Section 14 in Telangana Aqua-culture Seed (Quality Control) Act, 2006
14. Grant of Certificate by State Aquaculture Seed Committee.
(1)Any 'Hatchery' or 'Fish Seed Farm' or any person selling, keeping for sale, offering to sell, bartering or otherwise supplying any Aqua-culture seed of any notified kind or variety, may if he desires to have such aqua-culture seed certified by the State Aqua-culture Seed Committee, apply to the State Aqua-culture Seed Committee for grant of a certificate for the purpose.(2)Every application under sub-section (1) shall be made in such form, shall contain such particulars and shall be accompanied by such fees as may be prescribed by the Government from time to time.(3)On receipt of any such application for the grant of a certificate through the District Aqua-culture Seed Committee, the State Aqua-culture Seed Committee may, after such enquiry as it thinks fit and after satisfying itself that the Aqua-culture seed to which the application relates to conforms to the prescribed standards, grant a certificate in such form and on such conditions as may be prescribed:Provided that such standards shall not be lower than the minimum limits of size, purity and freedom from disease, infections as specified for that Aqua-culture seed under clause (a) of section 11.
