Section 29 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
29. Seizure of suspected approved animal feed or mineral mixture -
An authorized officer, if he has reason to believe that any approved Animal feed or mineral mixture is held or exposed or offered for sale in violation of the requirement of this Act, shall seize, hold such approved Animal feed or mineral mixture until a sample is analyzed in referral laboratory and orders are issued by the Special Chief Secretary/Principal Secretary/Secretary, Animal Husbandry, Dairy Development Fisheries (AHDD&F), Government of Andhra Pradesh for its disposal. Such approved animal feed or mineral mixture seized under this section may at the option of the authorized officer, be kept or stored in the building or placed where it was seized, or be removed to any place as may be determined by the Special Chief Secretary/Principal Secretary/Secretary, Animal Husbandry, Dairy Development Fisheries (AHDD&F), Government of Andhra Pradesh.
