LexThe KARNATAKA ANIMAL FEED (REGULATION OF MANUFACTURE AND QUALITY CONTROL) ACT, 2025
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 31 OF 2025
THE KARNATAKA ANIMAL FEED (REGULATION OF MANUFACTURE AND
QUALITY CONTROL) ACT, 2025
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
1. Short title and commencement
2. Definitions
3. Controlling Authority
4. Licensing Authority
5. Powers of Licensing Authority
6. Application for license
7. Grant of license
8. Refuse to grant a license
9. Duplicate License Certificate
10. Cancellation of License
11. Expert Committee
12. Condition for manufacturing animal feed
13. Specifications or Standards regarding manufacturing animal feed
14. Regulation of sale of animal feed
15. Prohibition on manufacture of animal feed
16. Animal feed deemed to be adulterated
17. Animal feed deemed to be misbranded
18. Feed recall procedure
19. Animal feed analytical laboratories and referral laboratory
20. Analysis of samples
21. Report of analytical laboratories of animal feed sample
22. Examination of Animal Feed
23. Seizure of suspected animal feed
24. Penalty for violation of the Act and rules
25. Appellate Authority
26. Protection of action taken in good faith
27. Maintenance of registers and records
28. On-line plat form
29. Power to remove difficulties
30. Powers to make rules
31. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
Act 31 of 2025 :- It is considered necessary to enact the
Karnataka Animal Feed (Regulation of Manufacture and Quality
Control) Bill, 2025 to,-
(i) give effect to mechanism to regulating and supervising
manufacture and make available of quality animal feed in the State
of Karnataka;
(ii) improve Health, longevity and performance of the animals
which in turn increase the economic status of the farmer; and
(iii) provide good quality animal protein to human population
by preventing the transmission of toxic substances in th e animal
feed which may affect health of animal and are likely to be carried
to the animal products such as milk, meat and eggs thereby
affecting the health of human beings.
Hence, the Bill.
[L.A. Bill No.21 of 2025, File No. SAMVYASHAE 10 SHASANA 2025]
[Entry 15 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.220 in part-IVA
dated:07.04.2025]
KARNATAKA ACT NO. 31 OF 2025
(First Published in the Karnataka Gazette Extra-ordinary on the 7th day of April, 2025)
THE KARNATAKA ANIMAL FEED (REGULATION OF MANUFACTURE AND
QUALITY CONTROL) ACT, 2025
(Received the assent of the Governor on the 5th day of April, 2025)
An Act to provide a mechanism to regulate and supervise the
manufacture of animal feed in the State of Karnataka.
Whereas it is expedient to provide a mechanism to regulate and
supervise the manufacture of animal feed in the State of Karnataka and for the
matters connected therewith or incidental thereto.
Be it enacted by the Karnataka State Legislature in the Seventy sixth
year of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
Karnataka Animal Feed (Regulation of Manufacture and Quality Control) Act,
2025.
(2) It shall come into force on such date as the State Government may, by
notification appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Adulterated feed” in relation to feed means any feed which;
(i) Does not conform to the declaration made regarding its nature,
substance or quality; or
(ii) addition of an impure, cheap or unnecessary ingredient to cheat or
cheapen a preparation; or
(iii) does not conform to the prescribed standards; or is spoiled or
damaged or is fungus-infested and is harmful for animals;
(b) “Animal” includes any species of livestock and poultry;
(c) “Animal Feed” means any compounded product which is grounded,
pelleted, crumbled, mash or extruded feed, balanced for various
nutrients as per the laid down specification, intended to supply wholly
or partly the nutritional requirements of animal which on being fed to
them contribute to their maintenance, growth and productive capacity;
(d) “Animal feed inspection officer” means any officer of Animal Husbandry
Department registered under the Indian Veterinary Council Act, 1984
(Central Act 52 of 1984 ) who is designated as Animal Feed inspection
officer by the Controlling authority;
(e) “Animal feed analysis” means procedures of animal feed analysis to
verify moisture, crude protein, crude fiber, Acid insoluble ash, Gross
energy, amino acids and other parameters of animal feed sample;
(f) “Animal feed analyst” means the person carrying out the Animal feed
analysis in the animal feed analysis laboratory;
(g) “Animal feed analytical laboratory” means the laboratory notified for the
purpose of analyzing the samples of animal feed;
(h) “Appellate authority” means the authority specified under section 25;
(i) “Compound feed” means any nutritionally balanced ground, pelleted,
crumbled, mash or extruded feed intended for the feeding of animals.
