Section 26(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)Where an authorized officer has reason to doubt the genuineness of any approved Animal feed or mineral mixture and is of opinion that it requires analysis he shall , in the presence of the manufacturer, importer or seller or the agent of such manufacturer, as the case may be, obtain a sample and shall forthwith his intention to submit such samples for analysis and forthwith divide the samples into three equal parts and cause each part to be marked and sealed separately in such manner as its nature will permit and shall deliver one of part to the manufacturer, importer or seller or the agent or dealer as the case may be, and one part to the notified laboratory and shall retain one part with the Registering/licensing authority;
