Section 13(6) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(6)The Animal Breeding Regulatory Authority, after satisfying itself that,-(A)the semen station,-(i)has such quarantine station, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(ii)has premises for the rearing and housing of male animals and the collection, processing, quality control, storage, distribution and quarantine of semen doses, as may be specified by the Animal Breeding Regulatory Authority or the Government of India; and(iii)has premises for the storage of semen doses, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(B)every male animal used in the semen station for production of semen doses,-(i)has tested negative to such tests, as may be specified by the Animal Breeding Regulatory Authority or the Government of India,-(a)prior to its entry to a quarantine station;(b)during quarantine period at a quarantine station;(c)during rearing at a rearing station and at the semen station;(ii)conforms to breed characteristics of the breed and meets the minimum standards for various traits in terms of quantity and quality, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;(C)the semen station maintains accurate details of the animal, whose semen doses it produces, stores, sells, distributes or proposes to distribute for artificial insemination in such format, as may be prescribed,-shall grant the certificate of registration to a new semen station or the existing semen station clearly specifying the name, address, registration number of the semen station, unique identification number of certified male animals to be used for semen production, name of the in-charge of the semen station and such other particulars, as it may deem fit.
