LexThe Maharashtra Bovine Breeding (Regulation) Act, 2023.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2024 : Mah. V] 1
THE MAHARASHTRA BOVINE BREEDING (REGULATION) ACT, 2023
[Text as on 22nd January 2025]
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CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
REGULATION AND REGISTRATION
3. Regulation of bovine breeding activities.
4. Registration of semen station, ET or IVF laboratory, AITI, ART service provider with
Authority.
5. Registration of semen bank, AI service provi der and AI technician with District Deputy
Commissioner, Animal Husbandry.
6. Procedure for registration.
7. Renewal.
8. Certification of bull.
9. Issue of duplicate registration certificate.
10. Revocation of registration certificate.
11. Appeal.
CHAPTER III
MAHARASHTRA BOVINE BREEDING REGULATORY AUTHORITY
12. Establishment of Maharashtra Bovine Breeding Regulatory Authority.
13. Meetings of Authority.
14. Appointment of officers and other employees.
CHAPTER IV
FUNCTIONS AND POWERS OF AUTHORITY
15. Functions of Authority.
16. Powers of Authority.
17. Power to inspect, search and seizure.
CHAPTER V
OFFENCES AND PENALTIES
18. Power to make application to courts for restraining apprehended bovine breeding activities
in contravention of this Act.
19. Penalties.
20. Offences by companies.
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21. Compounding of offences.
22. Cognizance of offences.
23. Bar of jurisdiction.
CHAPTER VI
FINANCE, ACCOUNTS AND AUDIT
24. Authority fund.
25. Accounts and audit.
26. Annual report.
CHAPTER VII
MISCELLANEOUS
27. Exemptions.
28. Power to give directions.
29. Maintenance of records and submission of returns.
30. Report of recognized laboratory.
31. Local authorities to assist.
32. All members and officials of Authority to be public servants.
33. Protection of action taken in good faith.
34. Power to make rules.
35. Power to make regulations.
36. Power to remove difficulties.
2024 : Mah. V] The Maharashtra Bovine Breeding (Regulation) Act, 2023 3
MAHARASHTRA ACT No. V OF 20241
[This Act received the assent of the Governor on the 18th January 2024; assent was first
published in the Maharashtra Government Gazette, Extraordinary No. 6, Part IV,
on the 19th January 2024.]
An Act to provide for the improvement of bovines by regulating bovine breeding
activities such as use of bovine breeding bulls for production of semen, processing,
storage, sale and distribution of bovine semen, artificial insemination along
with assisted reproductive technologies in bovines and for all matters
connected therewith or incidental thereto.
WHEREAS it is expedient to provide for the improvement of bovines by regulating bovine
breeding activities such as use of bovine breeding bulls for production of semen, processing, storage,
sale and distribution of bovine semen, artificial insemination along with assist ed reproductive
technologies in bovines and for all matters connected therewith or incidental thereto; It is hereby enacted
in the Seventy-fourth Year of the Republic of India, as follows :—
CHAPTER I
PRELIMINARY
1. Short title and commencement. — (1) This Act may be called the Maharashtra Bovine
Breeding (Regulation) Act, 2023.
(2) It shall come into force on such date 2 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— 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” or “AI service provider” means a pe rson, who
provides the bovine breeding services through registered artificial insemination technicians;
(c) “artificial insemination technician” or “AI technician” means a veterinarian or a trained
artificial insemination worker, who possesses requisite q ualifications, skill and experience to
perform artificial insemination in bovines, as may be prescribed;
(d) “assisted reproductive technology” or “ART” means the techniques utilized for bovine
breed improvement and treatment of infertility in bovines whi ch includes artificial insemination
involved 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 oestrus;
(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 Maharashtra Bovine Breeding Regulatory Authority established
under section 12;
(h) “bovine” means a cow, cow-bull, cow-heifer, buffalo, buffalo-bull and buffalo-heifer;
(i) “bovine breeding activities” m eans breeding activities in bovines that include the use of
bovine bulls, production, storage, transportation and use of frozen semen, embryos and oocytes or
use of reproductive organs;
1 For Statement of Object and Reasons of the L. A. Bill No. L of 2023, see Ma harashtra Government Gazette, 2023,
Extraordinary No. 51, Part V-A, dated the 12th December 2023, page 13.
2 This Act came into force on the 5th December 2024, vide G. N., A. A. H. D. D. and. F. D., No. LVS -2024/CR No.
51/PADUM-4., Maharashtra Government Gazette, Part IV-B, dated 5th December 2024, p. 48.
