Section 19 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
19. Offences -
(1)The following shall be the Offences if committed by any person / firm or its representative:(i)Doing Fish Feed business without license;(ii)Distribution / sale of unapproved fish feed;(iii)Distribution / sale of fish feed made for sale in other States / Countries;(iv)The License was obtained by concealment or misrepresentation as to an essential fact/s;(v)Preventing the Fish Feed Inspector from exercising his/herpowers delegated under this Act and Rules made thereunder;(vi)not providing fish feed samples of required quantity when fish feed inspectors asks for;(vii)physical attack on Fish Feed Inspector or any other staff whileperforming his/her duty under this Act or Rules made thereunder;(viii)sell or intend to sell of expired fish feed;(ix)sell or intend to sell of fish feed without proper label;(x)sell or intend to sell adulterated fishfeed;(xi)sell or intend to sell of sub-standard fish feed;(xii)carrying out any fish feed business operations other than for which license is obtained;(xiii)in case of fish feeds produced in other States/ Countries and contains adulterants;(xiv)any other violation under the Act or Rules made thereunder;(xv)any other offence may be notified by the Government from time to time.
