Section 2 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Aqua-culture" includes culture of fish or prawn or shrimp or crab or any other aquatic animals and aquatic plants in fresh water or marine waters or brackish waters;(2)"Aqua Farm" means a place with water body used for Aqua-culture;(3)"Aqua Farmer" means an individual or a group of individuals or a firm or a Company or any other juristic person owning or having taken on lease a land or a water body and having taken up Aqua-culture in ponds or in confined waters or in structures erected in them or in any other manner;(4)"Aqua-culture Seed" means larval early stages or juveniles or any other classes of seeds of aquatic life, including plant, plants origin, used for stocking in confined waters, such as tanks, lakes, ponds and pens or cages or any other structures erected in water, and includes,-(i)seeds of cultivable aquatic animals such as fin fish, cat fish, murel including ornamental fish and larvicidal fish, reared in fresh water, marine and brackish water and in aquaria,(ii)seeds of shell fish, such as prawn, shrimp, lobsters, crab, gastropods, bivalves and such other crustaceans and mollusees;(iii)fish larval stages (called as egg, hatchlings, spawn, fry, fingerlings, advanced fingerlings, yearlings), larval stages of prawn, shrimp, lobsters, crabs (called as nauplius, metanauplius, zoea, megalopa mysis, post larvae) and larval stages of mollusces (called veliger, spat etc.);(5)"Aqua-culture Seed Laboratory" means the Aquaculture Seed Laboratory established under section 9 and this includes State Aqua-culture Seed Laboratory and Regional Aqua-culture Seed Laboratories;(6)"Aqua-culture Seed Analysis" means procedures of Aqua-culture Seed Analysis to verify the required standards of size, purity and freedom from infectious diseases;(7)"Aqua-culture Seed Analyst" means an Aqua-culture Seed Analyst appointed under section 20;(8)"Aqua-Culture Seed Inspector" means an Aqua-culture Seed Inspector appointed under section 21;(9)"Committee" means the Aqua-culture Seed Committee constituted under sub-section (1) of section 3; and sub-section (1) of section 4.(10)"Container" means a box, bottle, casket, tin, barrel, case, receptacle, sack, wrapper or other thing in which any aqua-culture seeds are placed;(11)"Export" means taking Aqua-culture seed from India and Andhra Pradesh State to a place outside India and Andhra Pradesh State;(12)"Fisherman" means a person who is involved in capture fishery activity by occupation and also includes fishermen by birth;(13)"Fish Seed Farm" means a place with structures for rearing of early stages of fish seed such as spawn or hatchlings to the stages of fry or fingerlings or advanced fingerlings;(14)"Government" means the State Government of Andhra Pradesh;(15)"Hatchery" means a place where brooders are maintained and used for production of Aqua-culture seed and further rearing of the seed for supply to Aqua farmers; and this includes back yard hatchery or part of the farm including rearing in nurseries.(16)"Import" means bringing Aqua-culture seed into India and Andhra Pradesh State from a place outside India and Andhra Pradesh State;(17)"kind" means one or more related species or such species of aquatic animals or aquatic plants each individually or collectively are known by one common name such as Carps, Shrimp, Prawn, Crab, Lobsters, Sea weeds, Aquarium plants etc;(18)"Notification" means a notification published in the Andhra Pradesh Gazettee and the word "Notified" shall be construed accordingly;(19)"Prescribed" in relation to any Aquaculture seed means any kind or variety thereof notified under section-10;(20)"Prescribed" means prescribed by rules made under this Act;(21)"Quarantine" means a place of isolation for the purpose of observing animals and or plants suspected of harbouring an infectious disease prior to the introduction of / import of such species to the new environment / country;(22)"Variety" means a sub-division of a kind identifiable by morphology, growth, yield, seed or other characteristics;(23)"Court" means any Court not less than Ist Class Munsif Magistrate as notified by the Government for the purpose.Chapter - II
