Section 27 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
27. Report of notified animal feed sample analytical laboratories -
(1)The Officer-in-charge of notified Animal Feed Analytical Laboratory upon receipt of the sample shall analyse and deliver the report of analysis in duplicate to the authorized officer;(2)The Authorized officer shall serve a copy of the report to the person from whom the sample has been taken under proper acknowledgement;(3)Before institution of prosecution under this Act, the manufacturer/dealer/vendor of Animal feed and mineral mixture shall on payment of the prescribed fee, make an application within fifteen (15) days in the prescribed form to the Registering/licensing authority for analysis of the sample mentioned in section 26 (1) at referral laboratory as prescribed.(4)The referral laboratory shall analyse the sample and send the analysis report to the Registering /licensing authority in the prescribed form within the prescribed period from the date of receipt of the request from Registering/licensing authority;(5)On receipt of report from referral laboratory, licensing authority shall declare the result under sub-section (4) which shall be final;(6)Where the report declared by the licensing authority or authorized officer of referral laboratory under sub-section (4) is produced in any proceedings of the Court, it shall not be necessary in such proceedings to produce any sample or part thereof taken for analysis;(7)If adulteration is proved in the referral laboratory report, prosecution shall be instituted against the offender by the authorised officer as per the provisions of the Act.
