Section 29(3) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(3)The power conferred under this section includes power to break-open any facility/container in which any aquaculture inputs/aquaculture equipment/aquaculture produce may be contained or to collect such product/material from production unit/manufacturing unit/godown/warehouse/shop or any other place where any such product/ material may be kept for sale and distribution:Note: Provided that, the power under sub-section (3) shall be exercised only after the owner or any other person in occupation of the premises, if present, therein, refuses to allow collection of the sample on being called upon to do so.
