Section 24(i) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(i)If a feed business operator considers or has reasons to believe that a feed which he has processed, manufactured or distributed is not incompliance with this Act, or the rules made there under, he shall immediately initiate procedures to withdraw the feed in question from the market and consumers indicating reasons for its withdrawal and inform the competent authorities thereof.
