The Punjab Herd Registration Act, 2006

 
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The Punjab Herd Registration Act, 2006 
 
Act 33 of 2006 
 
 
 
 
 
 
 
 
Keyword(s): 
Authority, Breed, Dairy Animal, Embryo, Embryo Certificate, Foundation 
Stock, Fund, Identification, Pedigree, Registration Certificate, Semen, Semen 
Certificate 
 
THE PUNJAB HERD REGISTRATION ACT. 2006. 
fPunjab Act No. 33 of 2006) 
CON'IFNTS 
Sectlolls Paga 
1. Short t~tle and conmlencenlent 
2 Definitions 
3 Establ~shmcnt of' Author~ty 
4 Hcadquarters of the Authonty 
5 Meetlngs of the Authority 
6 Funcr~ons of the Authority 
?overs of the Autl~or~ty 
Sett~ng up of Consultative Conmilttee 
Estahi~shment of breed associat~on 
bee for reglstratlon 
Issue of regstratlon cert~ficate 
Responslb~iltles of the dalry owner 
Fund of the Authonty 
Submiss~on of reports 
Aud~t of Accounts 
Power to issue d~rect~ons 
17 Power to make rules 
18 Po\\ei to make regulations 
19 Pov. t.1 to remove difftcultrcs 
20 Protection of actions ~akcr~ m good ta~th 
-7 1 L)eiegatroii 
22 0~er rld~ng eftect 
23 Kepeal and sat flip 
'TIIE PLJh'JAB HERD REGISTRATION ACT, 2006. 
(Punjab Act No. 33 of 2006) 
[Received the assent of the Governor of Punjab on time 20th October, 2006, and 
was firsr publ~shed for general informat~on in the Punlab Government Ga~ette 
(kxtraordmnary), Leg~slatlve Supplen~ent, dated the I st Novenlber, 20061 
ACT 
. to provzde for breed rmprovemen~ 01 duiry animals by regzsterrng and 
, ,- - zdmtdpzng t/zenl w~th a vrew to protdcl zhe znterest;\ t,f the persons, who 
rear und purchase clalr~, uizzmals, aird to creafe and m~zazntarri relmblr 
,b batabase of ped~gree and piodurtlon and for rk~ naiten connected 
+ 
Lr--- 
thercwzth or rnczdental thereto 
Bt ~t enacted by the Legislature of the State of Punjab m the F~fty- 
seventh Year of the Republic of Ind~a as follows .- 
1. (I) 'I'h~s Act may be called the Punjab Herd Reg~stratlon Act, Short tltle and 
2006. pommen~ement 
(2) It shall come Into force at once 
2. In this Act, unless the context othenwse requires,-- Defin~tlons. 
(a) "Authority" means the Punjab Herd Reg~stration Author~ty 
established under sect~on 3 of th~s Act ; 
(b) "breed" means a stock of animals descended from common 
ancestors and having the following common characterisbcs. 
