Section 12(12) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(12)If any fish feed manufacturer feels that any ingredient/additive other than those approved by BIS / Rules under this Act, will substantially increase the quality of fish feed, he/she may apply for approval of the same in prescribed format to the Controlling Authority, along with the sample of the ingredient/additive. On receipt of such application and sample, the Controlling Authority shall refer the matter to “Fish Feed Quality Control Committee”. By duly following the prescribed procedure, the Controlling Authority may do the needful for approval of such new ingredient/additive by it and subsequently by BIS duly following the procedure as may be prescribed.
