Section 39(2) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)Functions, powers, role and responsibility of the Executive Committee, Technical Advisory Committee, District Level Implementation Committee or any other committees, terms of nomination of non-official members and duration of nomination and other aspects for all the committees;(ii)Terms and conditions of deputation of executive officers and staff of the Authority, admissible allowances and other conditions of their service in APSADA;(iii)Infrastructure facilities and units which are to be transferred to the APSADA from Department of Fisheries;(iv)Functions, role and responsibilities of Aquaculture Controller, Licensing Authority and Aquaculture Inspector;(v)Classification of aquaculture and aquaculture business operations;(vi)Process of issuance/endorsement of license for aquaculture and aquaculture business operations;(vii)Fee payable for issuance/endorsement of license for aquaculture and aquaculture business operations;(viii)Notifying one or more Laboratories for different areas and one or more referral laboratories for the state;(ix)the procedure of collection, packing, sealing, marking/labeling, preservation, forwarding sample to laboratory, analysis, storing and disposal of the sample collected;(x)Randomized sample collection and analysis;(xi)Standards for various aquaculture inputs, aquaculture equipment and aquaculture services;(xii)Offenses and punishments;(xiii)the requirements which shall be complied by person/firm carrying out aquaculture/ aquaculture business operations;(xiv)the forms of application for the grant of a license / endorsement, the particulars it may contain, the fees which should accompany it, the form of the License/endorsement and the conditions subject to which the License/endorsement may be granted;(xv)the form and manner in which and the fee on payment of which an appeal may be preferred under section 35 and the procedure to be followed by the Appellate Authority in disposing the appeal;(xvi)the form for forwarding the sample to Laboratory by Aquaculture Inspector;(xvii)form of reportof result of the analysis and the fees payable in respect of such report;(xviii)the records to be maintained by a person/firm carrying out the aquaculture / aquaculture business operations and the particulars which such records shall contain;(xix)any other matter which is to be or may be prescribed.
