Section 42(5) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(5)The decision of the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh upon an appeal shall be final and conclusive for all purposes what so ever, and shall not be called in question in any court of tribunal.
