Section 12 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
12. Standards to be maintained for Fish Feed -
(1)These standards prescribed under this section shall be applicable to,-(i)the fish feed manufactured in the State and sold within the State;(ii)fish feed manufactured in other States and brought into the State for distribution / sales;(iii)manufactured in other countries and imported into the State for distribution and sales in the State.(2)The manufacturer of fish feed shall comply with the available standards of Bureau of Indian Standards (BIS) amended from time to time.(3)In case BIS prepares standards for any new species, they shall be followed by the fish feed manufacturers.(4)In case of non-availability of BIS standards for any approved species, the Controlling Authority shall prepare standards with the help of Fishery Faculty of Sri Venkateswara Veterinary University, SIFT, Labs/Institutes of Fisheries Department, ICAR Institutes and other research/technical Institutes and the Fish Feed Quality Control Committee shall approve new standards by following the procedure as may be prescribed.(5)The controlling authority shall do the needful for BIS approval of standards prepared under sub-section (4).(6)As a stop gap arrangement, till the approval of standards under sub-section (4), Fish Feed Quality Control Committee may compile FAO standards with necessary modifications, if any, to suit to the local conditions, and make it available in the public domain.(7)Till the time of preparation of standards under sub-section (4), fish feed manufacturers shall follow FAO standards compiled under sub-section (6).(8)The fish feed shall not contain any antibiotic or pharmacologically active substances under any circumstances and shall be certified accordingly on fish feed bag.(9)To suit to the local conditions/requirements, deviations with regard to few parameters of BIS standards like (i) pellet size, (ii) packing material, (iii) methods of analysis etc., may be permitted through Rules under this Act. Under any circumstances, all other quality standards like proximate composition etc., of fish feed shall not be deviated.(10)In case if standards for any particular variant of fish feed like floating pellet, micro-encapsulated feed, ornamental feeds, hatchery feeds etc., are not available, such standards shall be prescribed.(11)If any fish feed manufacturer makes a new fish feed/variant/functional feed/ medicated feed/product and wishes to get approval for it, the licensee may apply in prescribed form to the Controlling Authority for approval of such a new fish feed/variant/functional feed/medicated feed / product. The controlling authority do the needful for approval of such new fish feed/ variant/ functional feed/ medicated feeds / product by BIS duly following the procedure as may be prescribed.(12)If any fish feed manufacturer feels that any ingredient/additive other than those approved by BIS / Rules under this Act, will substantially increase the quality of fish feed, he/she may apply for approval of the same in prescribed format to the Controlling Authority, along with the sample of the ingredient/additive. On receipt of such application and sample, the Controlling Authority shall refer the matter to “Fish Feed Quality Control Committee”. By duly following the prescribed procedure, the Controlling Authority may do the needful for approval of such new ingredient/additive by it and subsequently by BIS duly following the procedure as may be prescribed.(13)Any fish feed shall contain only those ingredients / additives that are approved by BIS/Government of Andhra Pradesh.”(14)Label of Fish Feed bag shall consist of all the information / details as may be prescribed.(15)Other additional criteria/parameters to be complied by the manufacturers/ dealers/ vendors of fish feed/ fish feed ingredients shall be prescribed.
