Section 41 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
41. Forfeiture -
The court which convicts any person of an offence under this Act may, in addition to the any of the penalties that the court may impose for such offence, order that such animal feed/mineral mixture in respect of which the offence was committed be seized and forfeited to the Government of Andhra Pradesh.
