16. Grant of licence for conducting fish seed rearing, fish culture, marketing, export or import of fish seed.
(1)Application for the annual licence for conducting fish seed rearing, fish culture, marketing, export or import of any fish seed shall be presented before the Regional Fish Seed Centre one month before the beginning of every financial year, in such form and manner as may be prescribed.(2)Application forms shall be obtained from the Regional Fish Seed Centre on payment of fee as may be prescribed or may be downloaded from the website of the State Fish Seed Centre.(3)The Regional Fish Seed Centre on receipt of such application accompanied by such fees as may be prescribed may conduct enquiry and verification by itself or through the Fisheries Extension Officers.(4)The Regional Fish Seed Centres shall make necessary enquiries regarding the details furnished in the application, type, kind, class and category of fish seed to be opted and if it is satisfied that licence is to be given, prepare a report regarding the same and the licence in triplicate in such form as may be prescribed, after realization of the licence fee as may be prescribed.(5)The Fisheries Extension Officer, on receipt of original and duplicate copies of the licence from the Regional Fish Seed Centre, shall issue the original licence .to the parties concerned after preserving the duplicate in his office and enter the details in the register kept in his office in· such form as may be prescribed:Provided that, in so far as the existing fish seed farms or fish seed hatcheries are concerned, such fish seed farms and fish seed hatcheries shall obtain the licence as per the provisions of this Act within three months period of the coming into force of rules under this Act.(6)The licence shall continue to be in force for one financial year from tt1e date of its issue unless it is otherwise cancelled:Provided that no such cancellation shall be made except after giving the holder of the licence a reasonable opportunity of being heard.