4 The Maharashtra Bovine Breeding (Regulation) Act, 2023 [2024 : Mah. V
(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
germplasm 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;
(l) “Government” means the Government of Maharashtra;
(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 by the Government under this Act;
(p) “regulations” means the regulations made by the Authority under this Act;
(q) “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;
(r) “semen” means the semen of cow bull or buffalo bull in any form;
(s) “semen bank” means any premises where the bovine semen is stored for trading or
distribution;
(t) “semen station” means an approved premises, where a facility is set up for collection,
processing, storage and distribution of bovine semen for artificial insemination;
(u) “State” means the State of Maharashtra;
(v) “veterinarian” means a registered veterinary practitioner defined in the Indian Veterinary
Council Act, 1984 (52 of 1984).
CHAPTER II
REGULATION AND REGISTRATION
3. Regulation of bovine breeding activities. — (1) Save as otherwise provided in this Act, no
person shall undertake any activity of production, storage, transportation, sale or use of the bovine semen,
embryos, ova or oocytes in the State, unless such person is having registration certificate therefor under
this Act.
(2) The person holding registration certificate 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 registration certificate.
4. Registration of semen station, ET or IVF laboratory, AITI, ART service provider with
Authority.— (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 reproductive technology (ART) service provider shall provide assisted
reproductive technology services, for bovine breeding activities in the State, unless such person is
having registration certificate therefor from the Authority under this Act.
(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
2024 : Mah. V] The Maharashtra Bovine Breeding (Regulation) Act, 2023 5
(b) is having registration certificate issued by the Authority, under this Act.
(3) Every existing,—
(a) semen station, embryo transfer or in-vitro fertilization laboratory,
(b) artificial insemination training institute,
(c) assisted reproductive technology expert, and
(d) assisted reproductive technology service provider,
shall apply to the Authority for issue of registration certificate within the period of six months
from the date of commencement of this Act.
5. Registration of semen bank, AI service provider and AI technician with District Deputy
Commissioner, Animal Husbandry.— (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 a rtificial insemination
services;
for bovine breeding activities in the State, unless such person is having registration cer tificate of the
District Deputy Commissioner, Animal Husbandry under this Act.
(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 qualification and experience, and has undergone the requ isite training, as
may be prescribed, and
(b) is having registration certificate issued by the concerned District Deputy Commissioner,
Animal Husbandry,
under this Act.
(3) Every existing,––
(a) semen bank,
(b) artificial insemination service provider, or
(c) artificial insemination technician,
shall apply to the concerned District Deputy Commissioner, Animal Husbandry for issue of registration
certificate within six months from the date of commencement of this Act.
6. Procedure for registration.— (1) Every application for registration,––
(a) under section 4, shall be made to the Authority, or
(b) under section 5, shall be made to the concerned District Deputy Commissioner, Animal
Husbandry,
in such form and in such manner alongwith such documents and such fees, as may be prescribed.
(2) On receipt of an application under sub -section ( 1), the Authority or District Deputy
Commissioner, Animal Husbandry, as the case may be, after making such inquiry as it deems necessary,
either issue or refuse to issue the registration certificate :
Provided that, the Authority or District Deputy Commissioner, Animal Husbandry, as the case may
be, shall before refusing to issue the registration certificate, give the applicant a reasonable opportunity
of being heard.
(3) The registration certificate shall be in such form and subject to such terms and conditio ns, as
may be prescribed and shall be valid for a period of five years from the date of issue of the
registration certificate.
7. Renewal.— (1) Every application for renewal of the registration certificate under this Act shall
be made before three months of the date of expiry of the period of such registration certificate :
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Provided that, the Authority or District Deputy Commissioner, Animal Husbandry, as the case may
be, may allow such application after the aforesaid period, if the Authority or District Deputy
Commissioner, Animal Husbandry, as the case may be, is satisfied that the applicant was prevented by
sufficient cause from applying for renewal in time.
(2) The provisions of issue of registration certificate under this Act shall, mutatis mutandis, apply
for renewal of registration certificate.
8. Certification of bull.— (1) On and from the date of commencement of this Act, any person
having registration certificate for semen station, may apply to the Authority for certification of a bull for
carrying out the semen production.
(2) The Authority may certify the bull and shall issue certificate in such form and in such manner
and subject to such terms and conditions, as may be prescribed. The Authority may refuse to certify the
bull after recording the reasons in writing therefor.
(3) The Authority shall generate a unique identification number for each certified bull and it shall
be mandatory for the person having registration certificate of semen station to tag this unique
identification number to the certified bull securely and permanently at all times.
