LexThe Gujarat Bovine Breeding (Regulation) Act, 2025
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IV- Ex.-9 9-1
Extra No. 9
©
The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LXVI ] WEDNESDAY, APRIL 9, 2025 / CHAITRA 19, 1947
Separate paging is given to this part in order that it may be filed as a Separate Compilation.
PART IV
Acts of Gujarat Legislature and Ordinances promulgated and Regulations
made by the Governor.
11-03-2023 11:42
The following Act of the Gujarat Legislature, having been assented to by the Governor
on the 9th April, 2025 is hereby published for general information.
K. M. LALA,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 9 OF 2025.
(First published, after having received the assent of the Governor, in the “Gujarat
Government Gazette”, on the 9th April, 2025).
AN ACT
to provide for the improvement of bovines and other animals by regulating bovine breeding
activities such as use of bovine breeding bulls for production, processing, storage, sale and
distribution of semen, artificial insemination along with assisted reproductive technologies
in bovines and for all matters connected therewith or incidental thereto.
It is hereby enacted in the Seventy-sixth Year of the Republic of India as follows: -
9-2 GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 [ PART IV
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gujarat Bovine Breeding (Regulation) Act, 2025.
(2) It extends to the whole of the State of Gujarat.
(3) It shall apply to bovine in the first instance and to such animals, as the State
Government may, by notification in the Official Gazette, specify.
(4) It shall come into force on such date as the State Government may, by notification
in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires, -
(a) “Artificial Insemination” or “AI” means the process of depositing disease free
bovine semen artificially in the uterus of a mature bovine female with intention of
making it conceived;
(b) “Artificial Insemination Service Provider” means a person who provides the
artificial insemination services through registered artificial insemination
technicians;
(c) “Artificial Insemination Technician” means a person except veterinarian who
possesses requisite qualification of AI training course or refresher course, as the
case may be, from an accredited AI training institute by State Government or / and
Central Government and already having registration with Authority;
(d) “Assisted Reproductive Technology” or “ART” means the techniques being
utilized for bovine breed improvement and treatment of infertility in bovines
which includes artificial insemination inv olved in embryo transplant, oocyte
pickup, In-vitro maturation and fertilization of bovine oocytes, embryo
manipulation, freezing, storage and deposition of embryo in female genital tract,
cloning, intra cytoplasm sperm injection and synchronization of estrus;
(e) “Assisted Reproductive Technology expert” or “ART expert” means a registered
veterinarian, who possesses requisite qualifications, skill and experience in
assisted reproductive technology for providing the assisted reproductive
technology services, as may be prescribed;
(f) “Assisted Reproductive Technology service provider” or “ART service provider”
means a person, who provides assisted reproductive technology services through
registered assisted reproductive technology experts;
(g) “Authority” means the Gujarat Bovine Breeding Regulatory Authority established
under section 9;
(h) “Bovine” means a cow, cow -bull, cow-heifer, buffalo, buffalo -bull and buffalo -
heifer;
(i) “Bovine breeding activities” means breeding activities in bovine that include use
of bovine bulls, p roduction, storage, transportation and use of frozen semen,
embryos and oocytes or use of reproductive organs;
(j) “Certified bull” means a bovine bull certified by the Authority, which is kept for
semen production for a particular bovine breed and meets the prescribed standards;
(k) “Embryo Transplant or In-vitro Fertilization laboratory” or “ET or IVF
laboratory” means any premises, where a facility is set up for collection,
processing, storage and transplant of bovine germ plasm or embryos and the use
of bovine semen for fertilization of oocytes by either in-vivo or In-vitro method
including the deposition of bovine embryos in female genital tract of recipient
bovine female;
Short title, extent,
application and
commencement.
Definitions.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 9-3
(l) “Government” means the Government of Gujarat;
(m) “person” shall include any company or association of persons or body of
individuals, whether incorporated or not;
(n) “premises” means any land, premises, yard, building, vessel, vehicle or any other
location used for bovine breeding activity;
(o) “prescribed” means prescribed by rules made under this Act;
(p) “Misbranded Semen” means semen doses of breeding bull whose DNA profile
does not match with the DNA profile of the semen doses kept in the records of the
semen station or semen straw;
(q) “Natural service” means use of breedable healthy bulls for making female bovines
pregnant by natural mating;
(r) “Research institute” means an institute run by a person, with intent to use live
animals or semen or embryos or oocytes or reproductive organs in research, tests
or experiments for scientific investigation or in a systematic search for facts;
(s) “Semen” means the semen or sexed semen of cow bull or buffalo bull in any form;
(t) “Semen bank” means any premise where the bovine semen is stored for trading or
distribution;
(u) “Semen station” means an approved premise, where a facility is set up for
collection, processing, storage and distribution of bovine semen for artificial
insemination;
(v) “Sexed sorted Semen” or “sexed semen” means semen having sperms to produce
more progenies of a desired sex;
(w) “State” means the State of Gujarat;
(x) “Veterinarian” means a registered veterinary practitioner defined in the Indian
Veterinary Council Act, 1984.
