Section 18 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
18. Report of Fish Feed Analysis Laboratory -
(1)The Fish Feed Analyst at notified Fish Feed Analysis Laboratory, after the receipt of the sample under sub-section (3) of section 17, analyse the sample and deliver the report of analysis, in duplicate, to the Fish Feed Inspector within fifteen(15) days from the date of receipt of sample.(2)In case of receipt of sample with special request as per clause (h) of sub-section (3) of section 17, the analyst at fish feed analysis laboratory shall do analysis of the sample on priority basis well before the expiry date of sample.(3)Fish Feed Inspector shall serve a copy of the report to the person from whom the sample has been taken under proper acknowledgement.(4)Before institution of prosecution under this Act, the licensee shall on payment of the prescribed fee, make an application within fifteen (15) days in the prescribed form to the Licensing Authority for analysis of the sample mentioned in clause (c) of sub-section (3) of section 17 in Referral Fish Feed Analysis Laboratory, on receipt of the application, the Licensing Authority shall request the Referral Fish Feed Analysis Laboratory, to analyse the sample.(5)The Analyst at Referral Fish Feed Analysis Laboratory shall analyse the sample and send the analysis report to the Licensing Authority in the prescribed form within fifteen(15) days from the date of receipt of the request from Licensing Authority.(6)In case of receipt of sample with specialrequest as per clause (h) of sub-section (3) of section 17, the analyst at referral laboratory shall not wait for instructions from licensing authority and shall do analysis of the sample on priority basis well before the expiry date of sample.(7)The report sent by the Referral Fish Feed Analysis Laboratory shall be final and supersede the report given by the notified Fish Feed Laboratory under sub-section (1).(8)Where the report sent by the Referral Fish Feed Analysis Laboratory under sub-section (4) or (5) is produced in any Court proceedings, it shall not be necessary in such proceedings to produce any sample or part thereof taken for analysis.CHAPTER-VI OFFENCES AND PENALTIES
