Section 7 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
7. Functions of District Committee.
(1)The District Committee shall examine every application received under section 4 and make such enquiries as it considers necessary in all respects and forward the same to the Director with its remarks in such manner and within such time, as may be prescribed.(2)The District Committee shall, while examining the applications under sub-section (1), have regard to the following matters, namely:-(a)the application for grant of licence is in compliance with the provisions of this Act and the rules made thereunder;(b)the proposed site for aquaculture unit does not fall in the prohibited area.Explanation. - For the purpose of this clause, "prohibited area" means wet lands including bio-diversity rich areas like, mangroves and swamps, migratory bird routes and breeding grounds, sanctuaries, national parks and biosphere reserves designated as protected areas or areas committed to community conservation or production forestry, place of heritage or place of worship, grey or dark areas in the map prepared by the Public Works Department (Ground Water);(c)cultivable lands are not converted for aquaculture;(d)aquaculture unit does not envisage drawal of ground water for culture purpose;(e)aquaculture unit shall not be established-(A)in the buffer zone ranging from-(i)fifty to one hundred metres width in the case of sea water based farm; and(ii)twenty to twenty-five metres width in the case of estuarine water based farms;(B)(i)within one hundred metres from the outer border of a village having a population of less than five hundred;(ii)within three hundred metres from the outer border of a village or town having a population of more than five hundred; and(iii)within two kilometers from any place of heritage.Explanation. - For the purpose of this clause-(i)"buffer zone" means an intermediary zone between aquaculture zone and non-aquaculture zone;(ii)"aquaculture zone" means an area where aquaculture activities are permitted or taken up under this Act;(f)there shall be a gap of not less than twenty metres for every five hundred metres of sea water based farms and five metres for every three hundred metres of estuarine water based farms, for the access to the sea and to the estuary or brackish water river, as the case may be; and(g)such other matters as may be prescribed.
