Section 23(5) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(5)No feed business operator shall sell or offer for sale any article of feed to any vendor unless he also gives a guarantee in writing in the form specified by rules about the nature and quality of such article to the vendor:Provided that a bill, cash memo, or invoice in respect of the sale of any article of animal feed given by a feed business operator to the vendor shall be deemed to be a guarantee under this section, even if a guarantee in the specified form is not included in the bill, cash memo or invoice.