namely .- 
(E) 'pure' . . a breed with characters malnta~ned 
through generat~ons of unmixed 
descend as recogn~sed by the 
Authority ; 
(zr) 'dlshnct' a separate breed havlng dmst~nct 
characters as recognlsed by the 
Authority : and 
(111) 'evotvmng' . a group of da~ry an~mals in the 
process of evolvlng into a new 
breed ; 
(6) "dairy animal" means a cow or a buffalo, whlch includes ~ts 
offsprmng , 
(d) .'embryom means the enmbryo of a cow or a buffalo ; 
(el "embryo certificate" means a docu~nent certifying a fact that 
the embryo IS of a particular breed and parentage , 
(f) "foundailon stock" means such dalry an~mals. as are recogn~sed 
by the Authonty as coilslitut~ng breed's original stock , 
'For Statement of Objects dnd Reasons, see P~rryab (;o~etrrn~errr Gozetta lErtrnord~rruri) 
dated the 13th Septembe~ 2006 pasea 179'1-1 795 
(g) "Fund means the Fund estabhshed and ina~nta~ned by the 
Authority under sub-section (1) of sect~on 13 of thls Act , 
(h) "~dentlficatlon" means an act of ri~stingu~shing an an~mal by 
the mark~ng or tagging it ; 
(I) "ped~gree" means genealog~cal ~nformatlon showlng the 
ancestral lme of descent of the anllnal ; 
0) "prescribed" means prescribed by rules made under th~s 
Act , -, 
/k} "reg~stration" means an act of recogmtlon that a da~ry an~mal 
is of a part~cular brecd. conforming lo r certain levcl 61 4 
standards .; 
3 
LPA- 
(1) "reg~stration certlficate" means a reg~strat~on certlficate ~ssued 
by the Author~ty under this Act , 
(111) "regulat~ons" means regulahons made by the Authonty under 
this Act ; 
(4 "sect~on" means a section of thls Act , 
(0) "semen" means the semen of a cow bull or rt buffalo bull ; 
(p) "semen cert~ficate" nlcans a document certtfyng a fact that 
the scmm IS of a particular cow bull or buffalo bull, breed and 
parentage ; and 
(q) "State Government" means the Government of the State of 
Punjab. 
Establ~shrnent 3. (I) As soon as may be, after the commencement of th~s Act, the 
of Authority State Government shall, by not~ficat~on In the OL'ficial Cia~ette, estabhsh for 
the purposes of this 4ct, an Authonty to be known dS the t'unjab Herd 
Keg~stration Authonty. 
(2) The Author~tj estabhshed under sub-section (I), shall be a 
body corporate havlng perpetual succession and a common seal w~th the 
power to acqulre, hold and d~spose of property, both movable and ~nunovablc 
and to contract and shall, by the sa~d name, hue and be sued 
(3) The Author~ty establ~shed under sub-sectlon (I), shall consist 
of the follow~ng member.;, namely - 
I} the Secretaly to Govemnicnt of Punjab. Reg~strar 
Department of Anlmal Husbandry. General 
F~shcnes and Dairy De~eiopnicnt . 
Ill) the V~ce Chancellor. P~inlah A~TICIIIILIT~I Member 
Un~ve~s~ty. I udh~ana 
IiiQ the Director, Animal Husbandry, Punjab , Member 
(zv) the r>rrcctor, Da~ry Development. . Member 
Punlab . and 
(v) One representatwe of Government 01 . Member 
India, Ministry of Agr~culture. 
Department of 4nimal klusbandry 
and Darry~ng. 
(4) The Regrstrar General, shall be the Ch~ef Exccut~ve of the 
Ar~thorrty to Implement ~ts declsrons. 
(5) The work of the Authoiity shall be got done through the 
officers and officials of thc State Government or Publlc Sector Ilndertak~ngs 
*by appointrng persons by the Authorrty on contract basis. 
(6) l'he Author~ty may also get thc work of registrahon done 
by any other agency or organlsatlon. assoc~ated ~th herd registration on 
such term5 and cond~t~ons, as rt may specify by regulations 
4. The headquarters of the Authorrty shall be at Chandigarh or at Hcadquartei\ of 
such place, as thc State Government may specrfy the Author~ty 
5. Thc Authonty shall meet at such t~me and place. as the Registrar Meet~ngs of the 
General, may determ~nc and shall obscrve such procedure in regard to the Authorltr 
transaction of ~ts business at such mectmgs, as may be lard down by 1t m 
the reg~~lations 
6. (1) Subject to the provls~ons of thrs Act and the rules framed Functions of the 
thereunder, it shall be the prlmary functroil of the Author~ty to make Authority 
reglstrat~on, 1dentlficat:on and to create and malntain rehable data-base of 
pcdigree and production of every dairy an~mal. 
