Section 2(3) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(3)“Animal Feed" means any simple or compounded product which is grounded, pelleted, crumbled or mixed, balanced for various nutrients as per the laid down specification, intended to supply wholly or partly the nutritional requirements of animal or poultry and which on being fed to them contribute to their maintenance, growth and productive capacity and includes feed additives; “Animal Feed" under this Act includes the following:(i)Calf starter meal from the age of approximately eight weeks and up to approximately twenty six weeks and calf growth meal from the age of approximately twenty six weeks and up to approximately one hundred eight weeks;(ii)Compounded cattle feed for cattle and buffaloes from the age of approximately above one hundred eight weeks;(iii)Pre mixed and formulated compounded feed in mash, pellets or crumbles form balanced for various nutrients as per the Bureau of Indian Standards (BIS) laid down specifications, intended for the feeding of livestock, pet animal and poultry;(iv)Proprietary feed developed through R&D efforts which includes bypass protein, bypass fat, Urea molasses, mineral block, urea molasses liquid feed, mineral salt lick, straw and other roughage based fodder blocks and other supplements including feed additives; and(v)Mineral mixture;
