Section 9(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(1)The Registering/licensing authority may refuse to grant a license to any applicant if,-(i)The application is defective in any respect;(ii)The license fee has not been paid;(iii)The applicant doesn’t under take to manufacture or process the feed in conformity with the provisions of the Act;(iv)The applicant is not solvent;(v)Whenever the license was cancelled; or(vi)The applicant doesn’t have the prescribed machinery.
