Section 22(2) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(2)All the stock of the semen or embryo which is from uncertified animal shall be destroyed immediately and processing equipment or laboratories shall be seized and inventory in this regard be prepared in presence of two independent witness:Provided that no search shall be deemed to be irregular by reason only of the fact that witnesses for the search are not inhabitants of the locality in which the place searched is situated.
