Section 9(2) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(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.
