Section 23 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
23. Maintenance and submission of record.
(1)Whoever holds a certificate of registration under this Act shall maintain such books, accounts and records relating to the activities carried out under the provisions of this Act and rules made thereunder, in such form, as may be prescribed.(2)Whoever holds a certificate of registration for a semen station or semen bank or embryo bank or embryo transfer technology or in-vitro fertilization laboratory shall submit to the Animal Breeding Regulatory Authority, an annual or at an interval or time specified by it, a report, in duplicate, in such form, as may be prescribed and with respect to new donors animals proposed for certification whose semen, ovum or embryo is to be used in such form, as may be prescribed.
