Section 39 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
39. Power to make rules -
(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)Functions, powers, role and responsibility of the Executive Committee, Technical Advisory Committee, District Level Implementation Committee or any other committees, terms of nomination of non-official members and duration of nomination and other aspects for all the committees;(ii)Terms and conditions of deputation of executive officers and staff of the Authority, admissible allowances and other conditions of their service in APSADA;(iii)Infrastructure facilities and units which are to be transferred to the APSADA from Department of Fisheries;(iv)Functions, role and responsibilities of Aquaculture Controller, Licensing Authority and Aquaculture Inspector;(v)Classification of aquaculture and aquaculture business operations;(vi)Process of issuance/endorsement of license for aquaculture and aquaculture business operations;(vii)Fee payable for issuance/endorsement of license for aquaculture and aquaculture business operations;(viii)Notifying one or more Laboratories for different areas and one or more referral laboratories for the state;(ix)the procedure of collection, packing, sealing, marking/labeling, preservation, forwarding sample to laboratory, analysis, storing and disposal of the sample collected;(x)Randomized sample collection and analysis;(xi)Standards for various aquaculture inputs, aquaculture equipment and aquaculture services;(xii)Offenses and punishments;(xiii)the requirements which shall be complied by person/firm carrying out aquaculture/ aquaculture business operations;(xiv)the forms of application for the grant of a license / endorsement, the particulars it may contain, the fees which should accompany it, the form of the License/endorsement and the conditions subject to which the License/endorsement may be granted;(xv)the form and manner in which and the fee on payment of which an appeal may be preferred under section 35 and the procedure to be followed by the Appellate Authority in disposing the appeal;(xvi)the form for forwarding the sample to Laboratory by Aquaculture Inspector;(xvii)form of reportof result of the analysis and the fees payable in respect of such report;(xviii)the records to be maintained by a person/firm carrying out the aquaculture / aquaculture business operations and the particulars which such records shall contain;(xix)any other matter which is to be or may be prescribed.(3)Every rule made under this Act, shall, immediately after it is made, be laid down before the State Legislature, if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the State Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