(2) In particular and without prejudice to the generality of the 
forego~ng provisions, the Authority shall perform the followrng functions, 
namely - 
(a) to formubate a dctailed plan to Implement the herd regstrahon 
programmes : 
(b) to reglster all dalry animals , 
/L) to fix ~deritificatlon marking on every registered animal , 
(dj to keep account5 of physlcal traits, breed conform~ty, 
ped~grcc. performance, health status, feedrng and farm 
managenlent status of every dairy an~rnal , 
(F) to keep accounts of change of ownersh~p and geographical 
movement of da~ry arnmal , 
(Jl to ident~fy cow bulls and buffalo bulls of h~gher genet~c 
merit and put them to use in the breeding programmes. and 
(g) to issue senien certificate or embryo certificate In such 
fonn and containing such part~culars, as may be specrficd in 
the regulat~ons. 
Powers of the 7. (1) Subjcct to the prov~sions of thrs Act and rulcs framed 
Authority thereunder. the Authority shall have jur~sd~ction all over the State of Punjab 
in respect of all breeds of da~ry an~mals 
(2) In particular and without prejud~cc to the generality of 
the forego~ng provtsions, the Authority shall have the following powers, 
name1 y :- 
(uj to enter the premises of every dairy farm III the State of 
rreln : Punjab to examine the dalry anlmals thd 
Provided that, it the premlseq of a dniry fm IS a dwell~ng 
house, the entry should be made only w~th the consent of ibT 
da~ry owler by accompanying a member of the Panchayat or 
Pawhayat Sam~fi or M~mic~pal Corporahon or Munic~pal 
Committee or Nagar Panchayat, as the csse may be . 
(h) to secure factual data about each da~ry an~mal, kept by 115 
omer ; 
(c) to acqulre, hold or dlqpose of movable or imnlovable property 
necessary for carrylng out its objectrvcs , 
(ti) lo borrow money or withdraw. accept. endorse, execute 
promissory notes, b~lls of exchange and other negot~able 
instruments necessary for carrylng out ~ts affairs : 
fe) to mortgage or hypothecate or crcate any secunty or Interest 
In any of ~ts property to secure ~ts obhgat~on ; 
Cf) to use ~ts funds In furtherance of lta purposes ; 
(g) to cause to keep the records of senlcn and embryos In 
respect of datry an~mals of each breed , and 
(h) to rrcognrsc thc ne\~ cvolvtd breed In accordance filth the 
regulat~ons 
Sr.it!ng up of 8. ('1) The huthor~lq may. set ap a I:onsultativc Con~mittcc of 
Cons!iitaiivz expcrts cons~stinp of not more than seven members to aid and advise the Con~r~!itl~~~ 
Authority for pcrforrn~ng its f~iiictions. The mcmhers of the C:onsultat~ve 
C'ommittee, shall be noniinated by the Stalc Ciovcmment from amongst si1c11 
pcrsons, as nnay be prcscrihcd. 
(2) The members of the Consultative Coinmlttee shall be entltled 
to recclve such travelling allowance and dally allowence, as may be 
prescnbed. 
9. In~trally, the A~tthority shalI take up the isorlc of herd reg~strat~on Establ~shment of 
itself or through any of the agencies or organ~sations referred to in sub- breed d\60Cldt101. 
sectlon (6) of sectlon 3. However, the Authorlty dial1 endeavour to establish 
breed assocrat~ons tbr every breed of dally anlma J taken up for registration. 
A separate breed assoclatlon for each ident~ficd b, eed of da~ry anrmals, shall 
be establi5hed and reg~stered wrth the Authonty Ihe breed assoc~at~ons 
shall follow such proccdure and gu~delmes, as may be laid down by the 
A~thorlty by regwlahons. The brced associatrons so reg~itercd. shall undertake 
the work of reglstrat~on under the supervlslon and control c;f thc t\uthortty 
10. (1) For maklng rrgrstration under thls Act. the Aulhority shall Fceforreglsna- 
charge such fec. as may be prescrrbed. t~on 
(2) I he reglstrahon of dairy anlmals shall be made In such form 
and manner, as may be spectfied by the ~cgulat~onc;. 
