Section 23 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
23. Minimum standards to be maintained and Responsibilities of the Feed business operator -
(1)Where a minimum standard is fixed under section 14 for any approved Animal feed or mineral mixture, no authorized licensee can manufacture or sell or distribute or advertise unless it is in compliance with approved standards.(2)Every feed business operator shall ensure that the ingredients of feed satisfy the requirements of this Act and the rules made there under at all stages of production, processing, import, distribution and sale within the businesses under his control.(3)No feed business operator shall himself or by any person on his behalf manufacture, store, sell or distribute any ingredient of feed which is for the time being prohibited by the Feed Authority or the Central Government or the State Government in the interest of public health;(4)No feed business operator shall employ any person who is suffering from infectious, contagious or loathsome disease.(5)No feed business operator shall sell or offer for sale any article of feed to any vendor unless he also gives a guarantee in writing in the form specified by rules about the nature and quality of such article to the vendor:Provided that a bill, cash memo, or invoice in respect of the sale of any article of animal feed given by a feed business operator to the vendor shall be deemed to be a guarantee under this section, even if a guarantee in the specified form is not included in the bill, cash memo or invoice.(6)Where any animal feed which is unsafe is part of a batch, lot or consignment of animal feed of the same class or description, it shall be presumed that all the feed in that batch, lot or consignment is also unsafe, unless following a detailed assessment within a specified time, it is found that there is no evidence that the rest of the batch, lot or consignment is unsafe:Provided that any conformity of feed with specific provisions applicable to that feed shall be without prejudice to the competent authorities taking appropriate measures to impose restrictions on that feed being placed on the market or to require its withdrawal from the market for the reasons to be recorded in writing where such authorities suspect that, despite the conformity, the feed is unsafe.