CHAPTER II
REGULATION AND REGISTRATION
3. (1) Save as otherwise provided in this Act, no person shall undertake any activity of
bovine breeding through natural service, production, storage, transportation, sale
or use of the bovine semen, embryos, ova or oocytes in the State, unless such
person is having a certificate of registration.
(2) The person holding certificate of registration under this Act shall maintain the
prescribed standards relating to bovine breeding activities, laid down by the State
Government or Central Government, from time to time.
(3) No person shall make advertisement or publicity misrepresenting the facts about
the types and nature of services for which he has been granted the certificate of
registration.
4. (1) On and from the date of commencement of this Act, -
(a) No person shall establish and operate a semen station or embryo transplant
or In-vitro fertilization laboratory;
(b) No person shall establish and operate Artificial Insemination Training
Institute (AITI); or
(c) No assisted reproducti ve technology service provider shall provide assisted
reproductive technology services, for bovine breeding activities in the State,
unless such person is having certificate of registration.
52 of 1984.
Regulation of
bovine
breeding
activities.
Registration
with
Authority.
9-4 GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 [ PART IV
(2) On and from the date of commencement of this Act, no person shall engage in the
assisted reproductive technology services as assisted reproductive technology
expert in the State, unless he, -
(a) possesses such qualification and experience, and has undergone the requisite
training, as may be prescribed, and
(b) is having valid certificate of registration.
(3) Every existing, -
(a) embryo transfer or In-vitro fertilization laboratory,
(b) assisted reproductive technology expert, and
(c) assisted reproductive technology service provider,
shall apply to the Authority for issue of certificate of registration within the
period of six months from the date of commencement of this Act.
(4) Every existing semen station and Artificial Insemination Training Institute
registered or accredited under Central Government Act and or rule has to register
under this Act within Six months from the date of commencement of this Act.
5. (1) On and from the date of commencement of this Act, -
(a) No person shall establish and operate a semen bank; or
(b) No person of artificial insemination service provider shall provide artificial
insemination services.
for bovine breeding activities in the State, unless such person is having
certificate of registration from Authority.
(2) On and from the date of commencement of this Act, no person shall engage in
artificial insemination services as artificial insemination (AI) technician in the
State unless he, -
(a) possesses such required qualification and has undergone the requisite
training, as may be prescribed, and
(b) is having certificate of registration issued by the concerned authorised
officers under this Act.
(3) Every existing, -
(a) Semen bank shall apply to the Authority, for issuance of certificate of
registration within six months from the date of commencement of this Act.
(b) artificial insemination service provider and artificial insemination technician,
registered or accredited under Central Government Act and /or rule must be
registered under this Act within six months from the date of commencement
of this Act.
(4) All Persons who intend to keep male bovine for breeding by natural service either
for their own herd or for making service available to other farmers' bovines shall
register the male bovine with the officer identified by the Authority in such manner
as may be prescribed.
6. (1) The manner of registration, re -registration, renewal or revocation of registration,
or payment of fee shall be such as may be prescribed.
(2) The State Government may impose such conditions, for registration,
re-registration, renewal or revocation of registration, as may be prescribed.
Registration
with
authorised
officers.
Conditions for
registration.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 9-5
7. For the purpose of registration under this Act, -
(a) The Gujarat Bovine Breeding Regulatory Authority shall be the authority for
section 4; and
(b) The officer as the State Government may by notification in the Official Gazette
authorise shall be the authorised officer for section 5.
8. Any person aggrieved by an order passed by the Authority or, the authorised officer, as
the case may be, pertaining, -
(a) to section 4 may file an appeal before the Secretary, Animal Husbandry; and
(b) to section 5 may file an appeal before an appropriate officer, in the manner as may
be prescribed.
CHAPTER III
GUJARAT BOVINE BREEDING REGULATORTRY AUTHORITY (GBBRA)
9. (1) On and from the date of commencement of this Act, there shall be established, for
the purposes of this Act, an Authority to be known as “the Gujarat Bovine
Breeding Regulatory Authority” to exercise the powers conferred upon and to
perform the functions assigned to it, under this Act.
