Section 6 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
6. No Existing Fish Feed Business Operates without License/Endorsement-
(1)Four (4) months time shall be given to the existing fish feed business operators to apply for the license/endorsement under section 8.(2)If application is not submitted for license/endorsement within the time limit as prescribed under sub-section (1), the Licensing Authority can order for stopping all fish feed business operations being undertaken by the person/company/ firm.(3)Until the time of receiving the order of acceptance or rejection of application for license/endorsement made under sub-section (1), the person/company/firm may continue to perform fish feed business operations.
