Section 11(1) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(1)The license is liable to be suspended if the licensing authority is satisfied that either on a reference made to it in this behalf or otherwise, that,- any offense, listed in rules for which suspension of license is prescribed, was committed by the licensee or his representative, without prejudice to any other penalty to which the holder of the License may beliable under this Act and Rules made thereunder.
