Section 13(5) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(5)For the grant of permanent certificate of registration for a new semen station or the existing semen station, the applicant shall apply to the Animal Breeding Regulatory Authority for inspection of his facility within the above six months or the extended period of six months, whichever applicable. The Animal Breeding Regulatory Authority shall thereupon, constitute a committee of experts for such inspection and take a report from the committee of experts.
