Section 11(1) in The Coastal Aquaculture Authority Act, 2005
(1)Subject to any guidelines issued by the Central Government under section 3, the Authority shall exercise the following powers and perform the following functions, namely:-(a)to make regulations for the construction and operation of aquaculture farms within the coastal areas;(b)to inspect coastal aquaculture farms with a view to ascertaining their environmental impact caused by coastal aquaculture;(c)to register coastal aquaculture farms;(d)to order removal or demolition of any coastal aquaculture farms which is causing pollution after hearing the occupier of the farm; and(e)to perform such other functions as may be prescribed.
