Section 27(2) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for,-(i)the functions of Controlling Authority, Licensing Authority, Fish Feed Inspector, Fish Feed Quality Control Committee;(ii)Notifying one or more Fish Feed Analysis Laboratories for different areas and one or more referral laboratories for the State;(iii)the functions of the Fish Feed Analysis Laboratory;(iv)the procedure of collection, packing, sealing, marking/ labeling, preservation, forwarding sample to Fish Feed Analysis Laboratory, storing and disposal of the fish feed sample collected under section 17;(v)therequirements which shall be complied by person/firm carrying out the business of fish feed under section 7;(vi)the forms of application for the grant of a license under section 8, the particulars it may contain, the fees which should accompany it, the form of the License and the conditions subject to which the License may be granted;(vii)the standards to which Fish Feed should confirm under section 12;(viii)the form and manner in which and the fee on payment of which an appeal may be preferred under section 23 and the procedure to be followed by the Appellate Authority in disposing the appeal;(ix)the form for forwarding the sample to FishFeed Analysis Laboratory by Fish Feed Inspector;(x)Form of report of result of the analysis under section 18 and the fees payable in respect of such report;(xi)the records to be maintained by a person/firm carrying out the business referred to in section 7 and the particulars which such records shall contain;(xii)The procedure to issue of licenses / endorsements to ‘Fish Feed manufacturing Units, ‘Fish Feed Dealers’ and ‘Fish Feed Vendors’;(xiii)any other matter which is to be or may be prescribed.
