Section 28 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
28. Exemption.
- Nothing in this Act shall apply to any Aqua-culture seed of any notified kind or variety grown by a person and sold or delivered by him in his own premises direct to another person for being used by that person for the purpose of recreation.Chapter - IX 29. 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,-(a)the functions of the members of State Aqua-culture Seed Committee and District Aqua-culture Seed Committees and the travelling and daily allowances payable to members of the Committees and members of any Sub-committee appointed under sub-section (5) of section 3 and section 5;(b)the functions of the Aqua-culture Seed Laboratory;(c)the functions of State Aqua-culture Seed Committee and District Aqua-culture Seed Committee;(d)the manner of marking or labelling the container of Aqua-culture seed of any notified kind or variety under clause (d) of section 12 and under clause (b) of section 18;(e)the requirements which may be complied with by person carrying on the business referred to in section 12;(f)the form of application for the grant of a certification under section 14, the particulars it may contain, the fees which should accompany it, the form of the certificate and the conditions subject to which the certificate may be granted;(g)the standards to which Aqua-culture seeds should confirm;(h)the form and manner in which and the fee on payment of which an appeal may be preferred under section 25 and the procedure to be followed by the Appellate Authority in disposing of the appeal;(i)the qualifications and duties of Aqua-culture Seed Analysts and Aqua-culture Seed Inspector;(j)the manner in which samples may be taken by the Aquaculture Seed Inspector, the procedure for sending such samples to the Aqua-culture Seed Analyst or the Aqua-culture Seed Laboratory and the manner of analysing such samples;(k)the form of report of the result of the analysis under sub-section (1) or sub-section (2) of section 17 and the fees payable in respect of such report under the said sub-section (2);(l)the records to be maintained by a person carrying on the business referred to in section 12 and the particulars which such records shall contain;(m)issue of licences to `Hatcheries, `Fish Seed Farms';(n)safeguarding brood fish or prawn or any parent stock of Aquatic animals or plants; and(o)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 Legislative Assembly of the State, 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 Legislative Assembly 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.
