Section 18(2) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(2)No semen or sexed semen produced outside the State shall be allowed to be sold, distributed or gifted for artificial insemination or transfer, into the State 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 (2) shall not apply to semen or sexed semen produced with due permission from the concerned department of Government of India.
