Section 2 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
2. Definitions -
In this Act, unless the context otherwise requires,-(1)“Adulterated fish feed” means any fish feed containing any ingredient/s or additive/s which is/are not approved by Bureau of Indian Standards/Food and Agriculture Organization or by the Government of Andhra Pradesh through this Act or Rules made thereunder;(2)“Company” means company as defined in the Companies Act, 2013, (Central Act No.18 of 2013);(3)“Controlling Authority” means the officer who is responsible for the overall enforcement of this Act in the entire State of Andhra Pradesh;(4)“Court” means any Court not less than a Court of Judicial Magistrate of First Class in the State of Andhra Pradesh;(5)“Designated Committee” means the Committee designated in the presence of which the Fish Feed Inspector shall act under sub-section (4) of section 15 under this Act.(6)“Distributor/Dealer” means the person/company/firm who distributes the fish feed / sells the fish feed on wholesale basis to vendors for retail sales;(7)“Endorsement” means endorsement done under this Act to any license issued before commencement of this Act under any other Act. Once endorsement is done, it shall be deemd to be a fresh license issued under this Act and will be governed by provisions of this Act and Rules made thereunder.(8)“Farm made fish feed” means the fish feed made/manufactured in a fish farm with an intention to use all the fish feed in the same fish farm itself. Such fish feed shall not be transported out of premises of the fish farm for any purpose;(9)“Firm” means a firm / partnership firm registered under the Indian Partnership Act,1932, (Central Act No.9 of 1932);(10)“Fish” means all cartilaginous and bony fishes, freshwater and marine prawn and shrimp, crustaceans, molluscs, echinoderms, amphibians, tortoises and all other aquatic organisms at all stages of their life cycle and any other animal/s declared from time to time by the Government through notification;(11)“Fish culture” means growing of fish from smaller size to larger size;(12)“Fish Farm” means any place with water body or water bodies to do fish culture;(13)“Fish Feed” means any substanceorproduct, including ingredients,additives, whether processed, partially processed or unprocessed, intended to be used for oral feeding of fish;(14)“Fish Feed Analysis” means procedures of Fish Feed Analysis to verify moisture, crude protein, crude fat, crude fibre, acid soluble ash, gross energy, amino acids, polyunsaturated fatty acids and other parameter/s of the fish feed sample;(15)“Fish Feed Analysis Laboratory” means the Fish Feed Analysis Laboratory notified/designated/ established under section 13;(16)“Fish Feed Analyst” means the person carrying out the fish feed analysis in the fish feed analysis laboratory;(17)“Fish Feed Business” means fish feed manufacture,dealership/distribution, sale and all allied activities;(18)“Fish Feed Business Operations” means all the operations/activities undertaken for carrying out fish feed business;(19)“Fish Feed Business Operator” means any person/company/firm carrying out fish feed business operations;(20)“Fish Feed Inspector” means any officer of Fisheries Department who is designated as Fish Feed Inspector under section 14;(21)“Fish Feed Quality Control Committee” means the committee constituted by the Government under this Act for assisting the controlling authority in all matters relating to the administration of this Act in the State;(22)“Government” means the State Government of Andhra Pradesh;(23)“License” means any license given under section 8 in favour of any person or company / firm for carrying out fish feed business operations;(24)“Licensing authority” means the officer who is empowered to grant licenses/endorsement to fish feed business operators under this Act;(25)“Manufacturer” means the person/company/firm engaged in the manufacturing of fish feed;(26)“Notification” means a notification published in the Andhra Pradesh Gazettee and the word ‘Notified’ shall be construed accordingly;(27)“Prescribed” means prescribed by Rules made under this Act;(28)“Standard fish feed” means any fish feed complying standards prescribed under this Act;(29)“Sub-standard fish feed” means any fish feed not in compliance with the standards prescribed under the Act and Rules made thereunder;(30)“Vendor” means the person/company / firm carrying out retail sale of fish feed to fish farmers/end users.CHAPTER-II CONTROLLING AUTHORITY AND FISH FEED QUALITY CONTROL COMMITTEE