(4) On and from the date of commencement of this Act, no person having registration certificate of
semen station shall carry out semen production from any bovine bull other than those certified by the
Authority.
9. Issue of duplicate registration certificate.— If a registration certificate issued under this Act
is defaced, lost or destroyed, the Authority or District Deputy Commissioner, Animal Husbandry, as the
case may be, upon satisfaction, grant a duplicate certificate to the applicant on payment of such fee, as
may be prescribed.
10. Revocation of registration certificate.— If the Authority or District Deputy Commissioner,
Animal Husbandry, as the case may be, is satisfied either on a reference made to it, in this behalf or on
enquiry report or otherwise that,—
(a) the registration certificate granted by it under this Act has been obtained by
misrepresentation or fraud;
(b) the holder of the registration certificate has failed to comply with the conditions subject
to which the certificate has been granted; or
(c) has contravened any of the provisions of this Act or rules made thereunder,
then, without prejudice to any other proceedings to which the holder of the certificate may be liable under
this Act, the Authority or District Deputy Commissioner, Animal Husbandry, as the case may be, after
giving the holder of the registration certificate an opportunity of being heard shall,—
(i) revoke the registration certificate after recording reasons in writing for such revocation; or
(ii) suspend the registration certificate till the holder of the certificate complies with all the
required conditions to the satisfaction of the Authority or District Deputy Commissioner, Animal
Husbandry, as the case may be; or
(iii) impose such other conditions to be complied with, by the holder of
registration certificate.
11. Appeal.— (1) Any person aggrieved by an order passed by the Authority under sections 6, 7,
8 and 10 may file an appeal before the Secretary of the Animal Husbandry and Dairy Development
Department within a period of thirty days from the date of receipt of order.
(2) Any person aggrieved by an order passed by the District Deputy Commissioner, Ani mal
Husbandry under sections 6, 7 and 10 may file an appeal before the concerned Regional Joint
Commissioner, Animal Husbandry within a period of thirty days from the date of receipt of order.
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(3) The Appellate Authorities may entertain any appeal after the expiry of the period of thirty days,
if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(4) On receipt of an appeal under sub-section (1) or (2), the Appellate Authorities shall, after giving
a reasonable opportunity of being hear d to the appellant, dispose off appeal w ithin a period of
three months.
(5) The order of the Appellate Authorities shall be final.
CHAPTER III
MAHARASHTRA BOVINE BREEDING REGULATORY AUTHORITY
12. Establishment of Maharashtra Bovine Breeding Regulatory Authority.— (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 Maharashtra 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 the following members, namely :—
(a) Commissioner, Animal Husbandry,
Commissionerate of Animal Husbandry,
Maharashtra State, Pune,
Chairperson;
(b) Chief Executive Officer, Maharashtra
Livestock Development Board, Nagpur,
ex-officio
Member;
(c) Deputy or Joint Secretary, (Animal
Husbandry), Agriculture, Animal Husbandry,
Dairy Development and Fisheries Department,
ex-officio
Member;
(d) Chairman, Board of Studies, Animal
Reproduction, Gynaecology and Obst etrics
(ARGO), Maharashtra Animal and Fisheries
Science University, Nagpur,
ex-officio
Member;
(e) Deputy Commissioner or Joint Commissioner,
Animal Husbandry (Livestock),
Commissionerate of Animal Husbandry,
Maharashtra State, Pune,
ex-officio
Member;
(f) Deputy Commissioner, Animal Husbandry,
Commissionerate of Animal Husbandry,
Maharashtra State, Pune,
Member-
Secretary.
(3) The headquarter of the Authority shall be at Pune, Maharashtra.
(4) The Authority shall have jurisdiction all over the State of Maharashtra in respect of bovine
breeding activities.
13. Meetings of Authority.— (1) 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 by regulations.
(2) The meetings of the Authority shall b e convened and presided over by the Chairperson. In
absence of the Chairperson, the meeting shall be presided over by the Chief Executive Officer,
Maharashtra Livestock Development Board, Nagpur.
