Section 24(1) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(1)This Act and Rules made thereunder, shall not be applicable to,-(a)Fish feed manufactured and distributed by the ICAR/ SVVU/ Department of Fisheries/ and other Government agencies/ institutions for the purpose of conducting Research & Development and field trials.(b)Fish feed manufactured by any person / firm / company on the written order by the ICAR / SVVU/ Department of Fisheries/ and other Government agencies/ institutions for the purpose of conducting Research & Development and field trials.
