Section 20 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
20. Regulation of Aquaculture and Aquaculture Business by the Authority-
(1)With effect from the appointed day of this Act, all the aquaculture and aquaculture business operations shall come under the control of the Authority.(2)For enforcement of sub-section (1), powers to enforce the existing aquaculture related Act/s shall be vested with the Authority;(3)The authority may enact any new aquaculture related Act/s as per need for effective enforcement of sub-section (1).(4)In case if provisions are not available for quality control of any aspect of aquaculture and aquaculture business operations and the authority feels that enacting a new act for that specific aspect/s is likely to take long time, powers to prescribe rules for quality control for that specific aspect/s shall be vested with the Authority under this Act since this Act covers each and every aspect of aquaculture and aquaculture business operations.(5)Quality standards for various aquaculture inputs, aquaculture equipment and aquaculture services shall be prescribed.(6)Standard Operating Procedures (SOPs) for aquaculture and- aquaculture business operations are to be prescribed under this Act;(7)Regulation of aquaculture, aquaculture business operations, aquaculture business operators shall be carried out by the Authority in the manner as may be prescribed.
