Section 34(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(1)Any person aggrieved by an order of the Animal Breeding Regulatory Authority refusing to grant or renew a certificate of registration or revoking or suspending the certificate of registration under the provisions of this Act or rules made thereunder, may file an appeal before the Appellate Authority, who shall be the Administrative Secretary to Government, Haryana, Animal Husbandry and Dairying, Department within thirty days from the date of order.
