Section 22 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
22. Approved animal feed or mineral mixture deemed to be misbranded -
An approved Animal feed or mineral mixture shall be deemed to be misbranded within the meaning of this Act;(i)If the print on any container or the label or package of any approved Animal feed or mineral mixture bears any statement, device that is false, misleading, deceptive or likely to create an erroneous impression, regarding its composition, strength, quality, purity and safety;(ii)If it is an imitation or substitution to resemble in such a manner as is likely to deceive, another already approved/ licensed Animal feed or mineral mixture under the name by which it is sold or offered or exposed for sale and is not labeled plainly or such label is not affixed conspicuously so as to indicate its true character;(iii)If it is stated to be a product of a place or country of which it is not truly a product;(iv)If it is not printed or labeled in accordance with the requirements under this Act.
