Section 15(1) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(1)The Fish Feed Inspector may,-(a)enter and search the premises of Fish Feed manufacture/ Storage facilities and sale points at all reasonable times, with such assistance, if any, when he/she receives any complaint or if he/she considers necessary, any place in which he/she has reason to believe that an offence under this Act has been or is being committed and order in writing the person in possession of any fish feed in respect of which the offence has been or is being committed, not to dispose of any stock of fish feed for a specific period not exceeding seven(7) days or, unless the alleged offence is such that the defect may be rectified by the possessor of the fish feed, restrict the stock of such fish feed from being sold;(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.(c)send such sample for analysis to the Fish Feed Analysis Laboratory as mentioned in section 17;(d)examine any record, register document or any other material object found in any place mentioned in clause (a) and seize the same if he/she has any reason to believe that it may provide evidence of the commission of an offence punishable under this Act; and(e)exercise such other powers as may be necessary for carrying out the purposes of this Act or any Rules made thereunder.