(2) The Authority shall consist of following members, namely: -
(i) the Director of Animal Husbandry, Gujarat State,
Gandhinagar
Chairperson
(ii) the Chief Executive Officer, Gujarat Livestock
Development Board, Gandhinagar
Vice-
Chairperson
(iii) the Deputy Secretary (Animal Husbandry), Agriculture,
Farmer Welfare and cooperation Department, Gujarat State
ex-officio
Member
(iv) the Professor and Head, Animal Reproduction, Gynecology
and Obstetrics, nominated by Kamdhenu University
Gandhinagar, Gujarat State
ex-officio
Member
(v) the Joint Director (Intensive Cattle Development
Programme), Gujarat State, Gandhinagar.
Member-
Secretary
(3) The headquarters of the Authority shall be at Gandhinagar, Gujarat.
(4) The Authority shall have the jurisdiction all over the State of Gujarat in respect of
bovine breeding activities.
(5) The Authority shall meet at least once in three months at such time, as the
Chairperson may decide and shall observe such procedure to transact its business
at such meetings, as may be prescribed.
(6) The meetings of the Authority shall be convened and presided over by the
Chairperson. In absence of the Chairperson, the meeting shall be presided over by
the Chief Executive Officer, Gujarat Livestock Development Board, Gandhinagar.
(7) The State Government may, for the purpose of enabling the Authority, to
efficiently discharge its functions under this Act, provide such number of officers
and other employees as may be considered necessary.
10. (1) The State Government shall take under its control the bovine breeding activities
through the Authority. The Authority a lso exercise the powers conferred on, and
perform the functions assigned to, it under this Act.
Authorities for
registration.
Appeal.
Gujarat Bovine
Breeding
Regulatory
Authority.
Powers and
functions of
Authority.
9-6 GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 [ PART IV
(2) The Authority shall be a body constituted by the name aforesaid, having perpetual
succession and a common seal, with powers to acquire, hold and dispose of
property, both movable and immovable, and to contract, and shall by the said name
sue and be sued.
(3) The Authority may constitute committees and sub -committees as may be
necessary for efficient discharge of duties and performance under this Act.
(4) The Authority shall have the power to co -opt as member of any committee
appointed under sub -section (3) such other number of person(s) who are not
member of Authority, as it may be think fit.
(5) The Authority shall appoint a team of experts having releva nt professional
experience of not less than ten years in the field of animal breeding or husbandry
in any veterinary institution of repute, for the purpose of conducting inquiry or
inspection of any person or any premises and to perform such other function s,
under this Act.
(6) The Authority shall perform the following functions, namely: -
(a) to monitor and regulate natural service of bovine breeding through
compulsory registration of bull;
(b) to monitor, regulate and promote the production of bovine semen, bovine
embryos, ova or oocytes in the State;
(c) to monitor, regulate and promote storage, transportation, distribution, sale
and use of bovine semen, bovine embryos, ova or oocytes in the State;
(d) to register and renew the registration of the Semen Station, Embryo
Transplant or In-vitro Fertilization Laboratory, Assisted Reproductive
Technology experts, Assisted Reproductive Technology service providers as
per the provisions of this Act, and colle ct certification charges / any other
charges for services rendered as may be prescribed;
(e) to register the AI Training Institutes with prior permission of the
Government;
(f) to certify the bulls to be used for semen production which meet the prescribed
standards;
(g) to advice the Government on any matters concerned with bovine breeding
activities;
(h) to undertake surveys and conduct studies of bovine breeding activities to
ascertain the status, potential problems and solutions thereon;
(i) to make regulations for performing the functions of the Authority, under the
provisions of this Act;
(j) to enforce Acts and to formulate and implement rules and policies as per the
instructions received from State Government time to time;
(k) to appoint expert with veterinary qualifications an d experience as it may
consider necessary for the efficient discharge of its functions with the prior
permission of Government;
(l) to call information from the persons engaged in the bovine breeding
activities;
(m) to give directions requiring any person in-charge of any premises, where any
bovine breeding activity is carried out and who in its opinion, is contravening
any of the provisions of this Act and the rules made thereunder;
(n) to delegate the required powers to any Government officer to discharge the
functions of the Authority;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 9-7
(o) to constitute committee or sub-committees as and when required for carrying
out the functions of the Authority in an effective manner;
(p) to perform such other functions as may be entrusted by the State
Government; and
(q) the Authority, while discharging the functions under this Act, shall be bound
by such directions as may be given by the State Government.
