Section 14(3) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(3)On receipt of any such application for the grant of a certificate through the District Aqua-culture Seed Committee, the State Aqua-culture Seed Committee may, after such enquiry as it thinks fit and after satisfying itself that the aqua-culture seed to which the application relates to conforms to the prescribed standards, grant a certificate in such form and on such conditions as may be prescribed:Provided that such standards shall not be lower than the minimum limits of size, purity and freedom from disease infections as specified for that aqua-culture seed under clause (a) of section 11.
