Section 22 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
22. Process of issuance of License for doing Aquaculture -
(1)All the existing aquaculture farmers who already got licenses /registrations for their farms from Department of Fisheries/CAA/MPEDA shall be eligible for continuation of their licenses/registrations. It is not necessary to apply for license/ registration afresh. However, these old licenses/ registrationsare to be endorsed by the licensing authority of this Act in order to consider them to be issued under this Act.(2)The licensed/registered aquaculture farmers under sub-section (1), shall submit their details in the prescribed format along with prescribed fee within four (4) months from the appointed date.(3)The applications received, under sub-section (2) for endorsement of existing licenses/ registrations, the process of endorsement shall be completed by the licensing authority within 15 days by following the prescribed procedure.(4)If acceptance or rejection of application made under sub-section (2) is not issued within the stipulated time of fifteen (15) days, the license shall be deemed to be endorsed.(5)If any existing aquaculture farmers who have not got license/ registered with Department of Fisheries/CAA /MPEDA as on appointed date, shall apply for license in the prescribed format along with license fee within four (4) months from the appointed date(6)The license shall be issued by the licensing authority for the applications received under sub-sections (5) within fifteen (15) days from the date of application.(7)If acceptance or rejection of application for license made under sub-section(5) is not issued within fifteen (15) days from the date of application, the license shall be deemed to be issued.(8)For obtaining license for new farms, application shall be submitted in the prescribed format along with prescribed license fee.(9)Detailed procedure of issuance of license for applications received under sub-section (8) shall be issued as may be prescribed.
