Section 10(1) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(1)If the Government, after consultation with the State Aqua-culture Seed Committee, is of opinion that it is necessary or expedient to regulate the quality of Aqua-culture seed of any kind or variety to be sold for purposes of Aqua-culture, it may, by notification declare such kind or variety to be a notified kind or variety for the purposes of this Act and different kinds or varieties may be notified for different Districts or for different areas thereof.
