Section 34 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
34. Appeal.
(1)Any person aggrieved by an order of the Animal Breeding Regulatory Authority refusing to grant or renew a certificate of registration or revoking or suspending the certificate of registration under the provisions of this Act or rules made thereunder, may file an appeal before the Appellate Authority, who shall be the Administrative Secretary to Government, Haryana, Animal Husbandry and Dairying, Department within thirty days from the date of order.(2)The appellate authority, after giving a reasonable opportunity of being heard to the applicant, shall decide the appeal, as expeditiously as possible, but within three months from the date of the filing of appeal.(3)The appellate authority may delegate its power to hear the appeal to any officer not below the rank of Special Secretary.
