Section 9 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
9. Functions of Animal Breeding Regulatory Authority.
- For the purpose of this Act, the Animal Breeding Regulatory Authority shall-(a)implement the breeding policy framed by the Government;(b)regulate the production, storage, sale and use of semen and embryos produced within or outside the State or imported from any other country;(c)register semen stations and embryo stations in the State;(d)register semen banks and embryo banks in the State;(e)certify the trained artificial insemination workers or in-vitro fertilization or embryo transfer technology technicians for providing animal breeding activities in the State;(f)perform such other functions, as may be prescribed;(g)supervise the Animal Registration Authority and Animal Certification Authority.
