Section 5(xi) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(xi)The collected samples of animal feed that shall be divided into three parts. Each part shall be marked (coded), sealed, signed and fastened in air tight containers/bags in a manner prescribed so that nature and character of the content may not change, mentioning the date and time of sampling. Out of the three parts, one shall be forwarded for analysis to the laboratories authorized in that behalf by the Registering/ licensing authority or the officer in this section, one shall be delivered to the person from whom the sample was taken and one shall be kept by the Registering/licensing authority or the officer in this section for use in case a re-test of the sample is required. The Registering/licensing authority or the officer in this section shall prepare in such form as may be prescribed, a declaration in triplicate containing full particulars relating to the samples collected for quality monitoring or samples seized by him and such declaration shall be signed or marked by both the Registering/licensing authority or the officer in this section authorized and the person from whose possession, custody or control the animal feed has been collected /seized, and a copy thereof shall be given to such person.
