Section 2 in The Coastal Aquaculture Authority Act, 2005
2. Definitions.-
(1)In this Act, unless the context otherwise requires,-(a)“aquaculture input” means any material used as an input in coastal aquaculture for the maintenance of quality of water and soil and for the growth and better health of organisms reared, or other aquatic life available, therein and includes seed, fertilizer, feed, growth supplement, probiotic, environment remediator and disinfectant;(aa)“aqua mapping” means geospatial coastal area distribution maps depicting areas potential and suitable for coastal aquaculture;(ab)“aqua zonation” means the zones of spatial planning for different species or methods of coastal aquaculture notified by a State Government or the Authority for sustainable coastal aquaculture;(ac)“Authority” means the Coastal Aquaculture Authority established under sub-section (1) of section 4;(ad)“biosecured facility” means a coastal aquaculture unit carrying on coastal aquaculture activity adopting such biosecurity measures for ensuring freedom from disease causing pathogens as may be specified in the guidelines issued for such activity;(ae)“biosecurity” means any measure or strategy or integrated approach adopted to analyse, manage and prevent the risk of introduction or spread of harmful organisms, including viruses and bacteria, within the coastal aquaculture unit and to minimise the risk of transmission of infectious diseases;(af)“Brood Stock Multiplication Centre” means a coastal aquaculture unit carrying on such coastal aquaculture activity which receives such post larvae or juvenile which are specific pathogen free or specific pathogen tolerant or specific pathogen resistant or such other post larvae or juvenile from a Nucleus Breeding Centre and rears it under strict biosecurity and close disease surveillance to ensure freedom from disease;’;(b)"Chairperson" means the Chairperson of the Authority;(c)"coastal aquaculture" means culturing, under controlled conditions in ponds, pens, enclosures or otherwise, in coastal areas, of shrimp, prawn, fish or any other aquatic life in saline or brackish water; but does not include fresh water aquaculture;(d)"coastal area" means the area declared as the Coastal Regulation Zone, for the time being, in the notification of the Government of India in the Ministry of Environment and Forests (Department of Environment, Forests and Wildlife) No. S. O. 114 (E), dated the 19th February, 1991 and includes such other area as the Central Government may, by notification in the Official Gazette, specify;(e)"member" means the member of the Authority appointed under sub- section (3) of section 4 and includes the Chairperson and the member- secretary;(f)"prescribed" means prescribed by rules made under this Act;(g)"regulations" means the regulations made by the Authority under this Act.(2)Words and expressions used herein and not defined but defined in the Environment (Protection) Act, 1986 (29 of 1986) shall have the meanings respectively assigned to them in that Act.
