Form 'B'.

(3)     An application for registration of a new or existing semen station shall be accompanied with the following non-refundable fees, which shall be payable by cheque or RTGS :-

(4)     The applicants who submit applications in Form 'A' or Form 'B' shall be granted a provisional certificate of registration in Form 'C'.

(5)     The applicant shall make a written request to the Authority for inspection within the period specified in sub-section (5) of section 9.

(6)     For the grant of certificate of registration for a new semen station or the existing semen station, the applicant semen station must be evaluated by CMU-GOI as 'A' or 'B' Grade semen station. The grade card, observation and recommendation list of CMU-GOI must be submitted to the Authority.

(7)     The provisional certificate of registration shall become invalid in case semen station is declared unfit by the Authority or CMU or Government of India or Government.

(8)     Subject to the fulfillment of all the conditions mentioned in the Act, these rules and those specified by Authority, Government, Government of India for semen stations, semen banks, breeding bulls, sale of semen, a certificate of registration shall be generated in Form 'D' which shall be valid for two years.

(9)     It shall be mandatory for the registered Semen Station to communicate status, death and culling, transfer of certified bulls to the Authority.

(10)   Registered semen station shall submit its Annual report in 'Form-J'. Submission of incomplete or non-submission of the report shall lead to cancellation of the certificate of registration.

(11)   Any non compliance with the directions, conditions, guidelines, specifications issued by the Authority, Government, Government of India, shall lead to the rejection of application for registration of semen station, cancellation of provisional certificate of registration or the certificate of registration.

Rule - 7. Renewal of registration of semen stations.

(1)     An application in Form 'E' for renewal of registration of semen station shall be accompanied with the following non-refundable fees, which shall be payable by cheque or RTGS:-

(2)     Subject to the fulfillment of all the conditions mentioned in the Act, these rules and those specified by the Authority, Government, Government of India for semen stations, semen banks, breeding bulls, sale of semen a certificate of registration shall be generated in Form 'D', which shall be valid for two years.

Section 10

Rule - 8. Registration of semen banks.

(1)     Every application for registration or renewal of registration of a semen bank shall be made to the Authority in Form 'F'.

(2)     The registration of a semen bank shall be renewed after every two years.

(3)     An application for registration of a semen bank or for renewal thereof shall be accompanied with the following non-refundable fees, which shall be payable by cheque or RTGS.:-

(4)     Application for registration of a semen bank or renewal thereof shall be processed with respect to the fulfillment of the following conditions, namely: -

(i)           semen bank has premises exclusively meant for storage and distribution of frozen semen doses. There should be completely separated minimum four rooms for storage of semen containers/Liquid Nitrogen containers, quality checking/quality assurance and distribution of frozen semen doses. However, the minimum total covered area should be one thousand (1000) square feet to accommodate the storage capacity registered/applied for;

(ii)         semen bank has inbuilt capacity to store one lac or more frozen semen doses at a single place;

(iii)       semen bank has all the following mandatory equipment, including but not limited to minimum one Bulk semen storage container with capacity of more than 300 liters, Biological cryo containers with capacity of 45-50 liters, Liquid Nitrogen storage containers, Horizontal/Vertical Liquid Nitrogen Silos, Phase contrast microscope with Closed Circuit Television and display. However, their number should justify the monthly peak volume of frozen semen doses traded;

(iv)       semen storage areas shall be exclusive and well ventilated. Semen distribution areas shall be air conditioned for ease of working with liquid nitrogen;

(v)        semen bank shall ensure a proper foolproof identification system for each semen container, canister, goblet and level of storage maintained both in storage and distribution containers so that a bull's semen can be traced with ease;

(vi)       semen bank must have printed numbered sale books as per Form-'G'. These are required to be registered annually with the Authority;

(vii)     all the semen storage containers and Liquid Nitrogen containers shall be properly entered in the stock books duly verified by the veterinarian by the end of every month. Each container shall be labeled permanently with the name and registration number of the semen bank;

(viii)   any container not maintained as per clause (vii) above shall be considered illegal and bound to be confiscated and the material shall be destroyed by the Authority or its authorized person. However, guest containers i.e. containers of other semen banks or other institutions used for bringing in semen shall be entered in the stock book on temporary basis;

(ix)       semen bank can work only under the direct supervision of an experienced full time veterinarian, duly assisted by appropriate number of technicians and labour;

