Report No. 269

5. Powers of Board to issue guidelines.-

(1) The Board or a State Board may, from time to time, issue such guidelines to animal husbandry department of the State and the local authorities, as it may deem necessary to facilitate compliance of these rules.

(2) The farm owner or operator shall make available all records and provide information relating to functioning of the farm to the Board or the State Board, as and when required.