Section 24 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
24. Warranty and Feed recall procedure -
No manufacturer or distributor or agent or dealer of any approved Animal feed or mineral mixture shall sell unless the guaranteed analysis is given on “as is” or “as fed” basis and shall be guilty of an offence under this Act;(i)If a feed business operator considers or has reasons to believe that a feed which he has processed, manufactured or distributed is not incompliance with this Act, or the rules made there under, he shall immediately initiate procedures to withdraw the feed in question from the market and consumers indicating reasons for its withdrawal and inform the competent authorities thereof.(ii)A feed business operator shall immediately inform the competent authorities and co-operate with them, if he considers or has reasons to believe that a feed which he has placed on the market may be unsafe for the consumers.
