Section 18(4) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(4)Before institution of prosecution under this Act, the licensee shall on payment of the prescribed fee, make an application within fifteen (15) days in the prescribed form to the Licensing Authority for analysis of the sample mentioned in clause (c) of sub-section (3) of section 17 in Referral Fish Feed Analysis Laboratory, on receipt of the application, the Licensing Authority shall request the Referral Fish Feed Analysis Laboratory, to analyse the sample.
