Section 29(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(1)The Aquaculture Inspector may,-(a)enter and search the premises in which Aquaculture Business Operations are being undertaken at all reasonable times, with such assistance, if any, when he/she receives any complaint or as prescribed or if he/she considers necessary, any place in which he/she has reason to believe that an offence under this Act has been or is being committed and order in writing the person in possession of any aquaculture input/aquaculture equipment/ aquaculture produce/ aquaculture service in respect of which the offence has been or is being committed, not to dispose of any stock of aquaculture inputs/aquaculture equipment/aquaculture produce/aquaculture service for a specific period not exceeding (7) seven days or, unless the alleged offence is such that the defect may be rectified by the possessor of the equipment/ product/ service, restrict the stock from being sold;(b)take samples of aquaculture inputs/aquaculture equipment/ aquaculture produce -(i)from any aquaculture inputs / aquaculture equipment manufacture unit/ aquaculture produce handling unit / storage facility, sale points from any person/firm selling or offering to sell such product / material; or(ii)from any person who is in the course of conveying or delivering or preparing to deliver such product / material to a purchaser or a consignee; or(iii)upon receipt of complaint, from any consignee or purchaser after delivery of such product/material to him/her by following procedure as prescribed.(c)send such sample for analysis to the notified Laboratory as may be prescribed;(d)examine any record, register, document or any other material object found in any place mentioned in clause (a) and seize the same if he/she has any reason to believe that it may provide evidence of the commission of an offence punishable under this Act; and(e)exercise such other powers as may be necessary for carrying out the purposes of this Act or any rule made thereunder.
