Section 14 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
14. Specifications/Standards regarding manufacturing, sale or distribution of animal feed and mineral mixture -
(1)The Specifications/Standards prescribed in sub-section(2) shall be applicable to,-(i)the Animal feed manufactured in the State and sold within the State;(ii)Animal feed manufactured in other States and brought into the State for distribution/ sales;(iii)manufactured in other countries and imported into the State for distribution and sales in the State.(2)The manufacturer of Animal feed shall comply with the available Bureau of Indian Standards (BIS) for Livestock, Specifications recommended by Expert committee for Poultry and ICAR/AAFCO standards for pet animals amended from time to time;(i)In case BIS prepares standards for any new species, they shall be followed by the Animal feed manufacturers;(ii)In case of non-availability of BIS standards for any approved species, the Expert Committee constituted under section 15 shall approve new standards by following the procedure as may be prescribed;(iii)The Controlling authority shall do the needful for BIS approval of standards prepared under clause (ii);(iv)To suit to the local conditions/requirements, deviations with regard to few parameters of BIS standards like (a) Mash, pellet size, (b) packing material, (c) methods of analysis etc., may be permitted through Rules under this Act. Under any circumstances, all other quality standards like proximate composition etc., of Animal feed shall not be deviated;(3)Label of Animal Feed bag shall consist of all the information/details as may be prescribed;(4)The Animal feed shall not contain any prohibited antibiotics or pharmacologically active substances under any circumstances and shall be certified accordingly on the Animal feed bag;(5)Other additional criteria/parameters to be complied by the manufacturers/dealers/vendors of Animal feed/Animal feed ingredients as may be prescribed.
