14. Regulation of fish seed rearing, fish culture and sale of notified fish seed.
- No person, association, agency, firm or body of persons shall, himself or by any other person on his behalf, carry on fish seed rearing, fish culture, marketing or procuring in any fish farm or hatchery or do marketing, export, import of any fish ·seed of any notified kind or variety, unless,-(a)a registration certificate for the fish seed farm or hatchery has been obtained from the State Fish Seed Centre;(b)a licence for fish seed rearing and fish culture and marketing of fish seed has been obtained from the Regional Fish Seed Centre.
