Section 7(ii) in The Coastal Aquaculture Authority Rules, 2005
(ii)the Authority's decisions to make any inspection, survey, measurement, valuation or inquiry as well as removal; or demolition of any structure, shall be intimated to the owner of the coastal aquaculture land, pond, pen or enclosure or his/her representative at least 24 hours in advance in writing and delivered to him/her by registered post or by messenger. In addition such notice shall also be pasted at a prominent place in the premise of the coastal aquaculture farm. In case of refusal by the owner to accept the notice, such pasting shall be deemed to be due service of the notice on him;
