Section 17 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
17. Packing, marking and labeling -
Every holder of a license certificate shall comply with the following requirements:(i)Animal feed shall be packed in clean and sound jute or HDPE or Cloth or paper bags and shall be labeled in Form D, in such quantities as may be specified by licensing authority. The mouth of each bag shall be machine stitched;(ii)Mineral mixture shall be packed in moisture proof sound and clean bags and shall be labeled in Form E, free from causal agents of infectious diseases and parasites in such quantities as may be specified by the Registering/licensing authority;(iii)Every bag in which Animal feed or mineral mixture is packed shall bear the license number, name and business address and trade name of the manufacture, marks approved by the Registering/licensing authority, net weight in kgs at the time of packing and the maximum retail price;(iv)Batch number, date of manufacture, address of manufacturer, license number, the nutrient composition, and such other particulars as may be stipulated by the Registering/ licensing authority;(v)Each bag in which mineral mixture is packed, shall contain a printed format of which shall be approved by the Registering/ licensing authority, indicating batch number, date of manufacture, address of manufacturer, license number, percentage of various mineral elements and such other particulars as may be stipulated by the Registering/ licensing authority;(vi)The labels on package or container shall not contain any statement, claim, design, or device which is false or misleading;
