Section 11(2) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(2)No order under sub-section (1) shall be made against the license except after notice to him to show cause within such period as may be specified in the notice as to why such order should not be made and except on his failure to show cause with in such period or on his not showing sufficient cause;