(x)        there shall not be stocking of any other commodity or item or any material, drug, supplement etc. in the semen and liquid nitrogen storage area;

(xi)       the premises and employee/employees deputed for semen storage and sale related activities shall be independent of other businesses/work;

(xii)     technical audit of the premises shall be done by the Authority annually;

(xiii)   it is mandatory to enter data of every straw sold in the registered sale books. Semen bank cannot sell even a single straw without sale slip;

(xiv)   semen bank can obtain semen only from Authority certified bulls of semen stations registered under the Act, which are declared A or B Grade by the Central Monitoring Unit of Government of India;

(xv)     semen bank can sell semen only to 'Authorized Inseminators' and shall be responsible for submitting details of insemination and follow- up data of every authorized inseminator to the Authority;

(xvi)   semen bank shall provide services/sell semen as per the approved Breeding Policy of the Government;

(xvii) there shall be proper arrangement for evaluating post thaw quality of semen straws under the supervision of part time/full time veterinarian;

(xviii)     details of semen supplied to various agencies including post-thaw motility at the time of dispatch shall be recorded. After each dispatch, records redefining the position of remaining doses shall be updated;

(xix)   while transferring, goblets containing semen shall be well identified and precaution shall be taken to see that each goblet has sufficient space for liquid nitrogen;

(xx)     Liquid Nitrogen shall be replenished at regular intervals to ensure the maintenance of LN level in all the containers and is to be recorded properly. Complete details and display of schedule and its compliance for replenishment of Liquid Nitrogen in the semen storage containers is mandatory;

(xxi)   there shall not be supply/sale of semen straws without goblets and each goblet shall not contain more than fifteen straws. Quality assurance shall be guaranteed at the time of supply of semen straws; and

(xxii) Breeding Policy of the State and other conditions as per Minimum Standard Procedure and Standard Operative Procedure or Guidelines of the Government, Government of India for frozen semen straws shall be fully complied.

(5)     The certificate of registration shall become invalid in case the semen bank stores or sells semen produced by semen stations declared unfit by the Authority or Government or Government of India, and is not evaluated by CMU - Government of India.

(6)     Registered semen bank shall submit its Annual report in 'Form-K'. Submission of incomplete or non submission of the report will lead to cancellation of the certificate of registration.

(7)     Any non compliance with the directions, conditions, guidelines, specifications issued by the Authority, Government, Government of India, will lead to rejection of application for registration of semen bank, cancellation of Registration certificate

(8)     Subject to the fulfillment of all the conditions mentioned in the Act, these rules and those specified by the Authority, Government, Government of India for semen stations, semen banks, breeding bulls, sale of semen, a certificate of registration shall be generated in Form 'H', which shall be valid for two years.

Section 13

Rule - 9. Authorization for sale of semen and embryos.

(1)     The registered semen banks are authorized to sell semen and embryos in the State of Punjab.

(2)     The registered semen banks can sell semen of the Authority certified/approved bulls only.

(3)     The registered semen banks can procure semen only from 'A' and 'B' grade semen stations declared by CMU of Government of India.

Section 13

Rule - 10. Approval for sale of semen and embryos produced outside Punjab.

(1)     The application by registered semen banks for approval for sale of semen or embryos produced outside Punjab shall be made in Form -'I'. Such approval shall be limited and specific to the following, namely:-

(i)           the bull

(ii)         the number of doses

(iii)       the period of sale and

(iv)       the area authorized for sale.

(2)     The approval under sub rule (1) shall be non-transferable.

(3)     Application for approval under sub rule (1) shall reach the Authority at least one month prior to the expected date of launch of semen sale or supply. Similarly, the Authority shall be bound to accept or reject the application within three weeks of receipt of the application, otherwise approval shall be deemed to have been granted. The decision of the Authority shall be final in this regard.

(4)     The approval shall be granted only in cases of exceptional genetics i.e. Frozen semen doses from bulls having genetic potential or pedigree higher than those of the certified/registered bulls of semen stations registered with the Authority.

(5)     The approval for sale of semen or embryo produced outside Punjab shall be granted only in respect of semen produced in a semen station Graded -'A' by the Central Monitoring Unit.

(6)     No permission for sale of semen shall be granted for semen produced outside Punjab sourced from a Bull which does not meet the Bull Standards published or revised by the Authority, conditions, guidelines for breeding bull laid by the Authority, Government, Government of India and the Breeding Policy of the State of Punjab.

