Report No. 269
3. Application of rules.-
These rules shall apply to the farms where egg laying hens are housed.
4. Registration.-
(1) No person shall engage in poultry farming without being registered with the animal husbandry department of the concerned State Government under these rules.
(2) The registration certificate shall be displayed in a conspicuous place at the farm.
(3) Every farm operating prior to the commencement of these rules shall, within a period of three months from the date of its commencement, register itself with the animal husbandry department of the concerned State.
(4) The animal husbandry department of the State may, while granting registration, impose such conditions as it may deem fit.
(5) The animal husbandry department of the State may, after satisfying itself with the fulfilment of operating procedure laid down in these rules, certify any farm as a cage-free or free range farm and on certification, such farm shall be permitted to use the term 'organic produce'.
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