Section 48 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
48. Exemption -
Nothing in this Act shall apply,-(1)to any Animal feed or mineral mixture manufactured or processed by a person for the exclusive use in his own farm.(2)Animal feed manufactured and distributed by the ICAR/ SVVU/ Department of Animal Husbandry/and other government agencies/ institutions for the purpose of conducting Research & Development and field trials.(3)Animal feed manufactured by any person/firm/company on the return order by the ICAR/ SVVU/ Department of Animal Husbandry/and other government agencies/ institutions for the purpose of conducting Research & Development and field trials.In case if such animal feed manufactured under sub-sections (2) and (3) is sold to any farmer/user on cost basis, the exemption given under sub-sections (2) and (3) shall be null and void.