(7)     Complete pedigree records, disease testing records, original colored photograph of the bull, quality test report of the semen to be supplied duly attested by the In-charge of the source station shall be submitted. However, the Authority can send any expert or committee to the source station for verifying the genetic worth of the bull.

(8)     Semen should be collected within one hundred and eighty days of the disease testing by the third party for Tuberculosis, Johnes Disease, Brucellosis, Infectious Bovine Rhinotracheitis (IBR) or any other disease notified by the Authority, Government, Government of India.

(9)     Full compliance must be ensured with the conditions or guidelines notified from time to time by the Government of India or specified by the Authority or the Government of Punjab for semen collection, production of semen straws from breeding bulls

Section 13

Rule - 11. Approval for sale of semen and embryos imported into Punjab.

(1)     The registered semen banks shall apply for approval of sale of semen doses imported into Punjab in Form 'I'.

(2)     The grant of approval shall be subject to the fulfillment of conditions of approval for import granted by the Government of India and latest guidelines for import of germplasm.

(3)     The semen bank shall have an authentic error free system for recording artificial inseminations and follow-up action up to calf born.

(4)     No permission for sale of semen shall be granted for semen imported into Punjab, sourced from a Bull which does not meet the Bull Standards published or revised by the Authority, conditions and guidelines for breeding bull laid down by the Authority, Government, Government of India and Breeding Policy of the State of Punjab.

Section 14

Rule - 12. Fee for issue of duplicate certificate.

Application shall be made to the Authority for issuing duplicate certificate on a plain paper, along with non refundable fee of ten thousand rupees for semen station and five thousand rupees for semen bank.

Section 18

Rule - 13. Maintenance of records and submission of reports.

(1)     Every person who holds a certificate of registration for a semen station shall submit annual report to the Authority in 'Form-J' with respect to the semen station and with respect to new bulls proposed for registration.

(2)     Every person who holds a certificate of registration as semen bank shall submit annual report in 'Form-K' to the Authority.

Section 2 (h)

Rule - 14. Standards of Certified bull.

(1)     Bull standards for a breeding bull shall be made available by the Authority for all the pure breeds approved in the Breeding Policy of the Punjab State.

(2)     Bull standards shall include the following parameters, -Dam yield, Breeding value, Type characters, Scrotal circumference, body color, height, horn shape and switch of tail.

(3)     Bull standards shall be made breed wise and shall be the qualifying criterion for the breeding bull.

FORM 'A'

[See rule 6 (1)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Application for registration of New Semen Station

(1)     Applicant's Name : _____________________________________

(2)     Applicant's full address __________________________________

___________________________________________________

___________________________________________________

with email ID ________________________, Ph. No., ____________

Fax No. : ____________________________

(3)     Type of entity whether Govt/NGO/Board/Coop/Pvt Ltd/etc . Provide complete organizational structure with names of the Directors, Proprietors, partners, owners, promoters etc. ____________________________

(4)     Registration certificate of the firm/entity __________________

(5)     Location of semen station (along with coordinates on Google map) ____

(6)     Total area dedicated for semen station and type of land ownership.

(7)     Area under buildings __________

(8)     Area under fodder cultivation _____

(9)     Source of water supply

(a)      for Drinking water

(b)      for irrigation

(10)   Attach latest soil test report of the fodder production area

(11)   Attach latest water test reports from testing authorities designated by Punjab Govt.

(12)   Details of network created for sale/supply of Frozen Semen Doses. (Attach details)

(13)   Details of Dung disposal plan along with actual site photographs.

(14)   List of Steps undertaken to comply with the provisions of Punjab Pollution Control Act (attach supporting documents)

(15)   Detailed drawing of building design with proper labeling of all the rooms is to be attached.

(16)   Fire safety report from appropriate authority as per building plan is required to be submitted.

(17)   Details of Bio-security infrastructure, protocols with complete zoning details and actual site photographs is required to be submitted along with this application.

(18)   List of adjoining/neighboring structures/institutions whether functional/non- functional along with actual site photographs.

(19)   (a) Proposed/Installed annual semen production capacity (lac doses per year): _______________________

(b) No. of Single Bull pens proposed/available _____________

(c) Details of equipment installed at the facility (complete list with make & model of each item).

(d) Complete list of persons employed/hired/outsourced with their contact no./Adahar no.