(j) “Controlling Authority" means the authority specified under section 3;
(k) “Crumble" means pelleted feed reduced to granular form;
(l) “Expert Committee" means the Committee established under section
11;
(m) “Extruded feed” means feed manufactured by passing through high
temperature for 15 seconds to remove the microbial load.
(n) “Feed mill” means an automatic or semi -automatic plant for
manufacturing animal feed comprising of grinder, mixer, and other
machineries with provision to store ingredients and final feed.
(o) "Firm” means a firm or partnership firm registered under the Indian
Partnership Act, 1932, (Central Act 9 of 1932);
(p) “Government” means the Government of Karnataka;
(q) “Laboratory” means any laboratory authorized by the controlling
Authority from time to time for the purpose of analyzing the samples of
animal feed as under section 19;
(r) “License” means license granted under section 7;
(s) “Licensee” means a person or company or firm to whom a license has
been granted to take up Animal feed manufacture.
(t) "Licensing Authority” means the officer who is empowered to grant
license to Animal feed manufacture under this Act;
(u) "Livestock” means animals reared in an agricultural setting or on farm
to produce commodities such as milk, manure, meat, fur, wool and
leather.
(v) “Manufacturer” means the person or company or firm engaged in the
manufacturing or processing of Animal feed;
(w) “Misbranded” means misuse of registered trade name;
(x) “Notification” means a notification published in the Karnataka Gazette
and the word 'Notified' shall be construed accordingly;
(y) “Pellet" means agglomerated feed formed by compacting and forcing
through die openings by any mechanical process;
(z) “Prescribed" means prescribed by rules made under the Act;
(aa) “Referral Laboratory” means the Laboratory notified by the controlling
authority for the purpose of analyzing the referral samples of animal
feed in case of disputes; and
(ab) “Standard A nimal feed” means any Animal feed complying standards
prescribed under this Act;
3. Controlling Authority. - The Commissioner of the Department of
Animal Husbandry and Veterinary Services shall be the Controlling Authority
for the purpose of the Act;
4. Licensing Authority. - The Deputy Director (Polyclinic) of the
Department of Animal Husbandry and Veterinary Services who is registered
under the Indian Veterinary Council Act, 1984 (Central Act 52 of 1984) shall be
the licensing authority in the concerned district.
5. Powers of Licensing Authority. - The licensing authority or Animal
feed inspection officer authorized by controlling authority or any officer
authorized on behalf may, with a view to securing compliance with the
provisions of this Act,-
(a) ent er upon and inspect any premises where Animal feed are
manufactured or processed or stocked in manufacture unit, at any
time during the business hours with a view to satisfying himself that
the provisions of this Act are being complied with;
(b) on giving a proper receipt, seize or detain any Animal feed or raw
material that is being processed, packed, labeled in manufacturing
unit, contravention of the said provisions of the Act;
(c) collect samples of animal feed and feed ingredient for analysis of
composition at an authorized laboratory;
(d) by an order in writing, impose temporary ban for a period not
exceeding fifteen days on manufacture of animal feed in respect of
which he has reasons to believe that any of the provisions of this Act
has been contravened;
(e) every holder of a license certificate shall be bound by any direction or
order issued by the licensing authority;
(f) the provisions of the Bharathiya Nagarik Suraksha Sanhita, 2023
(Central Act 46 of 2023) relating to search and seizure shall, so far as
may be, apply to searches and seizures under this section.
6. Application for license.- Any person desirous of obtaining license for
carrying out the business of any animal feed manufacture shall make
application to the licensing authority or an of ficer authorized on this behalf in
such manner and subject to payment of such fees as may be prescribed:
Provided that, if any person was carrying out the business of Animal
Feed manufacture without any license before commencement of this Act shall
apply to the Licensing Authority within a period of three months from the date
of commencement of this Act.
7. Grant of license. - (1) On receipt of an application for license under
section 6, the licensing authority shall issue the same subject to fulfillment of
such conditions as may be prescribed.
(2) The form of license certificate shall be in such manner as may be
prescribed.
