Section 8(5) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(5)Any person who wish to start a new Fish Feed Business Operations / any firm registered under the Partnership Act / any company registered under the Companies Act, which desires to start new Fish Feed Business Operations shall apply for the license under prescribed category of Fish Feed Business Operations along with the prescribed license fee to the Licensing Authority in the manner prescribed under Rules to be framed under this Act.
