Section 25(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
(1)Where it is apprehended by the Animal Breeding Regulatory Authority that any person, firm, company or Non-Governmental Organization is associated in the animal breeding services or trading and supply of semen or embryo in contravention of the provisions of this Act or rules made thereunder, the Animal Breeding Regulatory Authority or any officer empowered in this behalf, after adopting the procedure mentioned in section 22, prepare such report and after scrutiny of the report, the Animal Breeding Regulatory Authority shall launch prosecution before the court having jurisdiction over the area, for restraining such person from carrying out the said activity.
