Section 18 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
18. Regulation of sale of semen.
(1)No person shall sell, distribute, gift or transfer semen or sexed semen to any person other than a person authorized by the Animal Breeding Regulatory Authority in this behalf and without informing the numbering pattern upon each semen straw.(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.(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.
