Section 17 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
17. Report of Aqua-Culture Seed Analyst.
(1)The Aqua-culture Seed Analyst shall, as soon as may be after the receipt of the sample under sub-section (2) of section 16 analyse the sample at the Regional Aqua - culture Seed Laboratory and deliver, in such form as may be prescribed, one copy of the report of the result of the analysis to the Aquaculture Seed Inspector and another copy thereof to the person from whom the sample has been taken.(2)After the institution of a prosecution under this Act, the accused vendor or the complainant may on payment of the prescribed fee, make an application to the Court for sending the sample mentioned in clause (a) of sub-section (2) of section 16 to the State Aqua-culture Seed Laboratory for its report and on receipt of the application, the Court shall first ascertain that the mark and the seal or fastening as provided in clause (b) of sub-section (1) of section 16 are intact and may then despatch the sample under its own seal to the State Aqua - culture Seed Laboratory which shall thereupon send its report to the Court in the prescribed form within one week from the date of direction of Court, specifying the result of the analysis.(3)The report sent by the State Aqua-culture Seed Laboratory under sub-section (2) shall supersede the report given by the Aqua - culture Seed Analyst under sub-section (1).(4)Where the report sent by the State Aqua-culture Seed Laboratory under sub-section (2) is produced in any proceedings under section 22 it shall not be necessary in such proceedings to produce any sample or part thereof taken for analysis.
