Section 7(3) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(3)An application under sub-section (1) shall contain the following particulars:(a)The name and address of the applicant;(b)Proposed trade name;(c)A copy of the draft print or the label which shall be affixed on any container in which feed or finished product shall be sold;(d)Sample of the container in which such animal feed or mineral mixture shall be sold ;(e)Display on the container a statement of the composition of items;(f)Such other information as may be required by the Registering/ licensing authority or the officer authorized on his behalf.
