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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(a) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(a)enter and search the premises of Fish Feed manufacture/ Storage facilities and sale points at all reasonable times, with such assistance, if any, when he/she receives any complaint or if he/she considers necessary, any place in which he/she 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 fish feed in respect of which the offence has been or is being committed, not to dispose of any stock of fish feed for a specific period not exceeding seven(7) days or, unless the alleged offence is such that the defect may be rectified by the possessor of the fish feed, restrict the stock of such fish feed from being sold;