Section 49 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
49. Powers to make rules -
The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(1)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)the functions of Licensing Authority;(ii)Notifying the feed analytical laboratories/referral laboratory;(iii)the functions of the referral laboratory;(iv)the procedure of collection, packing, sealing, marking / labelling, preservation, forwarding sample to notified and referral laboratories, storing and disposal of the samples collected under section 26;(v)the requirements which shall be complied by person/ firm carrying out the business of Animal feed and mineral mixture under section 23;(vi)the forms of application for the grant of a license under section 8, the particulars it may contain, the fees which should accompany it, the form of the License and the conditions subject to which the License may be granted;(vii)the standards to which Animal feed and mineral mixture should confirm under section 14;(viii)the form and manner in which an appeal may be preferred and the procedure to be followed by the Appellate Authority in disposing the appeal;(ix)the form for forwarding the sample by authorised officer to notified animal feed analytical laboratory;(x)Form of report of the result of the analysis under section 27 and the fees payable in respect of such report;(xi)the records to be maintained by a person/firm carrying out the business referred to in section 45 and the particulars which such records shall contain;(xii)The procedure to issue of licences to Animal feed and Mineral Mixture Manufacturing and processing units, approved manufacturers & traders, dealers or agents;(xiii)The procedures for seizure, launching prosecution for offences and penalties for contravention of this Act;(xiv)Any other matter which is to be or may be prescribed.(2)Every rule made under this Act, shall, immediately after it is made, be laid down before the State Legislature, if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the State Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
