Section 2 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"animal" means all domestic animals and excludes those animals included in the Schedules to the Wildlife (Protection) Act, 1972 (Central Act 53 of 1972);(2)"animal breeder" means any person, organization, firm or agency engaged or associated in animal breeding activities;(3)"animal registration" means registration by way of entry of details of individual animals in State Herd Book by the registering authority;(4)"artificial insemination" means the technique and procedure used for depositing liquid or frozen- thawed semen into the mature female reproductive tract by artificial means;(5)"Animal Registration Authority" means the authority constituted under section 3;(6)"Animal Certification Authority" means the authority constituted under section 4;(7)"Animal Breeding Regulatory Authority" means the authority constituted under section 5;(8)"bovine" means any animal of cattle and buffalo group such as cow, cow-bull, cow-heifer, buffalo, buffalso-bull and buffalo heifer;(9)"certification" means an action or process of providing an official document under the seal of Animal Certification Authority;(10)"certified animal" means an animal certified by the Animal Certification Authority;(11)"embryo" means an early stage of development up to blastocyst stage, developed in-vitro or in vivo as a result of fertilization of animal female ovum by animal sperm either in fresh or cryo-preserved state;(12)"embryo transfer technology" means the technique and procedure used for transfer of in-vitro produced embryo to the reproductive tract of female recipient;(13)"Government" means the Government of the State of Haryana in the administrative department;(14)"in-vitro fertilization" means an advanced reproductive technology used for production of embryos in in-vitro condition for transfer;(15)"in-vitro fertilization expert or embryo transfer technology expert" means a person having post-graduate degree in the specialized field of Veterinary Gynaecology, Veterinary Physiology, Animal Genetics or Breeding and Animal Biotechnology;(16)"premises" means any place, land, yard, building, vehicle or any other site that is used for quarantine station, semen or embryo production, processing, storage, transportation, distribution, trade or utilization;(17)" prescribed" means prescribed by the rules made under this Act;(18)"quarantine station" means an approved and licensed premises for the isolation and examination of animals or animal products intended for import or export;(19)"semen" means the semen or sexed semen of an animal in any form excluding substandard semen;(20)"semen bank" means a premises where the animal semen is stored for trading or distribution;(21)"semen station" means a premises where a facility is setup for production, processing and storage of animal semen;(22)"services" means the animal breeding services and includes such other services, as may be specified;(23)"sexed semen" means semen having sperms to produce more progenies of a desired sex;(24)"sexed embryo" means embryo of a desired sex to produce more progenies;(25)" State" means the State of Haryana;(26)"State Herd Book" means a book of record maintaining the detailed data of animals of the State;(27)"sub-standard embryo" means embryo which does not meet the specified standards;(28)"sub-standard semen" means semen fresh or frozen semen that do not meet the prescribed standards;(29)"veterinarian" means a registered veterinary practitioner as defined in the Indian Veterinary Council Act, 1984 (Central Act 52 of 1984).