(20)   Breed wise list of breeding bulls proposed for semen collection

(in format prescribed for certification of bulls) _________________________________________

(21)   List of persons engaged in management of semen station and their qualification: ________________

(22)   PAN/TAN No. _____________________________________ along with Income tax returns of last three years:

(Include all person engaged in the management of the affairs of semen station)

I/we hereby undertake to comply with all the provisions of the Punjab Bovine Breeding Act, 2016. It is certified that the above information is true as per record of the semen station.

Name of Authorized Person:

Designation:

Place:

Date :

FORM 'B'

[See rule 6 (2)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Application for registration of existing Semen Station

(1)     Applicant's Name : _____________________________________

(2)     Applicant's full address __________________________________

___________________________________________________

___________________________________________________

with email ID _______________________, Ph. No., ____________

Fax No. : ___________________________

(3)     Type of entity whether Govt/NGO/Board/Coop/Pvt Ltd/etc . Provide complete organizational structure with names of the Directors, Proprietors, partners, owners, promoters etc _____________________________

(4)     Registration certificate of the firm/entity __________________

(5)     Location of semen station (along with coordinates on Google map) _____

(6)     Total area dedicated for semen station and type of land ownership (attach copy)

(7)     Area under buildings __________

(8)     Area under fodder cultivation _____

(9)     Source of water supply

(a)      for Drinking water

(b)      for irrigation

(10)   Attach latest soil test report of the fodder production area

(11)   Attach latest water test reports from testing authorities designated by Govt.

(12)   Details of network created for sale/supply of Frozen Semen Doses (attach details)

(13)   Details of Dung disposal plan along with actual site photographs.

(14)   List of Steps undertaken to comply with the provisions of Punjab Pollution Control Act.( attach detail)

(15)   Detailed drawing of building design with proper labeling of all the rooms is to be attached.

(16)   Fire safety report from appropriate authority as per building plan is required to be submitted.

(17)   Details of Bio-security infrastructure, protocols with complete zoning details and actual site photographs is required to be submitted along with this application.

(18)   List of adjoining/neighboring structures/institutions whether functional/nonfunctional along with actual site photographs.

(19)   Quarantine facility:

Has the semen station a quarantine station?: Yes/No

Capacity of quarantine station (no. of bulls): _____________

(Attach actual site photograph)

(20)   Rearing facility ;

Has the semen station a rearing station?: Yes/No

Capacity of the rearing Station (no. of bulls): _____________

(Attach actual site photograph)

(21)   (a) Installed annual semen production capacity (lac doses per year): _______________________

(b) No. of Single Bull pens available _____________

(c) Details of equipment installed at the facility (complete list with make & model of each item).

(d) Complete list of persons employed/hired/outsourced with their contact no./Adahar no.

(22)   Breed wise list of breeding bulls proposed for semen collection (in format prescribed for certification of bulls) ________________________________________

(23)   Bull wise detail of semen straws present in the stock along with details of total semen straws produced and supplied during the previous year and balance carried over to the next year.

(24)   List of persons engaged in management of semen station and their qualification: ________________

(25)   PAN/TAN No. ______________________________________ along with Income tax returns of last three years: ___________________________

(Include all person engaged in the management of the affairs of semen station)

I/we hereby undertake to comply with all the provisions of the Punjab Bovine Breeding Act, 2016.

Name of Authorized Person:

Designation:

Place:

Date :

FORM 'C'

[See rule 6 (4)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Certificate of Provisional Registration of Semen Station under the Punjab Bovine Breeding Act, 2016

List of certified bulls is attached.

Terms & Conditions:

*Registration is granted subject to the provisions of the Punjab Bovine Breeding Act, 2016.

**The holder of registration certificate shall comply with all the directions and conform to the specifications issued by the State Authority from time to time. *** The holder of Provisional registration certificate is bound to complete the process of Registration of semen station and after inspecting full compliance with the provisions of the Punjab Bovine Breeding Act, 2016 Punjab Bovine Breeding Authority will generate Certificate of Registration on Form-'I' **** Death/culling of a certified bull is required to be communicated in writing to Punjab Bovine Breeding authority on real time basis. ***** This certificate of registration becomes invalid, in case semen station is declared unfit/non graded by Central Monitoring Unit of Government of India/Government/Authority

(Punjab Bovine Breeding Authority)

Place: _________________

Date: __________________

FORM 'D'

[See rule 6 (5) & 7(2)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Certificate of Registration of Semen Station under the Punjab Bovine Breeding Act, 2016

This registration shall be displayed in a prominent and conspicuous place of business premises

List of certified bulls is attached.

