Section 18(3) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(3)No semen or sexed semen shall be imported for use in the State from any other country, except with the prior approval of the Animal Breeding Regulatory Authority and such approval shall be subject to such conditions, as may be prescribed:Provided that provisions of sub-section (3) shall not apply to semen or sexed semen imported with due permission from the concerned department of Government of India.
