Section 11 in The Coastal Aquaculture Authority Act, 2005
11. Functions of Authority.-
(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.(2)Where the Authority orders removal or demolition of any coastal aquaculture farm under clause (d) of sub- section (1), the workers of the said farm shall be paid such compensation as may be settled between the workers and the management through an authority consisting of one person only to be appointed by the Authority and such authority may exercise such powers of a District Magistrate for such purpose, as may be prescribed.
