Section 28 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
28. Examination of customs -
An officer authorized by the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh shall have a right to examine any customs entries of imports of any Animal feed or mineral mixture imported into Andhra Pradesh and forward such samples to the referral laboratory for analysis and report ;(i)In any case their samples are taken, such Animal feed or mineral mixture shall not be delivered to the importer or consigner until the referral laboratory has reported upon the sample taken.(ii)If the referral laboratory reports that, the Animal feed or mineral mixture does not confirm to the minimum standards fixed under section 14, such Animal feed or mineral mixture shall not be admitted into Andhra Pradesh for use as an approved Animal feed or mineral mixture.
