Section 17(1) in Telangana Aqua-culture Seed (Quality Control) Act, 2006
(1)The Aqua-culture Seed Analyst shall, as soon as may be after the receipt of the sample under sub-section (2) of section 16 analyse the sample at the Regional Aquaculture Seed Laboratory and deliver, in such form as may be prescribed one copy of the report of the result of the analysis to the Aqua-culture Seed Inspector and another copy thereof to the person from whom the sample has been taken.