11. (1) After the reglslration 1s made under this Act. the Authonty Issue ofreglst~a- 
shall Issue a registration certificate to the owner of the dairy arumal. t~on certificate 
(2) The reglitration certrficate Issued under sub-sect~on (I), shall 
be the conclus~ve proof of the breed and other characterrstics of the dalry 
an~mal 
12. (I) It shall be mandatory on the part of the dalry owner to get Respons~bilit~cs C, 
h~s dairy animal reg~stered and he shall, - the da~ry ownel 
(a) extend full co-operailon to the Author~ty or agency or 
organisat~on referred to In sub-sect~on (6) of sect~on 3 to 
accomplish the objectives of the Autborlty ; 
(b) provldr access to the da~ry an~mali In his possession to the 
Authorlty and providc accurate lnformatlon about ever). 
an~mal , 
(r) report to ?hr. Authorit) as and nhcn he br~ngs a ncu animal 
or drsposes of an) an~mal and shall glvc full deta~!j of such 
animal , and 
/dj not violate any of the p~ov~s~oni; of thiy ALI, ILI/~S or 
rcgulat~ons niade thercur1di.r 
(2) In case of v~olat~on of any of the prollsions of sub-section (I) 
b! the owner, he shall be ]:able to such fine, as may be prescribed. 
:nd of the 13. (I/ The Authorrty shall estabhsh and maintdin its own Fund to 
.thoritv ahich shall bc credited. - 
fii) all moneys received by the Authority from the State 
Government and the Central Governmcilt by way of grants, 
loans, advances or otherwise : 
fb) the fees received by the Author~ly under th~s Act ; 
(c) all moneys recelved by the Authority from the d~sposal of 
~ts lands, buildings and other propert~es, movable or 
immovable , 
jd) all moneys received by the Authonty by way of rent or profit 
or In any other manner or from any other sources ; and 
(e) all moneys rece~vcd by the Authority In connection with the 
execution of any of its programmes 
(2) 7he Fund shall be adnunistered by the Rcg~sh-ar General of 
the Authority. 
/3j The Fund shall be applied for achieving the objrcl~~es of Be 
Authonty and rncetlng the expenditure to be incurred in relation thereto. 
(4) Thc Authorlty shall keep the Fund in any Scheduled Bank 
(5) 1 hc Authonty may invest any portlon of the Fund In such 
\ecur~ties or In such other manner, as it may determine from time to t~me 
6 The Income resulting from the investment nientloned in sub- 
sect~on (5), shall be credited to the Fund. 
~bni~nston of 14. (1) The Author~ty shall within a period oi' six months after the 
ports explry of each financial :ear. subm~t to the State Government, a rcport 
givlng true and complete accounts of thc previous financial year 
(21 The Authorlty shall cause ~ts books and accounts to he closed. 
as balanced on thc 31 st day of March of each financial year. 
ild:t of accounts 15. The accounts of the Authority shall be audited by an aud~tor, 
duly qual~fred to be appo~nted as an auditor of companies under the 
Companies Act. 1956 (Central Act 1 of 1956). and the appointment of 
auditor and remunerat~on payable to h~m, shall he declded by the Authorlty 
on year to year bass. The aud~tor so appointed, shall have access to the 
books, accounts and other documents of the Author~ty at all reasonable 
times. 
16. The State Government may. from tlme to time, issue such Powerto Issue 
dlrect~ons to the Authority, as In ~ts oplnlon are necessary and exped~ent for dlrc~tlons 
earrylng out the purposes of this Act. The d~rections so Issued, shall be 
blndmg on the Authority. 
17. (1) The State Government may, by not~ficatlon, in the Official Power to make 
Gazette, make rules for carrymg out the purposes of th~s Act. rules 
12) In particular and w~thout prejudrce to the generality of the 
forego~ng power, such rules may provlde for all or any of the foliowing 
matters, namely :- 
(a) to prescribe the persons amongst whom the members of the 
Consultat~ve Comrmttee shall be nominated under sub-seetion (I) 
of section 8 , 
lh) to prescribe kavelllng allowance and dally allowance under 
sub-sect~on (2) of sectton 8 ; 
(c) to prescr~be the amount of fee to be charged for making 
reglstratlon under sub-scct~on (I) of sectlon 10 ; and 
Id) to prescribe the amount of fine for vlolat~on as env~saged under 
sub-sectlon (2) of section 12. 
