Section 18 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
18. Restriction on export and import of Aquaculture seed of notified kinds or varieties.
- No person shall, for the purpose of culture / recreation (including himself) export or import or cause to be exported or imported any Aqua -culture seed of any notified kind or variety unless,-(a)it confirms to the minimum limits of size, purity and freedom from disease, infections specified for that Aqua-culture seed under clause (a) of section 11; and(b)its container bears, in the prescribed manner, the mark or label with the correct particulars thereof specified for that Aqua-culture seed under clause (b) of section 11.
