Section 15(3) in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
(3)Before the permit in Form A is issued, the fee for exporting the animal(s) shall be deposited by the purchaser or, as the case may be, the owner of the animal(s) with the competent authority through a Demand Draft drawn in favour of "The Haryana Livestock Development Board" payable at Chandigarh :Provided that the owner will deposit the fee only if either he is himself shifting the animals out of the limits of the State of Haryana or he has not mentioned the name of purchaser in the application make in sub-rule (1) or the purchaser mentioned by him in sub-rule (1) is not traceable :
