Section 27(3) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(3)Before institution of prosecution under this Act, the manufacturer/dealer/vendor of Animal feed and mineral mixture shall on payment of the prescribed fee, make an application within fifteen (15) days in the prescribed form to the Registering/licensing authority for analysis of the sample mentioned in section 26 (1) at referral laboratory as prescribed.
