Section 17(2) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(2)Whenever a Fish Feed Inspector intends to take sample of any Fish Feed of required quantity for analysis, he/she shall,-(a)give notice in writing, then and there, of such intention to the person/firm from whom he/she intends to take sample as may be prescribed;(b)except in special cases provided by rules made under this Act, fish feed samples are be collected only if the date of expiry of fish feed is more than Seven(7) days on the intended date of sample collection.(c)except in special cases provided by rules made under this Act, take four representative samples in the prescribed manner and quantity and mark and seal or fasten up each sample in such manner as its nature permits.(d)except in special cases provided by Rulesmade under this Act, on receipt of a complaint and on the payment of prescribed sample analysis fee, sample shall be collected from a purchaser or a consignee.(e)in case of collection of sample as per clause (d), name and other details of the purchaser shall be maintained in a separate register.(f)except in special cases provided by Rules made under this Act, whenever a sample is collected from a purchaser or a consignee the concerned licensee, i.e. vendor/ dealer/manufacturer shall be informed about the collection of sample so as to provide an opportunity to the licensee to make sure that reference sample from the same batch provided by him/her under sub-section (6) of section 16 is also analyzed along with the sample collected from purchaser or consignee.
