Section 6 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
6.
The aquaculture products shall be subject to the following conditions :6.1The must either be made headon, shellon shrimp or beheaded, deshelled gutted, cleaned, deveined etc. under proper conditions of hygiene. They must not have been soiled with earth, slime or facces or otherwise contaminated. If not processed immediately after having been preprocessed they must have been chilled.6.2They must addition, comply with the appropriate requirements laid down under 4.3 to 4.7.6.3The establishments shall procure aquaculture products only from farms registered with Coastal Aquaculture Authority of India (CAAI)/Designated Authorities and monitored under the surveillance of Competent Authority.
