Section 16 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
16. Certification of animals for natural service.
(1)Within three months from the date commencement of this Act, no animal breeder shall carry on or continue any breeding activity through a breeding animal to provide natural service or breeding services in any form without getting the animal certified and obtaining a certificate from the Animal Breeding Regulatory Authority as provided in the foregoing provisions of this Act.(2)A person desirous of obtaining a certificate of registration of animals for natural service under this Act shall apply in such form, along with such fee, as may be prescribed.(3)The certificate of registration referred to in sub-section (2) shall be issued in such manner and subject to such conditions, as may be prescribed.(4)The Animal Certification Authority shall generate a unique identification number for each certified animals and it shall be mandatory for the semen stations to tag this unique identification number securely and permanently to the certified animal at all times.
