Section 6(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)No person shall carry on business of manufacture, sale or distribution in any manner of items except under and in accordance with the terms and conditions of a license certificate issued by the licensing authority.Provided that Animal feed business operators already carrying on business of manufacture, sale or distribution shall obtain license as may be prescribed from the date of commencement of this Act.
