Section 20(2) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(2)No person shall engage himself in any unfair trade practice for purpose of promoting the sale, supply, use and consumption of articles of feed or adopt any unfair or deceptive practice including the practice of making any statement, whether orally or in writing or by visible representation which –(i)falsely represents that the feeds are of a particular standard, quality, quantity or grade-composition;(ii)makes a false or misleading representation concerning the need for, or the usefulness;(iii)gives to the public any guarantee of the efficacy that is not based on an adequate or scientific justification thereof:
