Section 42(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)Any person aggrieved by an order of the Registering/licensing authority refusing the grant of a license, cancelling or suspending a license under the provisions of this Act, may appeal to the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh, or his nominee, within thirty days from the date of receipt of order by him;
