Section 13(1) in The Coastal Aquaculture Authority Act, 2005
(1)Save as otherwise provided in this section, no person shall carry on, or cause to be carried on, coastal aquaculture in coastal area or traditional coastal aquaculture in the traditional coastal aquaculture farm which lies within the Coastal Regulation Zone referred to in sub- section (9) and is not used for coastal aquaculture purposes on the appointed day unless he has registered his farm with the Authority under sub- section (5) or in pursuance of sub- section (9), as the case may be.
