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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in The Tamil Nadu Aquaculture (Regulation) Rules, 1995

(1)Every person intending to establish an aquaculture or who has established any aquaculture unit which is in existence immediately before the date of commencement of the Act shall, soon after the publication of these rules, make an application for a licence to the District Committee concerned in Form I, along with a demand draft for a sum of Rs. 500 (Rupees five hundred only) in favour of the Chief Executive Officer, Brackish Water Fish Farmers Development Agency of the district specified in column (2) of the Table below and drawn in any Nationalised Bank payable at the places specified in the corresponding entries in column (3) thereof:Table
SI. No. Chief Executive Officer, Brackish Water FishFarmers Development Agency Place of the bank
(1) (2) (3)
1. Vanianchavadi, Chengalpatlu-M.G.R. District Kancheepuram
2. Cuddalore, South Arcot- Vallalar District Cuddalore
3. Cuddalore, Villupuram Ramasamy Padayatchiar District Cuddalore
4. Pattukottai, Thanjavur District Pattukottai
5. Pattukottai, Nagapattinam Quaid-E-Milleth District Pattukottai
6. Pattukottai, Pudukottai District Pattukottai
7. Ramanathapuram, Ramanalhapuram District Ramanathapuram
8. Tuticorin, VO. Chidambaranar District Tuticorin
9. Tuticorin, Nellai-Kattabomman District Tuticorin
10. Tuticorin, Kanyakumari District Tuticorin