Section 5(ix) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(ix)Every person, if so required by the Registering/licensing authority or the officer in this section, shall be bound to afford all necessary facilities to the Registering/licensing authority or such officer for the purpose of enabling the Registering/licensing authority or such officer to exercise the powers under clause (ii);
