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Union of India - Section

Section 15 in The Coastal Aquaculture Authority Rules, 2005

15. The form and manner of maintaining the accounts of the Authority.

(1)The Authority shall maintain accounts of all receipts and expenditure relating to even financial year.
(2)A separate bank account shall be maintained for the registration fee.
(3)The expenditure incurred in a particular financial year shall be shown under separate heads and sub-heads.
(4)The opening balance, if any, shall also be stated as such separately.
(5)The closing balance of the year shall be shown at the foot of the accounts on the expenditure side.
(6)The books of accounts, other books in relation to the accounts, will be maintained in the form as laid down in various General Financial Rules, Central Treasury Rules, Receipts and Payment Rules in force from time to time except as otherwise provided in these Rules, the provisions of the Central Treasury Rules, the Delegation of Financial Power Rules, 1958, and the General Financial Rules, 1962, of the Central Government, for the time being in force, shall subject to such modification or adaptations as may be made by the Authority therein with the previous approval of the Central Government and shall apply to all financial transactions of the Authority.Form I(See Rule 9)Coastal Aquaculture Authority Ministry of AgricultureApplication for Registration of Coastal Aquaculture Farm
1. Name of the applicant(s) registered company/ establishmentin BLOCK LETTERS with permanent address) : Yes/No
2. Address for communication in (BLOCK LETTERS) :  
3. Whether the application is for :  
(a) Registration of aquaculture farm already operating incoastal area : Yes/No
(b) Registration of new aquaculture farm to be constructed : Yes/No
4. Details of land for which registration is applied for    
(a) State :  
(b) District :  
(c) Taluk/Mandal :  
(d) Revenue Village :  
(e) Survey Number :  
(f) Ownership right (Whether freehold or leasehold) :  
(g) Total Farm Area (in hectare) :  
(h) Water spread Area (in hectare) :  
5. If the whole or a part of the above land falls under anyone of the following categories, please furnish details
Category Village Survey Numbers Extent(s)    
(a) Agriculture Land :  
(b) Forest Land :  
(c) Lands for village common purpose :  
(d) Land meant for Public purpose :  
(e) Wet lands :  
(f) Mangroves :  
(g) Salt pan :  
6. Indicate the distance of unit site from
(a) High tide line :  
(b) Nearest drinking water source :  
(c) Agriculture land :  
(d) Mangrove :  
(e) Marine protected area :  
(f) Adjacent aquaculture farm :  
(g) Human settlements (Indicate the polutation of thesettlement) :  
(h) National parks :  
(i) Sanctuaries :  
(j) Reserve forests :  
(k) Breeding spawning grounds and other aquatic life :  
(l) Beaches :  
(m) Coral reefs :  
(n) Heritage area :  
7.Water source for the Aquaculture Unit
(a) Sea : Yes/No
(b) Creek/estuary/canal/back water : Yes/No
(c) If the water source is an mentioned in (b) above, indicatethe name of the source. :  
Date of commencement of operation of existing aquaculture farm :  
"Furnish Project Report giving details withsketch (to scale) of design and layout of the aquaculture farm inoperation/proposed along with operational details, water intakeand waste water treatment facility. :  
"Whether Environment Impact Assessment(EIA) Environment Management Plan (EMP) were carried out on theenvironment of the aquaculture farm with reference to other landuses in its neighbourhood and based on operational details of theunit as furnished in the Project Report, please statespecifically, whether :  
(a) the aquaculture activity has the effect ofcausing water logging of adjacent areas or polluting the drinkingwater sources. :  
(b) by use of supplementaryfeeds/medicines/drugs, etc. will consequently increasesedimentation which will be harmful to the environment. :  
(c) such activity would cause silation, turbidity withdetrimental implication on local fauna and flora :  
1. "If Environment Impact Assessment (EIA) has been done,please attach the report :  
2. "If Environment Management Plan (EMP) has been drawn,up please furnish details :  
3. If effluent treatment system (ETS) has been inoperation/proposed please furnish layout, design and technicaldetails    
4. Details of remittance of processing fee :  
DeclarationI/We......... son(s)/daughter(s)/wife of....... residing at...... hereby declare that the information furnished above is true to the best of my/our knowledge and belief, I am/We are fully aware that if it is found that the information furnished by me/us is false or there is any kind of deviation/violation of the conditions on which certificate of registration may be issued by the Authority, the Certificate of Registration issued may be either suspended or cancelled.Signature of the applicant(s)Date:Place:"Applicable for farms with water spread area of more than 2 (two) hectares.Form II(See Rule 11)Coastal Aquaculture Authority Ministry of AgricultureCertificate Of Registration Of Coastal Aquaculture FarmUnder Section 13 of Coastal Aquaculture Authority Act, 2005 and Rule 11 of Coastal Aquaculture Authority Rules, 2005Reg. No.DatedThe coastal aquaculture farm of Shri/Smt/M/s..... son/daughter/wife of...... residing at....... is registered by the Coastal Aquaculture Authority No...... dated.........Details of Unit And Technology To Be Followed