Section 12 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
12. Regulation of sale of Aquaculture seeds of notified kinds or varieties.
- No person shall, himself or by any other person on his behalf, carry on the business of selling, keeping for sale, offering to sell, bartering or otherwise supply any aqua-culture seed of any notified kind or variety, unless,-(a)such aqua-culture seed identifiable as to its kind or variety;(b)such aqua-culture conforms to the minimum limits of size, purity and freedom from disease, infections specified under clause (a) of section 11;(c)such aqua - culture seed conforms to the standards for quarantine measures, as may be prescribed from time to time;(d)the container of such Aqua-culture seed bears in the prescribed manner, the mark or label containing the correct particulars thereof, specified under clause (b) of section 11; and(e)he complies with other requirements as may be prescribed.