11. (1) The Authority or any officer or member of team of experts authorised by him in
this behalf, with a view to securing compliance with the terms and conditions of
the registration or recognition and any provisions of this Act and rules made
thereunder, or for the purpose of inspection and enquiry, may –
(a) enter, inspect and cause or conduct search of any place of business or
premises of the semen station or artificial insemination service provider or
training institute in which it has reason to believe that any activity in
contravention of the provisions of this Act and rules made thereunder is going
on or there is any contravention of any of the provisions of this Act or rules
made thereunder or the holder of certificate is doing activities in violation of
the conditions of registration or recognition issued under this Act;
(b) collect samples of semen, frozen semen straw, blood or any other material
used in semen production or AI services, from the premises of any semen
station or AI service provider or training institute and have such samples
analysed by a laboratory authorised in that behalf by the Authority and shall
also seize any bulls therefrom which are not duly certified for semen
production or make such other enquiry as may be required, take statements
of the holder of the certificate of registration or recognition and other persons
working in such premises and to check the records thereof.
(2) The provisions of the Bharatiya Nagarik Suraksha Sanhita, 2023 relating to search
and seizure shall, so far as may be, apply to searches and seizures made under sub-
section (1).
CHAPTER IV
OFFENCES AND PENALTIES
12. (1) Any person having a certificate of registration under sections 4 and 5 of this Act
has failed to maintain the prescribed standards relating to bovine breeding
activities laid down by the State Government and the Central Government, from
time to time, shall be punished with fine which may extend to fifty thousand
rupees. further amount not exceeding one thousand r upees for every day during
which the non-compliance or violation continues.
(2) Whoever carries out any of the bovine breeding activities without holding a
certificate of registration or carry on production activity of frozen semen from
other than the cer tified bulls or breeding activities with misbranded semen or
contravenes any of the provisions of this Act, shall on conviction, be punished
with a simple imprisonment for a term which may extend to six months or with
fine which may extend to one lakh rupees, or with both.
(3) Any person resorts to any sort of advertisement or publicity misrepresenting the
facts about the type and nature of services for which he has been granted the
certificate of registration, shall on conviction, be punished with a simpl e
imprisonment for a term which may extend to six months or with fine which may
extend to two lakh rupees, or with both.
Powers to
inspect,
search and
seizure.
Offences and
penalties.
46 of 2023.
9-8 GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 [ PART IV
(4) The Authority or officer authorised by the Authority shall be entitled to impose
fine under sub-sections (1) and (2) and other fines or charges as may be specified
by rules for non -compliance or violation of any conditions of the registration,
renewals of license of the provisions or requirements of this Act or rules made
thereunder and license conditions, directions or orders of the Authority made from
time to time.
(5) The fines or charges which may be imposed by the Authority or officer authorised
by the Authority under this Act shall be in addition to and not in derogation or any
other liability, which the person guilty of violation or non -compliance, may have
incurred.
13. (1) Subject to the provisions of this Act, and to any direction that the Government
may give in this behalf, the Authority, may in exercise of its powers and
performance of its functions under this Act, issue any direction in writing to any
person or officer and such person or officer shall be bound to comply with such
directions.
(2) The powers to issue directions under this section shall include the power to
direct—
(a) the clo sure, prohibition or regulation of any operation, process or activity
related to bovine breeding, AI services, training; or
(b) the stoppage or regulation of supply of electricity, water or any other service.
14. The District Magistrate and the District Superintendent of Police having jurisdiction in
the area concerned shall co -operate by themselves or through their subordinates, with
the Gujarat Bovine Breeding Regu latory Authority or officer authorised by the
Authority for carrying into effect and enforcing the provisions of this Act.
15. (1) Where it is apprehended by the Authority that, any person engaged in the bovine
breeding activities in contravention of the provisions of this Act or rules made
thereunder and has refused to either comply with the notice served upon him or to
pay the fine imposed upon him, for such contravention, the Authority or any
officer authorised by it, may file a complaint in the Court o f Judicial Magistrate
First Class, for restraining the said person from carrying out the said activities.
(2) On receipt of an application under sub -section (1), the court may pass an order
restraining any such person from car rying out the said activity or give such
directions or pass such order as it may deem fit.
16. (1) No court shall take cognizance of any offence under this Act except on a complaint
made by the Authority or any officer authorised in this behalf.
(2) No civil court shall have any jurisdiction in any matter, in respect of which the
Government or any other person or Authority is empowered by this Act to take
cognizance, and dispose it off, and the manner in which the Government or su ch
person or Authority may exercise any power, vested in it or to him by or under
this Act.
17. (1) Where an offence under this Act has been committed by a company, every person
who, at the time when the offence was committed, was in -charge of, and was
responsible to the company for the conduct of the business of the company, as well
as the company, shall be deemed to be guilty of the offence and shall be liable to
be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such
person liable to any punishment provided in this Act, if he proves that the offence
was committed without his knowledge for that he had exercised all due diligence
to prevent the commission of such offence.
