Section 25 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
25. Power to make application to courts for restraining activities.
(1)Where it is apprehended by the Animal Breeding Regulatory Authority that any person, firm, company or Non-Governmental Organization is associated in the animal breeding services or trading and supply of semen or embryo in contravention of the provisions of this Act or rules made thereunder, the Animal Breeding Regulatory Authority or any officer empowered in this behalf, after adopting the procedure mentioned in section 22, prepare such report and after scrutiny of the report, the Animal Breeding Regulatory Authority shall launch prosecution before the court having jurisdiction over the area, for restraining such person from carrying out the said activity.(2)On receipt of a complaint under sub-section (1), the court may pass an order restraining such person to carry out the said activity or give such directions or pass such order, as it may deem fit.Explanation. - For the purpose of this Act, the Animal Breeding Regulatory Authority or any officer empowered in this behalf launching prosecution shall be deemed to be a complainant.(3)The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) relating to search, seizure, investigation and prosecution shall apply, as far as may be, to all action taken by the Animal Breeding Regulatory Authority or any officer empowered under this Act.
