Section 7 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
7. Application for license of animal feed and fee for license -
(1)Any person desirous of registering and obtaining manufacturing license for any animal feed item for sale shall make application to the Registering/licensing authority or person authorized or the officer authorized on his behalf in Form ‘A’.(2)Any person desirous to sell feed which is manufactured outside the State, shall make application for trading license in Form ‘A’ to the Registering/licensing authority or person authorized or the officer authorized on his behalf.(3)An application under sub-section (1) shall contain the following particulars:(a)The name and address of the applicant;(b)Proposed trade name;(c)A copy of the draft print or the label which shall be affixed on any container in which feed or finished product shall be sold;(d)Sample of the container in which such animal feed or mineral mixture shall be sold ;(e)Display on the container a statement of the composition of items;(f)Such other information as may be required by the Registering/ licensing authority or the officer authorized on his behalf.(4)Every application made under sub-section (1) shall be accompanied by the fee specified in sub-section (7);(5)If application is not submitted for license within the time limit as prescribed under section 6(1), the Licensing Authority can order for stopping all animal feed business operations being undertaken by the person/company/ firm;(6)Until the time of receiving the order of acceptance or rejection of application for license made under sub-section (5), the person/ company/firm may continue to perform animal feed business operations.(7)License Fee shall be as prescribed in rules made from time to time and shall be credited to the green channel PD account of the controlling authority;(8)Where an application for the registration & grant of a license is rejected, the license fee paid by the applicant shall be refunded.
