Section 22(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(1)The Animal Breeding Regulatory Authority or persons authorized by it in this behalf, with a view to ensure compliance with the terms and conditions of the certificate of registration or any provisions of this Act or rules made thereunder, or for the purpose of inspection and inquiry, may,-(a)enter, inspect and cause or conduct search of any premises if there is a reasonable doubt about them being involved in commission of any offence or that any activity in contravention of the provisions of this Act is being carried out or there is contravention of any of the provisions of this Act or rules made thereunder or the holder of certificate of registration is carrying out activities in violation of the terms and conditions specified in the certificate of registration issued under this Act;(b)collect samples of semen, sexed semen, embryo, sexed embryo, blood or any other material used in semen or embryo production from the premises or any semen station or embryo transfer technology or in-vitro fertilization laboratory or embryo bank and have such samples analysed from an authorised laboratory.
