Section 27(1) in The Coastal Aquaculture Authority Act, 2005
(1)Notwithstanding anything contained in clause (v) of sub- section (2) of section 3 of the Environment (Protection) Act, 1986 (29 of 1986) or clause (d) of sub- rule (3) of rule 5 of the Environment (Protection) Rules, 1986, in the notification of the Government of India in the Ministry of Environment and Forests (Department of Environment, Forests and Wildlife) No. S. O. 114 (E), dated the 19th February, 1991 (hereafter referred to in this section as the said notification), in paragraph 2, after sub- paragraph (xiii), the following sub- paragraph shall be inserted and shall always be deemed to have been inserted with effect from the 19th day of February, 1991, namely:-"(xiv) nothing contained in this paragraph shall apply to coastal aquaculture."