(3) Valid for a term not exceeding three years from the date of issue of
license.
(4) Any holder of license carrying out the busine ss of animal feed
manufacture shall apply for renewal of license 30 days before the expiry of
license in force to the Licensing Authority.
8. Refuse to grant a license. - (1) The 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
inconformity with the provisions of this Act and rules made
thereunder;
(iv) the applicant is insolvent;
(v) whenever the license was cancelled; or
(vi) the applicant doesn't have the prescribed machinery.
(2) The Licensing Authority, while refusing to grant a license, shall
specify the reasons for such refusal in his order and shall communicate the
order to the applicant:
Provided that, the Licensing Authority shall not refuse the application for
grant of license without giving an opportunity of being heard to the applicant
and without recording the reasons for such refusal.
9. Duplic ate License Certificate. - If a license certificate issued under
this Act is defaced, lost or destroyed, the licensing authority may if satisfied,
grant a duplicate license to the applicant in such manner and subject to
payment of a fee as may be prescribed.
10. Cancellation of License. - (1) Where any person contravene any
provisions of this Act and rules made thereunder, the licensing authority by
order, can cancel the Licence granted under section 7.
(2) No order under sub -section (1) shall be made against the license
except after notice to him to show cause within such period as may be specified
in the notice as to why such order should not be made and except on his
failure to show cause within such period or on his not showing sufficient
cause.
(3) Where the licensing authority cancel any license issued in respect of
any approved Animal feed under sub -section (1) such Animal feed
manufactured by such licensee, shall seize to be an approved Animal feed;
(4) Every cancellation under sub -section (1) shall be by order published
in the official Gazette and widely circulated in Kannada and English
Newspaper.
11. Expert Committee. - The Government may by notification establish
an Expert Committee to advise the Controlling Authority on all matters relating
to licensing and quality control in Animal feed manufacture and to enforce the
provisions of this Act and the rules made thereunder. The Committee shall
consist of the following members, namely:-
1 The Director, Animal Husbandry and Veterinary
Services, Bengaluru.
Ex-officio Chairman
2 The Director, National Institute of Animal
Nutrition Physiology, Adugodi, Bengaluru.
Ex-officio Member
3 The Director, Animal Husbandry, Karnataka Milk
Federation, Bengaluru.
Ex-officio Member
4 Head of Southern Regional Station, National
Diary Research Institute, Adugodi, Bengaluru.
Ex-officio Member
5 The Director, Central Poultry Development
Organization and Training Institute, Hesarghatta,
Bengaluru.
Ex-officio Member
6 Professor and Head, Department of Animal
Nutrition, Veterinary College, Bengaluru.
Ex-officio Member
7 The Additional Director (Livestock Resource),
Animal Husbandry and Veterinary Services,
Bengaluru.
Ex-officio Member
8 Representative from Compound Livestock Feed
Manufacturer's Association of India.
Non Official Member
9 The President from any one Co -operative Milk
Union nominated by the Government.
Non Official Member
10 Representative from any one Co -operative Feed
Manufacturer other than Karnata ka Milk
Federation nominated by the Government.
Non Official Member
11 Joint Director (Farms), Animal Husbandry and
Veterinary Services, Bengaluru.
Ex-officio Member -
Secretary
(2) The committee established under sub -section (1) shall perform such
functions as may be prescribed.
(3) The procedure to be followed at the meetings of the committee,
honorarium payable to the non -official members shall be such as may be
prescribed.
(4) The decision at the meetings of the committee shall be taken on the
basis of simple majority.
12. Condition for manufacturing animal feed. - (1) A license holder
shall not use,-
(i) Ingredients, such as, rice husk, caster husk or meal, jatropha cake or
meal, ground nut hulls, saw dust and such other ingredients, as may
be specified by the expert committee from time to time, for
manufacture of Animal feed;
(ii) Ingredients of animal origin and mineral salts with low bio -
availability, as may be sp ecified by the expert committee from time to
time, for manufacture of Animal feed;
(iii) Urea or any other non -protein nitrogen compounds including
ammonium salts for manufacture of feeds for young stock and
poultry feed. However feed for adult cattle may contain urea, calcite
powder and common salt as specified from time to time.
(2) The standard of Animal feed manufacture or process by a licensee
shall be, as may be prescribed and every licensee shall be bound to adhere to
the prescribed standards.
