Section 17 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
17. Insertion of new section 28.
After section 27 of the principal Act, the following section shall be inserted, namely:—“28. Validation of certain provisions and amendments retrospectively.(1)Where a coastal aquaculture and activities connected therewith has been granted registration under this Act, then, 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 or in any other law for the time being in force:—
