Section 21 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
21. Regulation of sale of embryo or sexed embryo.
(1)No person shall sell, distribute, gift or transfer the embryo or sexed embryo to any person other than a person authorized by the Animal Breeding Regulatory Authority.(2)No embryo produced outside the State shall be allowed to be sold, distributed or gifted for transfer in the State except with the prior approval of the Animal Breeding Regulatory Authority. The authority shall grant approval in such manner and subject to such conditions, as may be prescribed.(3)No oocyte, ovum, embryo or sexed embryo shall be imported for use in the State from any other country, except with the prior approval of the Animal Breeding Regulatory Authority and subject to such conditions, as may be prescribed.(4)It shall be mandatory for the embryo bank to specify the numbering pattern of each embryo straw and upload the same on the domain which may be accessed by any person providing details of the same to the Animal Certification Authority or Animal Breeding Regulatory Authority as to make the same available for the public to check and confirm whether the embryo is indeed from that semen bank and from the specified certified animal or not.
