Section 13(8) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(8)An application for renewal of certificate of registration shall, be made in such form, along with such fee, as may be prescribed, at least three months before the expiry of the certificate of registration. The Animal Breeding Regulatory Authority after satisfying itself that the conditions specified in sub-section (6) have been adhered to, renew the registration for a further period of three years.
