Section 16(2) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(2)when samples of any Aqua-culture seed of any notified kind or variety are taken under sub-section (1) the Aquaculture Seed Inspector shall,-(a)deliver one sample to the person from whom it has been taken;(b)send in the prescribed manner another sample, for analysis to the Aqua-culture Seed Analyst for the area within which such sample has been taken; and(c)send the remaining sample in the prescribed manner to the State Aqua-culture Seed Laboratory for analysis as and when required under sub-section (2) of section 17.
