Section 15(4) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(4)The functions of the Committee shall be,-(i)to fix the minimum standard as to the composition, strength, quality and purity of any approved animal feed for which specifications are not available;(ii)to fix the maximum level of deleterious or inert material allowable in approved animal feed;(iii)to recommend to the Controller of Imports and Exports on matters relating to import of animal feed and export of approved animal feed and animal feed ingredients;(iv)to set out the manner in which approved animal feed shall be analysed; and(v)to take such other steps as may be prescribed that are connected with or incidental to the aforesaid matters.
