Section 21 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
21. Seizure/forfeiture of property -
(1)The fish feed stock shall be seized forfeited if any person/firm or representative commits an offence for which seizure or forfeiture is prescribed under Rules.(2)Government may notify other offenses by committing which the fish feed stock shall be seized / forfeited.
