Section 9 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
9. Grant and renewal of licence.
(1)On receipt of an application from the District Committee with its remarks, the Director, if satisfied, may, grant a licence subject to the conditions specified in sub-section (2), or refuse to grant a licence :Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.(2)The following shall be the conditions of every licence issued under sub section (1):-(a)the aquaculture unit shall not be established without the consent of the Tamil Nadu Pollution Control Board constituted under the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974);(b)the aquaculture unit shall deposit a sum of rupees five thousand per hectare to the Eco-restoration Fund within such time as may be prescribed;(c)the aquaculture unit shall not divert the drainage channels of the Public Works Department without the approval of that department;(d)the aquaculture unit shall design the layout and construction of farms providing for effluent settlement ponds with a view to discharge the treated effluents in conformity with the standards prescribed by the Tamil Nadu Pollution Control Board;(e)the aquaculture unit shall adopt such sustainable aquaculture practices in harmony with the environment as may be prescribed;(f)the aquaculture unit shall regulate the use of chemicals and drugs in such a way that they remain below detection level at the point of effluent discharge; and(g)such other conditions as may be prescribed.(3)Every licence granted under this section shall be valid for a period of five years from the date of its grant and may be renewed, from time to time, and the provisions of this Act shall apply in relation to a renewal of a licence as they apply in relation to the grant of a licence.
