Section 11 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
11. Insertion of new section 13A.
After section 13 of the principal Act, the following section shall be inserted, namely:—13A.Authorisation of officers.(1)The Authority may, by order, authorise any officer of the Authority or the State Government or the Central Government, not below the rank of Assistant Director of Fisheries in a District to function as authorised officer to exercise such powers, to discharge such duties and perform such functions, as may be specified in that order.(2)The Central Government may, by notification, authorise any officer of the Authority or the State Government or the Central Government, not below the rank of Under Secretary to the Government of India, to function as an adjudicating officer, to adjudicate the penalties imposed under this Act.(3)The Central Government may, by notification, authorise any officer of the Authority or the State Government or the Central Government, not below the rank of Deputy Secretary to the Government of India, to function as the Appellate Authority, who may affirm, vary or set aside the order passed by the adjudicating officer.(4)The adjudicating officer or the Appellate Authority, shall, for the purposes of discharging functions under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 while trying a suit, in respect of the following matters, namely:—(a)summoning and enforcing the attendance of witnesses;(b)requiring the discovery and production of documents;(c)requisitioning any public record or document or copy of such record or document from any office;(d)receiving evidence on affidavits;(e)issuing commissions for the examination of witnesses or documents.(5)The adjudicating officer or the Appellate Authority shall be deemed to be a civil court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973.”.
