Section 22(3) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(3)In case if nominated person/s is/are not working in the company at the time of committing violation, for any reason every person who at the time of the offence, was in-charge of and was responsible for the conduct of the business of the company/firm, as well as the company/firm itself, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.CHAPTER-VII APPEALS
