Section 23(2) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(2)Whoever holds a certificate of registration for a semen station or semen bank or embryo bank or embryo transfer technology or in-vitro fertilization laboratory shall submit to the Animal Breeding Regulatory Authority, an annual or at an interval or time specified by it, a report, in duplicate, in such form, as may be prescribed and with respect to new donors animals proposed for certification whose semen, ovum or embryo is to be used in such form, as may be prescribed.
