Section 29(2) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(2)Where any sample of any aquaculture inputs/ aquaculture equipment/aquaculture produce is taken under sub-clause (i) and (ii) of clause(b)of sub-section (1), its cost, calculated at the rate at which such product/ material is usually sold shall be paid in cash to the person from whom it is being taken under proper cash bill/ invoice.
