(1)Application for the certificate of registration of fish seed farm or hatchery shall be submitted in such form and in such manner accompanied by such fees as may be prescribed before the State Fish Seed Centre either directly or through the Regional Centres or sub-centres within two months before the beginning of every financial year.(2)The fish seed farms and hatcheries may be registered in such form, in such manner after realising such fee as may be prescribed:Provided that, in so far as the existing fish seed farms or fish seed hatcheries are concerned, such fish seed farms and hatcheries shall be registered under the provisions of this Act within a period of three months from the date of coming into force of rules under this Act(3)The certificate of registration shall continue to be in force for five years from the date of issue unless it is otherwise cancelled:Provided that no such cancellation shall be made except after giving to the holder of the certificate of registration a reasonable opportunity of being heard.(4)The owner or lessee, who has registered the fish seed farm or hatchery, in the State Fish Seed Centre, shall be required to exhibit the certificate of registration clearly visible at the entrance of the fish seed farm or hatchery.
