Section 20(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)No person shall manufacture, process or store any approved Animal feed or mineral mixture for sale or sell or distribute,-(i)If It contains any deleterious substance or toxins or anti- nutritional factors or inert material in excess of the amounts as may be stipulated by the committee constituted under section 15 ;(ii)If adulterated or misbranding is detected;(iii)If in contravention or in violation of the provisions of the Act or any rules made there under;(iv)No advertisement shall be made of any feed, which is misleading or deceiving or contravenes the provisions of this Act and the rules made there under.