Terms & Conditions:

* Registration is granted subject to the provisions of the Punjab Bovine Breeding Act, 2016.

** The holder of registration certificate shall comply with all the directions and conform to the specifications issued by the Authority from time to time.

*** The holder of registration certificate is bound to file Annual report with the Punjab Bovine Breeding Authority

**** It is mandatory for the holder of this certificate to communicate the Bull status of certified bulls with Punjab Bovine Breeding Authority after every six months from the date of certification.

***** Death/culling of a certified bull is required to be communicated in writing to Punjab Bovine Breeding authority on real time basis.

****** This certificate of registration becomes invalid, in case semen station is declared unfit/non graded by Central Monitoring Unit of GOI/Government/Authority.

(Punjab Bovine Breeding Authority)

Place: __________________

Date: __________________

FORM 'E'

[See rule 7 (1)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Application for renewal of registration of existing Semen Station

(1)     Applicant's Name : _____________________________________

(2)     Applicant's full address __________________________________

___________________________________________________with email ID _______________________, Ph. No., ________________________

Fax No. : ___________________________

(3)     Type of entity whether Govt./NGO/Board/Coop/Pvt. Ltd/etc . Provide complete organizational structure with names of the Directors, Proprietors, partners, owners, promoters

(4)     Old Registration no. Issued by Authority along with validity period ____________________

(5)     Registration certificate of the firm/entity, if applicable ________

(6)     Location of semen station (along with coordinates on Google map) _____

(7)     Total area dedicated for semen station and type of land ownership (attach copy)

(8)     Area under buildings __________

(9)     Area under fodder cultivation _____

(10)   Source of water supply

(a)      for Drinking water

(b)      for irrigation

(11)   Attach latest soil test report of the fodder production area

(12)   Attach latest water test reports from testing authorities designated by Govt.

(13)   Details of network created for sale/supply of Frozen Semen Doses (attach details)

(14)   Details of Dung disposal plan along with actual site photographs.

(15)   List of Steps undertaken to comply with the provisions of Punjab Pollution Control Act. (attach relevant documents)

(16)   Detailed drawing of building design with proper labeling of all the rooms is to be attached.

(17)   Fire safety report from appropriate authority as per building plan is required to be submitted.

(18)   Details of Bio-security infrastructure, protocols with complete zoning details and actual site photographs is required to be submitted along with this application.

(19)   List of adjoining/neighboring structures/institutions whether functional/nonfunctional along with actual site photographs.

(20)   Quarantine facility:

Has the semen station a quarantine station? : Yes/No

Capacity of quarantine station (no. of bulls): _____________

(Attach actual site photograph)

(21)   Rearing facility ;

Has the semen station a rearing station?: Yes/No

Capacity of the rearing Station (no. of bulls): _____________

(attach actual site photograph)

(22)   (a) Installed annual semen production capacity (lac doses per year): _______________________

(b) No. of Single Bull pens available _____________

(c) Details of equipment installed at the facility (complete list with make & model of each item).

(d) Complete list of persons employed/hired/outsourced with their contact no./Aadhaar no.

(23)   Breed wise list of breeding bulls proposed/under production for semen collection (in format prescribed for certification bulls): ______________

(24)   Bull wise detail of semen straws present in the stock along with details of total semen straws produced and supplied during the previous year and balance carried over to the next year.

(25)   List of persons engaged in management of semen station and their qualification: ________________

(26)   PAN/TAN No. _____________________________________ along with Income tax returns of last three years: ______________________

(Include all person engaged in the management of the affairs of semen station)

I/we hereby undertake to comply with all the provisions of the Punjab Bovine Breeding Act, 2016.

