Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 13 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

13. Condition for manufacturing animal feed or mineral mixture -

(1)An authorized license holder shall not use,-
(i)Ingredients, such as, rice husk, caster husk/meal, jatropha cake or meal, ground nut hulls, saw dust and such other ingredients, as may be specified by the expert committee from time to time, for manufacture of Animal feed or mineral mixture;
(ii)Ingredients of animal origin and mineral salts with low bio-availability, as may be specified by the expert committee from time to time, for manufacture of Animal feed or mineral mixture;
(iii)Urea or any other non-protein nitrogen compounds including ammonium salts for manufacture of feeds for young stock and poultry feed. However feed for adult cattle may contain urea, calcite powder and common salt as specified from time to time.
(2)The standard of Animal feed or mineral mixture manufacture or process by a licensee shall be, as may be prescribed and every licensee shall be bound to adhere to the prescribed standards;
(3)No licensee shall manufacture any type of Animal feed or mineral mixture mentioned in Schedule-I unless it confirms to the prescribed standards;
(4)The Animal feed or mineral mixture manufactured or processed by a licensee shall be tested in the prescribed manner.