Section 15 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
15. Certification of male animals.
(1)Within three months from the date of commencement of this Act, no new semen station shall carry out semen production or natural service from any male animals other than those certified by the Animal Certification Authority.(2)A person desirous of obtaining a certificate of registration of male animals under this Act shall apply in such form, along with such fee, as may be prescribed.(3)The certificate of registration shall be issued in such manner and subject to such conditions, as may be prescribed.(4)The Animal Certification Authority shall generate a unique identification number for each certified animals and it shall be mandatory for the semen stations to tag this unique identification number securely and permanently to the certified animal at all times.
