Section 8 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
8. Process of issue of license -
(1)Any person who wishes to start a new Animal Feed Business Operations/ any firm registered under Partnership Act,1932 (Central Act 9 of 1932)/ any company registered under Companies Act,2013 (Central Act 18 of 2013) which desires to start new Animal Feed Business Operations shall apply for the license under prescribed category of Animal Feed Business Operations along with the prescribed license fee to the Licensing Authority in form “A”.Provided that, in case if any person/firm/company wishes to undertake more than one Animal Feed Business Operations shall need to tick concerned business operations in the application and need to remit license fee for each type of business operation separately;(2)If any person/firm, carrying out the Animal Feed Business Operations without any license immediately before commencement of this law, the person /company/firm shall apply to the Licensing Authority within a period of four(4)months from the appointed date as prescribed in form “A”.(i)If application is not submitted for license within the time limit as prescribed under sub-section (2) the Licensing Authority can order for stopping all Animal Feed Business Operations being undertaken by the person/company/ firm.(ii)Until the time of receiving the order of acceptance or rejection of application for license made under clause (i), the person/ company/firm may continue to perform animal feed business operations.(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;(4)The licensing authority shall make sure all the applications for issuance of license are in full shape so that the rate of rejection is as minimum as possible. The licensing authority shall facilitate the application process and shall render all possible support and assistance to the applicants.(5)Subject to the provisions of this section the issue of license shall be valid for life time for domestic and export oriented business operations.
