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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1)(a) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006

(a)enter and search the premises of hatcheries and fish seed farms at all reasonable times, with such assistance, if any, as he considers necessary, any place in which he has reason to believe that an offence under this Act has been or is being committed and order in writing the person in possession of any seed in respect of which the offence has been or is being committed, not to dispose of any stock of such aqua-culture seed for a specific period not exceeding thirty days or, unless the alleged offence is such that the defect may be removed by the possessor of the aqua-culture seed, restrict the stock of such aqua-culture seed from being sold;