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State of Andhra Pradesh - Section

Section 39 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

39. Penalty for unhygienic or unsanitary processing or manufacturing of feed -

Any person who, whether by himself or by any other person on his behalf, manufactures or processes any animal feed under unhygienic or unsanitary conditions, shall be liable to penalty as may be prescribed.