Section 14 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
14. Amendment of section 24.
In section 24 of the principal Act, in sub-section (2),—(i)after clause (a), the following clause shall be inserted, namely:—(aa)the powers to be exercised and the functions to be performed by the nominated member under sub-section (3A) of section 4;”;(ii)after clause (b), the following clauses shall be inserted, namely:—(ba)the manner of constitution of committees under sub-section (1) of section 7A;(bb)the number of persons in the committees, their functions, and the terms and conditions of the committees under sub-section (2) of section 7A;(bc)the manner of appointment and the terms and conditions for appointment of Secretary under sub-section (1) of section 9A;(bd)the area in which the Authority may regulate or prohibit the number, species and method of any coastal aquaculture under clause (da) of sub-section (1) of section 11;(be)the other inputs used in coastal aquaculture under clause (db) of sub-section (1) of section 11;(bf)the manner of certification, monitoring and regulation of the coastal aquaculture units and the manner of carrying out coastal aquaculture activities with biosecurity and close disease surveillance to ensure freedom from disease in coastal aquaculture units under clause (dc) of sub-section (1) of section 11;”;(iii)in clause (e), for the words “land, pond, pen or enclosure under that section”, the word “unit” shall be substituted;(iv)after clause (f), the following clauses shall be inserted, namely:—(fa)the manner of assessing the cost of damage to the environment under the third proviso to section 12;(fb)prohibition of such other material which may cause harm to human health under clause (a) of section 12A;(fc)the procedure and period under the proviso to sub-section (3) of section 13;”;(v)in clause (j), after the word and figures “section 13”, the words “and the fee for renewal of registration under the proviso thereof” shall be inserted;(vi)after clause (j), the following clauses shall be inserted, namely:—(ja)the manner of varying, amending and modifying the certificate of registration under sub-section (12) of section 13;(jb)the fee for grant of duplicate certificate and the manner of granting it under sub-section (13) of section 13;(jc)the period and manner of suspension or stoppage of activity in a coastal aquaculture unit under clause (a) of section 14;(jd)the period and manner for suspension or cancellation of registration under clause (e) of section 14;”.