(3) No licensee shall manufacture any type of Animal feed unless it
conforms to the prescribed standards.
(4) The Animal feed manufactured or processed by a licensee shall be
tested in the prescribed manner.
13. Specifications or Standards regarding manufacturin g animal
feed.- (1) The manufacturer of Animal feed shall comply with the available
Bureau of Indian Standards (BIS)/Indian Council for Agricultural Research
(ICAR) or Specifications recommended by Expert committee amended from time
to time.
(2) In case BI S prepares standards for any new species, they shall be
followed by the Animal feed manufacturers.
(3) In case of non -availability of BIS standards for any approved species,
the Expert Committee constituted under section 11 shall approve new
standards by following the procedure as may be prescribed.
(4) Label of Animal Feed bag shall consist of all the information or details
as may be prescribed.
(5) The Animal feed shall not contain any prohibited antibiotics or
pharmacologically active substances under an y circumstances and shall be
certified accordingly on the Animal feed bag.
(6) Other additional criteria or parameters to be complied by the
manufacturers of Animal feed as may be prescribed.
14. Regulation of sale of animal feed. - No person shall sell animal feed
unless purchased from authorized manufacturer which is manufactured as per
the specifications under section 13.
15. Prohibition on manufacture of animal feed. - No person shall
manufacture Animal feed,-
(a) If it contains a ny deleterious substance or toxins of anti nutritional
factors or inert material in excess of the amounts as per the Bureau
of Indian Standards (BIS/ Indian Council for Agricultural Research
ICAR specifications or as may be stipulated by the committee
constituted under section 11;
(b) If adulterated or misbranding is detected;
(c) If in contravention or in violation of the provisions of this Act and
rules thereunder;
(d) No advertisement shall be made of any feed, which is misleading or
deceiving or contrav enes the provisions of this Act and the rules
made thereunder; and
(e) If not using proper and adequate binding materials for pelleting.
16. Animal feed deemed to be adulterated.- Every Animal feed shall be
deemed to be adulterated within the meaning of th is Act, if its composition,
strength, quality and purity fails to confirm to the standards prescribed under
this Act.
17. Animal feed deemed to be misbranded. - An Animal feed shall be
deemed to be misbranded within the meaning of this Act,-
(a) If the prin t on any container or the label or package of any Animal
feed bears any statement, device that is false , misleading, deceptive
or likely to create an erroneous impression, regarding its
composition, strength, quality, purity and safety;
(b) If it is an im itation or substitution to resemble in such a manner as
is likely to deceive another Animal feed under the name by
manufacturer;
(c) If it is stated to be a product of a place or country of which it is not
truly a product; and
(d) If it is not printed or labeled in accordance with the requirements
under this Act.
18. Feed recall procedure. - (1) If a feed manufacturer considers or has
reasons to believe that a feed which he has processed, manufactured is not
incompliance with this Act, or the rules made thereunder, he shall immediately
initiate procedures to withdraw the feed in question from the market indicating
reasons for its withdrawal and inform the competent authorities thereof.
(2) A feed manufacturer shall immediately inform the Licensing Authority
and co-operate with them, if he considers or has reasons to believe that a feed
which he has placed on the market may be unsafe.
19. Animal feed analytical laboratories and referral laboratory. - The
controlling authority may notify animal feed analytical laboratories and
referral laboratory.
20. Analysis of samples. - (1) On receipt of Complaint regarding quality
of any Animal feed, an authorized officer shall in the presence of the
manufacturer, or the agent of such manufacturer, as the case may be, obtai n a
sample and shall forthwith his intention to submit such samples for analysis
and forthwith divide the samples into three equal parts and cause each part to
be marked and sealed separately in such manner as its nature will permit and
shall deliver one o f part to the manufacturer, or the agent as the case may be,
and one part to the notified laboratory and shall retain one part with the
Licensing Authority.
(2) In the event of dispute in respect of the result of an analysis, the
licensing authority or authorized officer shall forward the samples in custody of
licensing authority to Referral Laboratory in such manner as may be
prescribed.
(3) If any prosecution under this Act, the certificate of analysis issued by
the referral laboratory shall be the conclu sive evidence of the facts specified
therein.
21. Report of analytical laboratories of animal feed sample. - The
Officer-in-charge of Animal Feed Analytical Laboratory upon receipt of the
sample shall analyze and deliver the report of analysis in such manne r subject
to payment of such fee as may be prescribed.
22. Examination of Animal Feed. - An officer not below the rank of
Veterinary officer of the Department of Animal Husbandry and Veterinary
Services authorized by the Government shall have a right to exa mine any
Animal feed and forward such samples to the laboratory for analysis and
report.
23. Seizure of suspected animal feed. - An authorized officer, if he has
reason to believe that any Animal feed manufactured is in violation of the
provisions of this A ct and the rules made thereunder, shall seize, hold such
Animal feed until a sample is analyzed in referral laboratory and orders are
issued by the Controlling Authority for its disposal. Such animal feed seized
under this section may at the option of the authorized officer, be kept or stored
in the building or placed where it was seized, or be removed to any place as
may be determined by the Controlling Authority.
24. Penalty for violation of the Act and rules. - Whoever contravenes
any of the provisions un der sections 12,13,14,15,16 and 17 of this Act and
rules made thereunder for not obtaining the license, may be punished with an
imprisonment which may extend up to three months and with a fine of rupees
five thousand or with both.
25. Appellate Authority. - (1) The Secretary, Department of Animal
Husbandry and Fisheries, Government of Karnataka shall be the Appellate
Authority.
(2) Any person aggrieved by an order of the licensing authority refusing
the grant of a license, cancelling a license under the pro visions of this Act, may
appeal to the Appellate Authority within thirty days from the date of receipt of
order.
(3) No order shall be made unless an aggrieved person has been given a
reasonable opportunity of being heard.
(4) The Appellate Authority shall dispose the appeal within ninety days
from the date of its receipt in such manner as may be prescribed.
(5) The decision of the Appellate Authority upon an appeal shall be final
and conclusive for all purposes what so ever, and shall not be called in
question in any Court of law.
26. Protection of action taken in good faith. - No suit, claim
prosecution or other legal proceedings shall be instituted against any person
for any act done in good faith or purported to have been done under this Act or
any rules made thereunder.
27. Maintenance of registers and records. - The licensing authority
may, by order in writing direct any approved manufacturer to maintain such
books, accounts and records relating to his business and in such form as may
be prescribed.
28. On-line plat form.- An Online plat form may also be made available
for issue of license and other procedures under this Act.
29. Power to remove difficulties. - (1) If any difficulty arises in giving
effect to the provisions of this Act the Government may by order, published in
the official Gazette, make such provisions as appear to it to be necessary or
expedient for removing the difficulty:
Provided that, no such order shall be made under this section after the
expiry of the period of two years from the date of commencement of this Act.
(2) Every order made under sub -section (1) shall be laid, as soon as may
be, after it is made, before each House of the State Legislature.
30. Powers to make rules. - (1) The Government may, by previous
notification, make rules for carrying out the purposes of this Act.
(2) Every rule or notification made under this Act shall be laid as soon as
may be after it is made, before each House of the State Legislature while it is in
session, for a total period of thirty days which may be comprised in one session
or in two or more successive sessions and if before the expiry of the session
immediately following the session or the successive sessions aforesaid, both
Houses agree in making any modification in the rule or notification or both
Houses agree that the rule or notification should not be made the rule or
notification shall thereafter have effect only in such modified form or be of no
effect as the case may be; however, that any such modification or annulment
shall be without, prejudice to the validity of anything previously done under
that rule or notification.
31. Repeal and savings. - The Karnataka Poultry and Livestock feed
(Regulation of Manufacture and Sale) Order, 1987 is hereby repealed:
Provided that, the provisions of section 6 of the Karnataka General
Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of
the repeal of the said order and sections 8 and 24 of the said Act shall be
applicable as if the said order had been repealed and enacted by this Act.
The above translation of ಕರ್ನಾಟಕ ಪಶು ಆಹಾರ (ಉತ್ಪ ಾ ದನೆ ಮತ್ತ ು ಗುಣಮಟ ಟ
ನಿಯಂತ್ ರ ಣದ ವಿನಿಯಮನ) ಅಧಿನಿಯಮ, 2025 (2025 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ :
31) be published in the official Gazette under clause (3) of Article 348 of the
constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARANATAKA
By Order and in the name of
the Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation