Section 13(1) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(1)The Aqua-culture Seed Inspector may,-(a)enter and search the premises of hatcheries and fish seed farms at all reasonable times, with such assistance, if any, as he considers necessary, any place in which he has reason to believe that an offence under this Act has been or is being committed and order in writing the person in possession of any seed in respect of which the offence has been or is being committed, not to dispose of any stock of such aqua-culture seed for a specific period not exceeding thirty days or, unless the alleged offence is such that the defect may be removed by the possessor of the aqua-culture seed, restrict the stock of such aqua-culture seed from being sold;(b)take samples of any aqua-culture seed of any notified kind or variety from,-(i)any `Hatchery' or `Fish Seed Farm' or any person selling or offering to sell such aqua-culture seed; or(ii)any person who is in the course of conveying or delivering or preparing to deliver such aqua-culture seed to a purchaser or a consignee; or(iii)a purchaser or a consignee after delivery of such aquaculture seed to him.,(c)send such sample for analysis to the aqua-culture seed analyst for the area within which such sample has been taken;(d)examine any record, register, document or any other material object found in any place mentioned in clause (a) and seize the same if he has any reason to believe that it may provide evidence of the commission of an offence punishable under this Act; and(e)exercise such other powers as may be necessary for carrying out the purposes of this Act or any rule made thereunder.
