Section 35 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
35. Penalty for misbranded feed -
Any person who whether by himself or by any other person on his behalf manufactures for sale or stores or sells or distributes or imports any animal feed which is misbranded, shall be liable to a penalty as may be prescribed.
