Section 22 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
22. Power to inspect, search and seizure.
(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.(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.
