Section 16 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
16. Responsibility of Licensee -
Whenever Fish Feed Inspector enters into premises of a licensee,-(1)The owner or occupier or every person found therein shall give the Fish Feed Inspector best possible assistance in his/her power/capacityto enable the Fish Feed Inspector to carry out his/her duties and functions under this Act and shall furnish him/her with such information with respect to the administration of this Act and the regulation as he/she may reasonably require.(2)No person shall obstruct or deceive or mislead Fish Feed Inspector in carrying out his/her duties or functions under this Act.(3)If any offense is committed under sub-section (2), the Fish Feed Inspector shall take the assistance of one or two witnesses and shall discharge his/her duties.(4)In case if same offence is repeated again by the owner or occupier or any person found in the premises, the Fish Feed Inspector shall lodge a complaint in the nearest police station.(5)Offence committed under sub-section (2) and / or (4) is punishable under the Code of Criminal Procedure,1973 and/or any other appropriate law.(Central Act 2 of 1974).(6)The fish feed manufacturer shall send two fish feed samples of prescribed quantity from each batch produced in the feed manufacturing unit under seal to Fish Feed Inspector as may be prescribed for usage as reference samples when required under clause (g) under sub-section (3) of section 17.
