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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(b) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(b)take samples of fish feed,-
(i)from any fish feed manufacture unit / storage facility, sale points from any person/firm selling or offering to sell such fish feed ; or
(ii)from any person who is in the course of conveying or delivering or preparing to deliver such fish feed to a purchaser or a consignee; or
(iii)upon receipt of complaint, from any consignee or purchaser after delivery of such fish feed to him/her by following procedure prescribed under rules.