Section 2 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
2. Definitions -
In this Act, unless the context otherwise requires,-(1)“Act” means the Andhra Pradesh Animal Feed (Regulation of Manufacture, Quality Control, Sale and Distribution) Act, 2020;(2)“Animal” includes any species of livestock, pet animal and poultry;(3)“Animal Feed" means any simple or compounded product which is grounded, pelleted, crumbled or mixed, balanced for various nutrients as per the laid down specification, intended to supply wholly or partly the nutritional requirements of animal or poultry and which on being fed to them contribute to their maintenance, growth and productive capacity and includes feed additives; “Animal Feed" under this Act includes the following:(i)Calf starter meal from the age of approximately eight weeks and up to approximately twenty six weeks and calf growth meal from the age of approximately twenty six weeks and up to approximately one hundred eight weeks;(ii)Compounded cattle feed for cattle and buffaloes from the age of approximately above one hundred eight weeks;(iii)Pre mixed and formulated compounded feed in mash, pellets or crumbles form balanced for various nutrients as per the Bureau of Indian Standards (BIS) laid down specifications, intended for the feeding of livestock, pet animal and poultry;(iv)Proprietary feed developed through R&D efforts which includes bypass protein, bypass fat, Urea molasses, mineral block, urea molasses liquid feed, mineral salt lick, straw and other roughage based fodder blocks and other supplements including feed additives; and(v)Mineral mixture;(4)“Animal feed inspector” means any officer of Animal Husbandry Department who is designated as Animal Feed Inspector by Controlling authority;(5)“Animal feed analysis” means procedures of animal feed analysis to verify moisture, crude protein, crude fiber, Acid insoluble ash, Gross energy, amino acids and other parameters of animal feed sample;(6)“Animal feed analyst” means the person carrying out the Animal feed analysis in the animal feed analysis laboratory;(7)“Animal feed analytical laboratory” means the laboratory notified for the purpose of analyzing the samples of animal feed;(8)“Animal feed business” means animal feed manufacture, dealership/ distribution, sale and all allied activities;(9)“Animal feed business operations” means all the operations/ activities under taken for carrying out animal feed business;(10)“Animal feed business operator” means any person/company/ firm carrying out animal feed business operations;(11)“Adulterated feed” in relation to feed stuff and compound feed means any feed stuff or compound feed which:does not conform to the declaration made regarding its nature, substance or quality; or addition of an impure, cheap or unnecessary ingredient to cheat or cheapen a preparation; or is manufactured by the use of dye or coloring agent to impart a certain color; or does not conform to the prescribed standards; or is spoiled or damaged or is fungus-infested and is harmful for animals;(12)“Animal Feed Quality Control Committee” means the committee constituted by the Government under this Act for assisting the controlling authority in all matters relating to the administration of this Act in the State;(13)“Authorized Agent” means any person involved in sale of Animal feed under an agreement or contract with the manufacturers or dealer;(14)“Cake” means the residual mass resulting from pressing of seeds, meat or fish after extraction of oil, fat or any other liquid;(15)“Company” means company as defined in the Companies Act, 2013, (Central Act No.18 of 2013);(16)“Complete feed” or “Total Mixed Ration” (TMR) means a nutritionally adequate feed for animals prepared using ground roughages and concentrate feed ingredients in suitable combination to be fed as a single feed mix in mash, pellet or block form;(17)“Compound feed” means any ground, pelleted, crumbled or mixture feed intended for the feeding of animals and includes:the poultry compound feed as may be prescribed for broiler, layer and breeder based on age;livestock compound feed according to growth, productive and reproductive status, as may be prescribed; andfeed for pet and other animals, as may be prescribed;(18)“Controlling Authority” means the officer who is responsible for the overall enforcement of this Act in the entire State of Andhra Pradesh;(19)“Court” means any Court not less than a Court of Judicial Magistrate of First Class in the State of Andhra Pradesh;(20)“Crumble” means pelleted feed reduced to granular form;(21)“Customer formula feed” means any type of mixture which may contain more than one feed stuff designed as per customer choice;(22)“Distributor/Dealer” means the person/company/firm who distributes the animal feed/sells the animal feed on wholesale basis to vendors for retail sales;(23)“Drug” means a substance Intended for use in the diagnosis, cure, mitigation, treatment or prevention of disease in animals;other than food intended to affect the structure or any function of the body of animals;(24)“Expert Committee” means the Committee of Experts constituted with eminent nutritionist taken from the: ICAR institutes; State Agricultural Universities; Feed Industry and Officials of Government Departments;(25)“Feed Additive” means a substance or combination of substances added in traces to the basic feed mix or parts thereof to obtain a specific biological growth and satisfy certain production needs;(26)“Feed mill” means an automatic or semi-automatic plant for manufacturing of compound feed, complete feed or customer formula feed;(27)“Feed ingredient” means component part, constituent, or any combination /mixture added to and comprising the animal food;(28)“Feed stuff” means edible material(s) which are consumed by animals and contribute energy and/or nutrients to the animals diet;(29)“Firm” means a firm / partnership firm registered under the Indian Partnership Act, 1932, (Central Act No.9 of 1932);(30)“Form” means a form specified in Schedule I;(31)“Government” means the Government of Andhra Pradesh;(32)“Importer" means any person who imports any animal feed for the purpose of sale or supply in India;(33)“Laboratory” means any laboratory authorized by the Registering Authority from time to time for the purpose of analyzing the samples of animal feed as under section 25;(34)“License” means any license given under section (8) in favour of any person / company / firm for carrying out Animal feed business operations;(35)“Licensee” means a person /company/firm to whom a license has been granted for manufacturing or processing pre-mixed Animal feed and Mineral mixture;(36)“Licensing authority” means the officer who is empowered to grant licenses to Animal feed business operators under this Act;(37)“Manufacturer” means the person/company/firm engaged in the manufacturing or processing of pre-mixed Animal feed and Mineral mixture;(38)“Meal” means an ingredient which has been grounded or otherwise reduced in particle size for consumption by animals;(39)“Micro-ingredients” mean vitamins, amino acids, minerals, antibiotics, drugs and other feed additives normally required in trace amounts and measured as per national and international standards;(40)“Mineral Mixture” means a blend of essential macro and micro mineral elements with or without common salt in powder form, used for supplementing the ration;(41)“Misbranded” means misuse of registered trade name;(42)“Notification” means a notification published in the Andhra Pradesh Gazette and the word ‘Notified’ shall be construed accordingly;(43)“Pellet” means agglomerated feeds formed by compacting and forcing through die openings by any mechanical process;(44)“Prescribed” means prescribed by rules made under the Act;(45)“Registering/licensing authority” means the person appointed by the State Government by notification, to exercise the powers and perform the functions of a licensing authority under this Act or the rules made there under;(46)“Registration Certificate” means a registration certificate under this Act;(47)“Referral Laboratory” means the Laboratory for the purpose of analyzing the referral samples of animal feed in case of disputes;(48)“Silage” means anaerobically preserved fermented fodder or feed stuff prepared and preserved through a prescribed process with or without adding inoculum for feeding ruminants;(49)“Standard Animal feed or Mineral mixture” means any Animal feed or Mineral mixture complying standards prescribed under this Act;(50)“Sub-standard Animal feed or Mineral mixture” means any Animal feed or Mineral mixture not in compliance with the standards prescribed under the Act and Rules made there under;(51)“Vendor” means any person/company/firm to whom any approved animal feed is sold or delivered by the manufacturer or importer, for the purpose of sale by retail; of Animal feed or Mineral mixture to farmers/end users;(52)“Trader” means any person/company/firm who imports animal feed or Mineral mixture for the purpose of sale by retail.
