Report No. 269
6. Responsibility of company engaged in poultry farming.-
(1) Where the farm is owned by a company, its Chief Executive Officer, President or highest ranking employee of such company shall be responsible for ensuring the compliance of these rules.
(2) In case of contract farming between companies and farmers, where inputs for poultry farming are provided to the farm owner by a company, in return for providing eggs at a pre-determined price, both the farm owner and the company shall be responsible for ensuring compliance of these rules.
(3) Where a farm is owned by a government entity the responsibility of compliance of these rules shall be on the Head of the entity.
Back