(3) Every rulc made under thls section, shall be laid as soon as may 
be, after it IS made, before the House of the State Legt~lature while ~t is in 
sesslon for a total perloci of ten days, which may be compnsed ~n one 
session or In tuio or more succesbive sess~ons, and if, before the explry of 
the sess~on in whlch it IS SO lald or the successive sess~ons as aforesa~d the 
Ilousc agrees In making any modlficat~on In the rules or the House agrees 
that the rule should not be made. thc ~ule shall thereatter, have effect only 
tn such mod~frcd form or be of no effect, as the case may be. so however, 
that any such mod~ficat~on or annulment. shall be without prej~ldice to the 
valld~ty of any-thlng prev~ously done under that rule 
18. (I) The Author~ty may, from tlme to timc, with the previous Power totnake 
sanctlon of the State Gokernrnent, make regulations not inconsistent wlth the resu'at'ons 
prov~slons of this Act and the rules made thereunder for the purposc of gltlng 
effcct to the provlslons of thti Act 
(2) In part~cular and \v~thout prejud~ce to the general~ty of the forego~ng 
powcr, such rcgulat~ons may prov~de for all or any of the follow~ng matters, 
namely : -- 
(a) to specify the terms and cond~tlons for gettrng thc work done 
from other agencles or organlsatlons referred to In sub- 
sect~on (6) of sect~on 3 ; 
(b) to lay down the procedure to transact business of the meetings 
of the Authority under sect~on 5 ; 
(c) to lay down the procedure and gu~delines to bc followed for 
registration by the breed associat~ons under section 9 ; and 
(d) to specify the form and manner for maklng reGstration of the 
dalry anlmals under sub-sectlon (2) of section 10 
Power to remove 19. (I) If any dl I'ficulty anses in glvlng effect to any of the provls~ons 
d~fficultles of thls Act. the State Government may, by order pubhshed m thc Officlal 
Gatette, make suchprov~sion, not lncons~stent wtth the provlslons of thls Act, 
as rnay appear to ~t, to be necessq for remowng the d~fficulty 
Provlded that no order shall he made under thls section after the exp~ry 
of a period of two years from the date of commencement of this Act 
(2) Every order inade under thls sect~on, shall be laid as soon as 
may be, after ~t 1s made before thc Legislat~ve Assembly. 
Protection of 20. No sult, prosecut~on or other legal proceedings shall Ile aga~nst 
taken In the State Government or the Authorlty or any officer or offic~al of the State good fath Government or the huthonty or any officer or official, nom~nated by the State 
Government for any actlon. which IS dune or Intended to bc done in good falth 
m pursuance of thc provtalons of th~s Act. niles or regulahons made or dlrecrlons 
issued thereunder. 
Delegation 21. The Authority may delcgatc ~ts funct~ons to any of ~ts officers In 
vlew ofthe cxlgeneles of the work. 
Over-r~d~ng 22. Savc a\ otherwise provlded ~n th~s Act, theprov~slons ofth~s Act. 
rfict Pne rules and regulations made thereunder, shall haw effect notw~thstandlng 
anything ~nconslstent therewith contatncd In any othcr law endctcd by the 
Purllab State Legtslature, the rules and regulations nlade theleundcr. for the 
t~nie benrg Ir: force 
23. (1) The Punjab Herd Reg~sti-at1011 Ordinance, 2006 (Punjab Repcaland 
Ordinance No 1 of 2006), 1s hereby repealed. savlng 
(2) Notwithstanding such repeal. anythmg done or any act~on taken 
under the Ordinance referred to In sub-sechon (I), shall be deemed to have 
been done or taken under the correspond~ng provisions of this Act. 

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