Section 13(3) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(3)The existing semen stations shall apply to the Animal Breeding Regulatory Authority for grant of certificate of registration in such form along with such fee, as may be prescribed within three months from the date of commencement of this Act. They shall also declare the current stock of semen along with such other details, as may be prescribed.
