Section 16 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
16. Amendment of section 27.
In section 27 of the principal Act,—PARA (a)for sub-section (1), the following sub-section shall be substituted, namely:—(1) Notwithstanding anything contained in clause (v) of sub-section (2) of section 3 of the Environment (Protection) Act, 1986 or clause (d) of sub-rule (3) of rule 5 of the Environment (Protection) Rules, 1986, in the Coastal Regulation Zone Notification or the Island Coastal Regulation Zone Notification issued by the Government of India in the Ministry of Environment, Forest and Climate Change, in exercise of the powers conferred under the said Environment (Protection) Act, in the paragraph dealing with prohibited activities, after the last sub-paragraph, the following proviso shall be inserted and shall always be deemed to have been inserted with effect from the 19th day of February, 1991, namely:—“Provided that nothing contained in this paragraph shall apply to coastal aquaculture.”.’;(b)in sub-section (2), the word “farm’s” shall be omitted.
