Section 20 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
20. Prohibition on manufacture, sale and distribution of approved animal feed or mineral mixture -
(1)No person shall manufacture, process or store any approved Animal feed or mineral mixture for sale or sell or distribute,-(i)If It contains any deleterious substance or toxins or anti- nutritional factors or inert material in excess of the amounts as may be stipulated by the committee constituted under section 15 ;(ii)If adulterated or misbranding is detected;(iii)If in contravention or in violation of the provisions of the Act or any rules made there under;(iv)No advertisement shall be made of any feed, which is misleading or deceiving or contravenes the provisions of this Act and the rules made there under.(2)No person shall engage himself in any unfair trade practice for purpose of promoting the sale, supply, use and consumption of articles of feed or adopt any unfair or deceptive practice including the practice of making any statement, whether orally or in writing or by visible representation which –(i)falsely represents that the feeds are of a particular standard, quality, quantity or grade-composition;(ii)makes a false or misleading representation concerning the need for, or the usefulness;(iii)gives to the public any guarantee of the efficacy that is not based on an adequate or scientific justification thereof:
