Section 22(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(1)All the existing aquaculture farmers who already got licenses /registrations for their farms from Department of Fisheries/CAA/MPEDA shall be eligible for continuation of their licenses/registrations. It is not necessary to apply for license/ registration afresh. However, these old licenses/ registrationsare to be endorsed by the licensing authority of this Act in order to consider them to be issued under this Act.
