Section 3 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
3. Prohibition of establishment of aquaculture unit.
(1)No person shall, without a licence granted by the Director and except in accordance with the conditions specified in such licence, establish on or after the date of commencement of this Act, any aquaculture unit.(2)Every person who has established any aquaculture unit which is in existence immediately before the date of commencement of this Act, shall obtain a licence within three months from the said date in accordance with the provisions of this Act.(3)Where a person has more than one aquaculture unit, whether in the same town or village or in different towns or villages, he shall obtain a separate licence in respect of such aquaculture unit.
