Section 17(3) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(3)when samples of any Fish Feed are taken under sub-section (2) the Fish Feed Inspector shall,-(a)deliver one sample to the person/firm from whom it has been taken under proper acknowledgement;(b)send another sample, for analysis to thenotified Fish Feed Analysis Laboratoryfor the area within which such sample has been collected in the prescribed manner; and(c)send one of the sample in the prescribed manner to Referral Fish Feed Analysis Laboratory, for analysis as and when required under sub-section (4) of section 18. The sample is to be preserved for a minimum period of thirty(30) days for analysis;(d)On request of the licensee and on payment of prescribed fee shall send one of the sample in prescribed manner to any Government approved fish feed analysis laboratory, for analysis. Result of such analysis may be used by the Licensee for comparison only and it shall not be used for taking or not taking any action under the Act /Rules. Result of Fish Feed Analysis Laboratory/Referral Fish Feed Analysis Laboratory shall supersede the result of approved laboratory in all cases without any exception;(e)If the person from whom the sample/s have been taken refuses to accept one of the samples, the Fish Feed Inspectorshall send intimation to the Feed Analysis Laboratory of such refusal and thereupon the Fish Feed Analyst on receiving the sample for analysis shalldivide it into two parts and shall seal or fasten up one of those parts and shall cause it, either upon receipt of the sample or when he delivers his report, to be delivered to the Fish Feed Inspector who shall retain it forproduction in case legal proceedings are taken;(f)If samples collected as per proceduredescribed under clause (d) of sub-section (2), shall send such samples to Fish Feed Analysis laboratory and Referral Fish Feed Analysis laboratory by filling prescribed forms under the Rules;(g)On receipt of sample as per clause (f), the Fish Feed Analyst at the concerned laboratory shall also analyze reference sample received under sub-section (6) of section 16 along with original sample. If there is any deviation in the results of original sample and reference sample, both the reports shall be referred to the Licensing Authority to take an appropriate decision based on the report given by concerned Fish Feed Inspector and field conditions. The decision of the Licensing Authority shall be final in this regard;(h)If fishfeed expiry date is lesser than sixty (60) days from date of collection of sample, Fish Feed Inspector shall take all necessary steps to send the samples to both Fish Feed Analysis Laboratory as well as Referral Fish Feed Analysis Laboratory immediately with a special request to analyse the samples on priority basis well before expiry date.