14. Appointment of officers and other employees.— 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.
CHAPTER IV
FUNCTIONS AND POWERS OF AUTHORITY
15. Functions of Authority.— The Authority shall perform the following functions, namely :—
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(a) to regulate the production of bovine semen, bovine embryos, ova or oocytes in the State;
(b) to regulate the storage, transportation, sale and use of bovine semen, bovine embryos, ova
or oocytes in the State;
(c) to register and renew the registration of the semen stations, embryo transplant or in-vitro
fertilization laboratory, assisted reproductive technology experts, assisted reproductive technology
service providers, as per the provisions of this Act;
(d) to register the artificial insemination training institutes with prior permission of the
Government;
(e) to certify the bulls to be used for semen production which meet the prescribed standards;
(f) to advice the Government on any matters concerned with bovine breeding activities;
(g) to undertake surveys and conduct studies of bovine breeding activities to ascertain the
status, potential problems and solutions thereon;
(h) to make regulations for performing the functions of the Authority, under the provisions of
this Act;
(i) to perform such other functions and activities concerning bovine breeding, as per the
bovine breeding policy of the Government, as may be prescribed;
(j) to perform such other functions as may be prescribed by the Government.
16. Powers of Authority.— The Authority shall have the following powers, namely :—
(a) to inspect the premises where bovine breeding activities are carried out;
(b) to appoint expert with veterinary qualifications and experience as it may considers
necessary for the efficient discharge of its functions;
(c) to call information from the persons engaged in the bovine breeding activities;
(d) 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, to furnish such information, as it may deems fit;
(e) to give directions to any person, officer or other authority, for the purposes of this Act and
such person, officer or other authority, as the case may be, shall be bound to comply with such
directions;
(f) such other powers as may be prescribed by the Government.
17. Power to inspect, search and seizure.— (1) The Authority or any officer or member of team
of experts authorised in this behalf, for the purpose of inspection and enquiry, may,—
(a) enter, inspect and cause or conduct search of any premises in which it has reason to believe
that any bovine breeding activities in contravention of the provisions of this Act and rules made
thereunder are carried out;
(b) collect samples of semen, bloo d or any other material used in semen production or
artificial insemination services or assisted reproductive technology services, from the premises and
have such samples analysed by a recognized laboratory 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 registration certificate and other persons working in such
premises and to check the records thereof.
(2) The provisions of the C ode of Criminal Procedure, 1973 (2 of 1974) relating to search and
seizure shall, so far as may be, apply to searches and seizures made under sub-section (1).
CHAPTER V
OFFENCES AND PENALTIES
18. Power to make application to courts for restraining apprehe nded bovine breeding
activities in contravention of this Act.— (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
2024 : Mah. V] The Maharashtra Bovine Breeding (Regulation) Act, 2023 9
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 authorized by it, may file a complaint in
the Court of Metropolitan Magistrate or Judicial Magistrate First Class, as the case may be, 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, to carry out the said activity or give such directions or pass such order as it may deem fit.
19. Penalties.— (1) Any person having a registration certificate under sections 4 and 5 under 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 on conviction be punished
with fine which may extend to fifty thousand rupees.
(2) Whoever carries out any of the bovine breeding activities without holding a registration
certificate or carry on production activity of frozen semen from other than the certified bulls or
contravenes any of the provisions of this Act, shall on conviction , be punished with fine which may
extend to one lakh rupees.
(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 registration certificate, 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 two lakh rupees, or with both.
20. Offences by companies. — (1) Where an offence under this Act has been committed by a
company, every person, who, at the time when the offence was committe d 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, if he proves that the offence was committed without his knowledge or that he has exercised
all due diligence to prevent the commission of such offence.
(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, an y director, manager, secretary or other
officer of the company, such director, manager, secretary or other officer shall also be deemed to be
guilty of the offence and shall be liable to be proceeded and punished accordingly.
Explanation.— For the purposes of this section,—
(a) “company” means a body corporate and includes a firm or other association of persons or
body of individuals, whether incorporated or not; and
(b) “director” in relation to a firm, means a partner in the firm, and in relation to an y
association of persons or body of individuals, means any member controlling the affairs thereof.
21. Compounding of offences.— (1) Any offence of contravention of any of the provisions of this
Act, punishable under the Act, may, on an application by th e accused person, either before or after the
institution of any prosecution, be compounded by the Authority or the member or the officer appointed
by the Authority, as the case may be, for a sum of not less than fifty per cent., of the maximum fine
provided for such offence, in such manner, as may be prescribed.
(2) Nothing contained in sub -section (1) shall apply to an offence committed by a person for the
second time or thereafter within a period of three years from the date of commission of a
similar offence,—
(a) which was earlier compounded; or
(b) for which such person was earlier convicted.
(3) Where any offence is compounded before the institution of any prosecution, no prosecution
shall be instituted in relation to such offence, against the offe nder in relation to whom the offence is so
compounded.
