Section 21 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
21. Approved animal feed or mineral mixture deemed to be adulterated -
Every approved Animal feed or mineral mixture shall be deemed to be adulterated within the meaning of this Act, if its composition, strength, quality and purity fails to confirm to the standards prescribed under this Act.
