Section 18(3) in The Andhra Pradesh State Agricultural Council Act, 2020
(3)Where the Council has refused to recommend any Agricultural/Horticultural qualification which has been proposed for recognition by any authority referred to in sub-section (2) and such authority applies to the Government, the Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal may, by notification, declare that it shall be recognized only when granted after a specified date.
