Section 23(6) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(6)Where any animal feed which is unsafe is part of a batch, lot or consignment of animal feed of the same class or description, it shall be presumed that all the feed in that batch, lot or consignment is also unsafe, unless following a detailed assessment within a specified time, it is found that there is no evidence that the rest of the batch, lot or consignment is unsafe:Provided that any conformity of feed with specific provisions applicable to that feed shall be without prejudice to the competent authorities taking appropriate measures to impose restrictions on that feed being placed on the market or to require its withdrawal from the market for the reasons to be recorded in writing where such authorities suspect that, despite the conformity, the feed is unsafe.