Name of Authorized Person:

Designation:

Place:

Date :

FORM 'F'

[See rule 8 (1)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Application for registration/renewal of registration of Semen Bank under the Punjab Bovine Breeding Act, 2016

(1)     Applicant's full address ________________________________________________________________________________________________________________________________________

with email ID _______________________, Ph. No., ____________

Fax No. : ____________________________

(2)     Type of entity whether Govt./NGO/Board/Coop/Pvt Ltd/etc . Provide complete organizational structure with names of the Directors, Proprietors, partners, owners, promoters etc _____________________________

(3)     Old Registration no. issued by Authority along with validity period (attach copy)

(4)     Registration certificate of the firm/entity, if applicable ________

(5)     Location of semen bank (along with coordinates on Google map) ______

(6)     Total area dedicated for semen bank and type of land ownership (attach copy)

(7)     List of Steps undertaken to comply with the provisions of Punjab Pollution Control Act. (attach supporting documents)

(8)     Detailed drawing of building design with proper labeling of all the rooms is to be attached.

(9)     Fire safety report from appropriate authority as per building plan is required to be submitted.

(10)   Details of Bio-security infrastructure, protocols with complete zoning details and actual site photographs is required to be submitted along with this application.

(11)   List of adjoining/neighboring structures/institutions whether functional/non functional along with actual site photographs.

(12)   (a) Installed annual semen Storage capacity (lac doses per year): _______________________

(b) Details of equipment installed at the facility (complete list with make & model of each item).

(c) Complete list of persons employed/hired/outsourced with their contact no./Adahar no.

(13)   Breed wise list of breeding bulls proposed/are approved for semen sale (In format prescribed for certification of bulls): ____________________

(14)   Bull wise detail of semen straws present in the stock along with details of total semen straws procured and supplied during the previous year and balance carried over to the next year.

(15)   List of persons engaged in management of semen bank and their qualification: ________________

(16)   PAN/TAN No. ____________________________ along with Income tax returns of last three years: ____________________________

(Include all person engaged in the management of the affairs of semen bank)

(17)   List of Artificial Insemination Technicians engaged by the Applicant( Provide complete details of the AI Technicians along with Registration numbers issued by the Authority)

I/we hereby undertake to comply with all the provisions of the Punjab Bovine Breeding Act, 2016.

It is certified that information provided above is true as per records of the semen bank.

Name of Authorized Person:

Designation:

Place:

Date :

Signature

Form 'G'

[See rule 8 (4)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Format of Sale Book for Sale of Semen Straws in Punjab under the Punjab Bovine Breeding Act, 2016

Book no/Foil no.

Name and Address of Semen Bank:-

Contact detail :

Landline:-

Mobile:-

Email:-

Punjab Bovine Breeding Authority approval No. and Date: Date of Sale:

Sold to (Name and Address)

Cert. No./Regst. No. of Artificial Insemination Technician

Contact info.

Signature

Buyer's Certificate

I am fully satisfied with the quality and quantity of the semen straws purchased as per the above detail.

Signature (Buyer)

Note: The sale book should have numbered pages (page/foil number and book number) in Triplicate. Original is Buyer's copy, one copy for Bovine Breeding Authority and third copy will be for the Semen Bank. Bovine Breeding Authority copy should be submitted to the Bovine Breeding Authority along with the monthly report.

FORM 'H'

[See rule 8]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Certificate of Registration of Semen Bank Under the Punjab Bovine Breeding Act, 2016

This registration shall be displayed in a prominent and conspicuous place of business premises

Terms & Conditions:

*Registration is granted subject to the provisions of the Punjab Bovine Breeding Act, 2016.

**The holder of registration certificate shall comply with all the directions and conform to the specifications issued by the State Authority from time to time.

*** The holder of registration certificate is bound to file Annual report with the Punjab Bovine Breeding Authority

**** This certificate of registration becomes invalid in case semen bank stores, sale, procure semen produced by semen station which is non-graded/not evaluated/declared unfit by Government/Government of India/Authority.

(Punjab Bovine Breeding Authority)

Place: _________________

Date: __________________

FORM 'I'

[See rule 10 (1) & 11 (1)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Application for Approval for Sale/import of Semen/Embryo in Punjab under the Punjab Bovine Breeding Act, 2016

(1)     Registration No: ______________ Date of Issue: _____________

Name of the holder of Certificate of Registration: __________________

_________________________________________________________

(2)     Address of Holder of Certificate: ____________________________

_________________________________________________________

_________________________________________________________

(3)     Area of operation: ________________, Districts: _________________

Districts: _______________________

(4)     Number of Artificial Insemination Workers engaged, if any (attach complete detail of Artificial Insemination technicians/workers along with Registration number issued by Authority.