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22. Cognizance of offences.— (1) No court shall take cognizance of any offence punishable under
this Act, except on a complaint is made by the District Deputy Commissioner, Animal Husbandry or
Authority or any officer authorized by the Authority or District Deputy Commissioner in this behalf.
(2) No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class
shall try any offence punishable under this Act.
23. Bar of jurisdiction.— 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 suc h person or Authority may exercise
any power, vested in it or to him by or under this Act.
CHAPTER VI
FINANCE, ACCOUNTS AND AUDIT
24. Authority fund.— (1) There shall be a fund of the Authority to be called “the Maharashtra
Bovine Breeding Regulatory Authority Fund” to which shall be credited all moneys received by the
Authority, including grants made by the Government, fees received, donations, gifts and bequests made
to it by any person or institution.
(2) All funds of the Authority shall be kept in a Scheduled Bank and shall be operated by the person,
as may be authorized by the Authority in this behalf, in writing.
25. Accounts and audit.— (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 Chief Auditor, 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 audit the accounts
of the Authority.
(4) The auditor or the special auditor, as the case may be, shall submit his report to the Authority
and shall forward a copy thereof to the State Government.
(5) The cost of the audit under sub-section (2) or (3), if any, shall be borne by the Authority.
26. Annual report.— (1) The Authority shall prepare, in such form and by such date, as may be
prescribed, for each financial year, an annual report, 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 thereo n 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 each House of the
State Legislature.
CHAPTER VII
MISCELLANEOUS
27. Exemptions.— Any bovine semen or embryo production facility set up by research institute
or the university for the purpose of research and training shall be exempted from the obligation of holding
a registration certificate under this Act :
Provided that, such research institute or the university shall not use for supply or sell the semen or
embryo to any artificial insemination technician or artificial insemination service provider or assisted
reproductive technology service provider, f or the purpose of mass bovine inseminations or embryo
transplant.
28. Power to give directions. — The Government may, from time to time, in the public interest
and for better and effective implementation of the Act, give such directions to Authority as de emed
necessary; and the Authority shall comply with such directions.
2024 : Mah. V] The Maharashtra Bovine Breeding (Regulation) Act, 2023 11
29. Maintenance of records and submission of returns. — (1) Every person who holds a
registration certificate under this Act shall maintain such books, accounts and records relating to hi s
business in such form and in such manner, as may be prescribed.
(2) Every person who holds a registration certificate under this Act shall submit to the Authority,
half yearly returns, in duplicate, in such forms and in such manner, as may be prescribed.
30. Report of recognized laboratory.— Any document purporting to be a report duly issued by
a recognized laboratory may be used as evidence of the facts stated therein in any proceedings under
this Act.
31. Local authorities to assist.— All local authorities shall render such help and assistance and
furnish such information to the Authority, as it may require for discharge of its functions and shall make
available for inspection and examination of such records or documents, as may be necessary.
32. All members and officials of Authority to be public servants. — All members and officers
of the Authority and officers when acting or purporting to act in pursuance of any of the provisions of
this Act and the rules made thereunder shall be de emed to be public servants within the meaning of
section 21 of the Indian Penal Code (45 of 1860).
33. Protection of action taken in good faith. — No suit, prosecution or other legal proceedings
shall lie against the Authority or District Deputy Commissioner, Animal Husbandry or any member or
officer of the Authority or any person authorised by the Authority or District Deputy Commissioner,
Animal Husbandry in respect of anything which is done, or intended to be done in good faith under this
Act or the rules or orders made thereunder.
34. Power to make rules.— (1) The State Government may, by notification in the Official Gazette,
and subject to the condition of previous publication, make rules to carry out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, before each
House of the State Legislature, while it is in session for a total peri od of thirty days which may be
comprised in one session or in two or more successive sessions, and if, before the expiry of the session
in which it is so laid or the session immediately following, both Houses agree in making any modification
in the rule or both Houses agree that the rule should not be made, and notify such decision in the
Official Gazette, the rule shall, from the date of such notification, have effect only in such modified form
or be of no effect as the case may be; so, however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done or omitted to be done under that rule.
35. Power to make regulations. — 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.
36. Power to remove difficulties.— (1) If any difficulty arises in giving effect to the provisions
of this Act, the State Government may, as occasion arises, by an order published in the Official Gazette,
do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or
expedient for the purposes of removing the difficulty :
Provided that, no such order shall be made after the expiry of the period of two years from the date
of commencement of this Act.
(2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before
each House of the State Legislature.