Section 15(3) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(3)The power conferred under this section includes power to break-open any facility/ container in which any fish feed may be contained or to collect the fish feed from fish feed manufacturing unit/godown/warehouse/shop or any other place where any such fish feed may be kept for sale and distribution:Note: Provided that, the power to collect the fish feed from fish feed manufacturing unit/godown/warehouse/shop or any other place shall be exercised only after the owner or any other person in occupation of the premises, if present, therein, refuses to allow collection of the fish feed sample on being called upon to do so.
