Section 26 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
26. Analysis of samples -
(1)Where an authorized officer has reason to doubt the genuineness of any approved Animal feed or mineral mixture and is of opinion that it requires analysis he shall , in the presence of the manufacturer, importer or seller or the agent of such manufacturer, as the case may be, obtain a sample and shall forthwith his intention to submit such samples for analysis and forthwith divide the samples into three equal parts and cause each part to be marked and sealed separately in such manner as its nature will permit and shall deliver one of part to the manufacturer, importer or seller or the agent or dealer as the case may be, and one part to the notified laboratory and shall retain one part with the Registering/licensing authority;(2)In the event of dispute in respect of the result of an analysis, the licensing authority or authorized officer shall forward the samples in custody of licensing authority to Referral Laboratory as may be prescribed;(3)If any prosecution under this Act, the certificate of analysis issued by the referral laboratory shall be the conclusive evidence of the facts stated therein.
