Section 14 in The Coastal Aquaculture Authority Act, 2005
14. Punishment for carrying on coastal aquaculture without registration.-
If any person carries on coastal aquaculture or traditional coastal aquaculture or causes the coastal aquaculture or traditional coastal aquaculture to be carried on in contravention of sub- section(1)of section 13, he shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to one lakh rupees, or with both.
