Section 8(3) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(3)If any application under sub-section (1) is submitted, the Licensing Authority:-(i)If satisfied that the applicant has fulfilled all the terms and conditions of application for carrying out the Animal Feed Business Operations, the Licensing Authority shall issue the license in form “B” within fifteen (15) days from the date of application; or(ii)If the Licensing Authority is of the opinion that the applicant has not fulfilled majority of the prescribed terms and conditions, the applicant shall be informed the same and be given an opportunity to furnish documents before rejecting the application within fifteen (15) days from the date of receipt of letter issued by licensing authority;(iii)If acceptance or rejection of license application is not communicated within the stipulated time of fifteen (15) days, the license shall be deemed to be issued;
