Section 12 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
12. Substitution of new sections 14 and 14A for section 14.
For section 14 of the principal Act, the following sections shall be substituted, namely:—“14.Penalty for carrying on coastal aquaculture in contravention of provisions of Act.Where any person carries on coastal aquaculture or traditional coastal aquaculture or causes the coastal aquaculture or traditional coastal aquaculture to be carried on in contravention of any of the provisions of this Act or any rules or regulations made thereunder or any guidelines or notifications issued thereunder, an officer authorised under section 13A shall take all or any of the following actions, namely:—(a)suspension or stoppage of any activity in a coastal aquaculture unit for such period and in such manner as may be prescribed;(b)imposition of penalty as specified in the Table below;(c)removal or demolition of any structure;(d)destruction of the standing crop therein;(e)suspension or cancellation of registration for such period and in such manner as may be prescribed.
