Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3)(e) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(e)If the person from whom the sample/s have been taken refuses to accept one of the samples, the Fish Feed Inspectorshall send intimation to the Feed Analysis Laboratory of such refusal and thereupon the Fish Feed Analyst on receiving the sample for analysis shalldivide it into two parts and shall seal or fasten up one of those parts and shall cause it, either upon receipt of the sample or when he delivers his report, to be delivered to the Fish Feed Inspector who shall retain it forproduction in case legal proceedings are taken;