Section 8(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)Any person who wishes to start a new Animal Feed Business Operations/ any firm registered under Partnership Act,1932 (Central Act 9 of 1932)/ any company registered under Companies Act,2013 (Central Act 18 of 2013) which desires to start new Animal Feed Business Operations shall apply for the license under prescribed category of Animal Feed Business Operations along with the prescribed license fee to the Licensing Authority in form “A”.Provided that, in case if any person/firm/company wishes to undertake more than one Animal Feed Business Operations shall need to tick concerned business operations in the application and need to remit license fee for each type of business operation separately;