(5)     No. of veterinarians engaged, (attach complete detail along with Registration number of Punjab Veterinary Council ________________

(6)     Detail of semen, for which approval is desired:

(7)     Semen Stock Report:

No. of doses purchased earlier from the same Producer station, proposed in this request

If 'Yes', No. of doses sold

No. of doses in balance

No. of doses Discarded/found Dead

(8)     Detail of Semen doses purchased and sold during current year :

It is certified that work operations/business will be carried out in the allotted areas only.

It is certified that the above information is true as per the record of Semen Bank and all the straws will be handled, stored and sold as per the provisions of Bovine Breeding Authority Act.

Authorized Signatory

Date:

Place:

'FORM-J'

[See rule 6 (9)13 (1)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Annual Report (for Semen Station)

(1)     Registration No: _________ Date of Issue: ____________________

(2)     Name of the holder of Certificate of Registration: __________________

(3)     Address of the Holder of Certificate: __________________________

(4)     Name of Semen Station ____________________________________

(5)     Address of Semen Station: _________________________________

(6)     Period of reporting: ______________________________

(7)     Capacity of Semen Production (Semen doses in lac) during the year : ______________

(8)     Capacity utilization of single bull pens (%) during the year _______________

(9)     Total Number of bulls remained under semen collection during the year:

(10)   Breed wise classification of number of bulls under collection during the year

(11)   Quarantine facility:

Has the semen station a quarantine station?: Yes/No

Number of bulls remained in quarantine station (no. of bulls): _____

(12)   Rearing facility ;

Has the semen station a rearing station?: Yes/No

Number of bulls in rearing Station (no. of bulls): _____________

(a)      Production details of Certified bulls under semen collection:

(b)      Herd Strength for the year ___________

(c)      Details of diagnostic tests conducted for the entire herd :

 

Sale Performance:

 Quality Assurance :

Quality Control Officer

Number of AI technicians engaged, with details : ___________________

Liquid Nitrogen Gas purchase detail:

Bull record/information (to be provided individually for each bull)

_________________________________________________________________________________________________________

Unique Id: _____________________________________

Date certificate issued: ___________________________

Name of Semen Station/Owner: _____________________________________

Address of Semen Station: __________________________________________

Name of Bull: ______________________________________________________

Bull ID No. : ____________________

Breed of Bull: _______________________________________

__________________________________________________________________________________________________________________________________

_______________________________________________________________________________________________________________________________________

_______________________________________________________________________________________________________________________________________

Total No. of doses produced during previous year ______________

Total No. of doses produced during this Year ___________________

Initial Discard% ___________

Post thaw QC Discard % ______

FMD titer status ____________________ Protected/Unprotected _______________

Disease testing status _________

I/we hereby undertake to comply with all the provisions of the Punjab Bovine Breeding Act, 2016.

I/We certify that all purchase, sale and storage of semen straws is as per the Provisions of Bovine Breeding Act, 2016 and Artificial Insemination technicians getting semen straws from us meet the criteria of qualification and experience prescribed by the Authority to perform artificial insemination in bovines and are registered with the Bovine Breeding Authority. We also certify that all information provided above is true.

Name of Authorized Person:

Designation:

Place: 

Date

'FORM-K'

[See rule 8(6) 13 (2)]

Punjab Bovine Breeding Authority

(Under The Punjab Bovine Breeding Act-2016)

Annual Report (For Semen Bank)

(1)     Registration No: __________________________________________

(2)     Date of Issue: _____________________________________________

(3)     Name of the holder of Certificate of Registration: ________________

(4)     Address of Holder of Certificate: _____________________________

(5)     Period of Reporting: ________________________________________

(6)     Sources, usage and stock of semen doses:

_________________________________________________________________________________________________________

_________________________________________________________________________________________________________

(7)     Area of operation: _____________ Districts: ___________________

(8)     Number of AI technicians engaged, (attach complete details of AI technicians/workers along with registration number issued by Authority)

(9)     No. of veterinarians engaged, (attach complete details along with registration number of Punjab State veterinary council)

(10)   Sale Performance:

(11)   Quality Assurance :

Quality Control Officer

(12)   Liquid Nitrogen Gas purchase detail:

We certify that all purchase, sale and storage of semen straws is as per the Provisions of Bovine Breeding Act, 2016 and Artificial Insemination technicians getting semen straws from us meet the criteria of qualification and experience prescribed by the Authority to perform artificial insemination in bovines and are registered with the Bovine Breeding Authority. We also certify that all information provided above is true.