Section 31 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
31. Public Servants.
- All experts, officers and officials of the Animal Registration Authority, Animal Certification Authority and Animal Breeding Regulatory Authority, when acting or purporting to act in pursuance of any of the provisions of this Act and the rules made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
