Section 29(4) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(4)Where the Aquaculture Inspector takes any action under sub-section (3) , he/she shall, as far as possible, ask the Committee, designated for the purpose under rules of this Act, to be present at the time when such action proposed to be taken and take the signatures of the Committee members on a memorandum to be prepared in such form as may be prescribed.
