Section 15(4) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(4)Where the Fish Feed Inspector takes any action under sub-section (3), he shall, as far as possible, ask the Committee, designated for the purpose under rules of this Act, to be present at the time when such action proposed to be taken and take the signatures of the Designated Committee members on a memorandum to be prepared in such form as may be prescribed.