Powers to issue
directions.
Co-operation
of police.
Power of
courts for
restraining
bovine
breeding
activities.
Cognizance of
offences.
Offences by
companies.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 9-9
(2) Notwithstanding anything contained in sub -section (1), where an offence under
this Act has been committed by a company, and it is proved that the offence has
been committed with the consent or connivance of, or is attributable to any neglect
on the part of , any director, manager, secretary or other officer of the company,
such director, manager, secretary or other officer shall also be deemed to be guilty
of that offence and shall be liable to be proceeded and punished accordingly.
CHAPTER V
FINANCE ACCOUNT AND AUDIT
18. (1) There shall be a fund of the Authority to be called “the Gujarat Bovine Breeding
Regulatory Authority Fund” to which all moneys received by the Authority,
including grants made by the Government, fees received, donations or subsidies,
gifts and bequests made to it by any person or institution shall be credited.
(2) All funds of the Authority shall be kept in a Scheduled Bank and shall be operated
by the person, as may be authorised by the Authority in this behalf, in writing.
19. (1) The Authority shall keep accounts in such form and in such manner as may be
prescribed.
(2) The accounts of the Authority shall be audited by the office of the Examiner, Local
Fund or by any other auditor appointed by the Authority with the approval of the
State Government.
(3) The State Government may, if it thinks necessary, appoint a special auditor to
inspect and audit the accounts of the Authority.
(4) The auditor or the special au ditor, as the case may be, shall submit his report to
the Authority and shall forward a copy thereof to the State Government.
20. (1) The Authority shall prepare, an annual report, in such form and by such date, as
may be prescribed, for each financial yea r, giving a full account of its activities
during the previous financial year and submit a copy to the Government within
one month from the prescribed date.
(2) Upon receipt of the annual report, the Government may take such action thereon
as it may consider necessary.
(3) A copy of the report submitted to the Government, together with a report of the
action taken thereon by the Government under sub-section (2), shall be laid before
the State Legislature.
CHAPTER VI
MISCELLANEOUS
21. Any bovine semen or embryo production facility set up by Government Research
Institute or the University for the purpose of research and training shall be exempted
from the obligation of holding a certificate of registration under this Act:
Provided that, such research institute or the University shall not use the semen
or embryo, for supply or sell to any artificial insemination technician or artificial
insemination service provider or assisted reproductive technology service provider, for
the purpose of mass bovine inseminations or embryo transplant.
22. (1) Every person who holds a certificate of registration under this Act shall maintain
such books, accounts and records relating to his business in such form and in such
manner, as may be prescribed.
(2) Every person who holds a certificate of registration under this Act shall submit to
the Authority, half yearly returns, in duplicate, in such forms and in such manner,
as may be prescribed.
Fund of
Authority.
Accounts
and audit.
Annual report.
Exemption.
Maintenance
of records and
submission of
returns.
Government Central Press, Gandhinagar.
9-10 GUJARAT GOVERNMENT GAZETTE, EX. 09-04-2025 [ PART IV
23. No suit, prosecution or other legal proceedings shall lie against the Authority, any
officer or employee of the Authority for anything which is in good faith done or
intended to be done in pursuance of this Act or any rule or order made thereunder.
24. The provisions of this Act shall be in addition to, and not in derogation of the provisions
of any other laws for the time being in force.
25. (1) The Government may, by notification in the Official Gazette , make rules for
carrying out the purposes of this Act.
(2) All rules made under this section shall be laid for not less than thirty days before
the State Legislature as soon as may be they are made, and shall be subject to
rescission by the State Legislature or to such modification as the State Legislature
may make, during the session in which they are so laid or the session immediately
following.
(3) Any rescission or modification so made by the State Legislature shall be published
in the Official Gazette, and shall thereupon take effect.
26. The Authority may, with the previous approval of the State Government, make
regulations, from time to time, by notification published in the Official Gazette , not
inconsistent with the provisions of this Act and rules made thereunder, for all or any of
the matters provided under this Act, by regulations.
27. (1) If any difficulty arises in giving effect to any provisions of this Act, the
Government may, by a general or a special order published in the Official Gazette,
make such provisions not inconsistent with the provisions of this Act or the rules
made thereunder, as may be necessary or expedient for the purpose of removing
the said difficulty:
Provided that no such order shall be made after the expiry of a period of
three years from the date of commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be, after it is
made, before the State Legislature.
---------------
Protection of
action taken
in good faith.
Act not in
derogation to
any other law.
Power to
make rules.
Power to make
regulations.
Power to
remove
difficulties.