Section 5 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
5. Powers of Licensing Authority -
The Registering/licensing authority or Animal feed inspector authorized by controlling authority or any officer authorized on behalf may, with a view to securing compliance with the provisions of this Act,-(i)require any authorized dealer or agent or manufacturer to give any information in his possession with respect to the manufacture, processing, sale, distribution of animal feed;(ii)enter upon and inspect any premises where items are manufactured or processed or stocked or exhibited for sale, at any time during the business hours with a view to satisfying himself that the provisions of this Act are being complied with;(iii)On giving a proper receipt, seize or detain any item that is being processed, marketed, packed, labeled or sold in contravention of the said provisions of the Act;(iv)Seize or detain, on giving a proper receipt, any raw material, document, account book or other relevant evidence connected with the manufacture, processing or sale in respect of which he has reasons to believe that a contravention of this Act has been committed;(v)Inspect any books or other documents relating to the manufacture, processing or sale of animal feed;(vi)Collect samples of animal feed intended or exposed for sale or under dispatch or delivery to any dealer or agent for the purpose of sale and have such samples analyzed at an authorized laboratory;(vii)By an order in writing, impose temporary ban on manufacture or processing or distribution or sale of animal feed in respect of which he has reasons to believe that any of the provisions of this Act has been contravened.(viii)The ban imposed under clause (vii) shall remain in force for a period of three months or till the issue is settled after enquiry, whichever is earlier.(ix)Every person, if so required by the Registering/licensing authority or the officer in this section, shall be bound to afford all necessary facilities to the Registering/licensing authority or such officer for the purpose of enabling the Registering/licensing authority or such officer to exercise the powers under clause (ii);(x)The Registering/licensing authority or the officer, may with a view to securing compliance with this Act or to satisfy himself that any such provisions has been complied with;(xi)The collected samples of animal feed that shall be divided into three parts. Each part shall be marked (coded), sealed, signed and fastened in air tight containers/bags in a manner prescribed so that nature and character of the content may not change, mentioning the date and time of sampling. Out of the three parts, one shall be forwarded for analysis to the laboratories authorized in that behalf by the Registering/ licensing authority or the officer in this section, one shall be delivered to the person from whom the sample was taken and one shall be kept by the Registering/licensing authority or the officer in this section for use in case a re-test of the sample is required. The Registering/licensing authority or the officer in this section shall prepare in such form as may be prescribed, a declaration in triplicate containing full particulars relating to the samples collected for quality monitoring or samples seized by him and such declaration shall be signed or marked by both the Registering/licensing authority or the officer in this section authorized and the person from whose possession, custody or control the animal feed has been collected /seized, and a copy thereof shall be given to such person.Provided that when a sample is taken, from the stock in the possession of an authorized agent, the authorized agent shall be bound to give the name and such other particulars of the person on whose behalf such stock is held by him, as the Registering/licensing authority or the officer in this section may require.(xii)Every holder of a license certificate shall be bound by any direction or order issued by the Registering/licensing authority or the officer in this section in pursuance of any of the provisions of this Act and shall comply with such directions or orders and any failure on his/her part to comply with such direction or order shall be deemed to be a contravention of this Act.(xiii)The provisions of the Code of Criminal Procedures, 1973 (Central Act 2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this Clause.
