Section 13(10) in The Coastal Aquaculture Authority Act, 2005
(10)A person, who intends to renew the registration of a farm made under sub- section (5) or in pursuance of sub- section (9), may make an application within two months before the expiry of such registration to the Authority in the prescribed form accompanied with the prescribed fees and the Authority shall, after receiving such application, renew the registration and for such purpose make an entry with its seal on the registration certificate relating to such form issued under sub- section (6).
