Section 36 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
36. Penalty for misleading advertisement -
Any person who publishes, or is a party to the publication of an advertisement, which- (a) falsely describes any feed; or (b) is likely to mislead as to the nature or substance or quality of any feed or gives false guarantee, shall be liable to a penalty as may be prescribed.
