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Union of India - Act

Coastal Aquaculture Authority Rules, 2024

UNION OF INDIA
India

Coastal Aquaculture Authority Rules, 2024

Rule G-S-R-33-E of 2024

Published on 12 January 2024
Not commenced
[This is the version of this document from 12 January 2024.]
[Note: The original publication document is not available and this content could not be verified.]

In exercise of the powers conferred by section 24 of the Coastal Aquaculture Authority Act, 2005 (24 of 2005) and in supersession of the Coastal Aquaculture Authority Rules, 2005 except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely: -

1. Short title and commencement.

(1) These rules may be called the Coastal Aquaculture Authority Rules, 2024.(2) They shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1) In these rules, unless the context otherwise requires,(a) "Act" means the Coastal Aquaculture Authority Act, 2005 (24 of 2005);(b) "Authority" means the Coastal Aquaculture Authority established under sub-section (1) of section 4 of the Act;(c) "biosecurity measures" means all biosecurity measures and programmes including physical, chemical and biological measures necessary to protect the coastal aquaculture units and stocks from the ingress and consequences of all diseases that represent a high risk;(d) "biosecurity audit" means an audit to examine, the types of biosecurity measures, their relevance, execution and effectiveness in securing such coastal aquaculture units and stocks from the ingress of any disease;(e) "Chairperson" means the Chairperson of the Authority;(f) "farm" means a coastal aquaculture unit where culturing of fish, including crustacean, mollusc, finfish, seaweed or any other aquatic life is done under controlled conditions in ponds, pens, cages, rafts, enclosures or otherwise, in saline or brackish water in coastal areas and includes nursery rearing, but does not include freshwater aquaculture;(g) "fee" means any fee stipulated in these rules;(h) "Form" means a Form appended to these rules;(i) "Guidelines" means any of the Guidelines referred to in rule 3;(j) "Hatchery" means a coastal aquaculture unit carrying on coastal aquaculture activity of breeding and seed production of fish, including crustacean, mollusc, finfish, seaweed or any other aquatic life, in saline or brackish water and includes rearing of Nauplii and Live Feed, but does not include freshwater aquaculture;(k) "high health stock" means any fish stocks including crustacean, mollusc, finfish, or any other aquatic species that are raised in bio secure facilities, following bio secure management measures, fed with bio secure feeds and has the established history of freedom from specific pathogens for a continuous period of at least six months;(l) "live feed" means the live invertebrates, micro algae and such other organisms either cultured or captured from wild and used alive as the feed for different stages of any fish, including crustacean, mollusc, finfish, or any other aquatic species;(m) "nursery" means a coastal aquaculture unit either indoor or outdoor, intended to rear the larval forms of any fish, including crustacean, mollusc, finfish, seaweed or any other aquatic life, to a juvenile to transfer to the farm where the juveniles are grown to a commercial size;(n) "member" means member of the Authority appointed under sub-section (3) of section 4 of the Act and includes the Chairperson;(o) "regulations" mean the regulations made by the Authority under section 25 of the Act;(p) "Schedule" means any of the Schedule appended to these rules;(q) "Specific Pathogen Free" means any fish stocks including crustacean, mollusc, finfish, or any other aquatic species and any bio secured coastal aquaculture unit, following bio secure management measures, using bio secure feeds and has the established history of freedom from specific pathogens for a continuous period of at least two years;(r) "specific pathogen tolerant" means the any fish stocks including crustacean, mollusc, finfish, or any other aquatic species tolerant to a specific disease such that the stock can be infected but may not develop the disease or it may develop it to a lesser extent;(s) "specific pathogen resistant" means a qualitative trait of any fish stocks including crustacean, mollusc, finfish, or any other aquatic species having resistant to infection by a specific pathogen.(t) "notification" means a notification published in the Official Gazette.(2) The Words and expressions used herein and not defined but defined in the Coastal Aquaculture Authority Act, 2005 (24 of 2005) or the Environment Protection Act, 1986 (29 of 1986) shall have the meanings respectively assigned to them in those Acts.

3. Guidelines.

For the purposes of ensuring that coastal aquaculture does not cause any detriment to the coastal environment and to protect the livelihood of various sections of the people living in the coastal areas, all coastal aquaculture units and activities shall comply with the following Guidelines to be issued in compliance with section 3 of the Act, namely:(a) Guidelines for regulating coastal aquaculture;(b) Guidelines for regulating hatcheries and farms for seed production and culture of Specific Pathogen Free Litopenaeus vannamei;(c) Guidelines for seed production and culture of Specific Pathogen Free Penaeus monodon;(d) Guidelines for the health monitoring, disease surveillance and Specific Pathogen Free certification of coastal aquaculture units and stocks in India;(e) Guidelines for certificate of compliance for aquaculture inputs;(f) Guidelines for the establishment and operation of Nucleus Breeding Centres and Broodstock Multiplication Centres in India;(g) Guidelines for solid waste management in coastal aquaculture units or activities.

4. Terms and conditions of service of Chairperson and members.

(1) The Chairperson shall be entitled to such salary and allowances and such conditions of service in respect of leave, pension, and other matters as admissible to a Secretary to the Government of India.(2) The Secretary of the Authority shall be an officer not below the rank of a Joint Secretary to Government of India to be appointed on deputation basis by the Central Government through Central Staffing Scheme of the Government of India, initially for a term of three years, which may be extended for one more term of three years, or till he attains the age of superannuation, whichever is earlier.(3) The members appointed under clauses (b), (c), (d), (e), (f), (fa) and (g) of sub-section (3) of section 4 of the Act shall be part-time members and shall not be entitled for any salary and allowances under these rules:Provided that non-official members shall be entitled to sitting fees as well as Travelling Allowance, Dearness Allowance, etc. as may be fixed by the Central Government from time to time.(4) A member appointed under clauses (b), (c), (d), (e), (f), (fa) and (g) of sub-section (3) of section 4 of the Act shall cease to be a member if such member ceases to hold the office by virtue of which he was appointed.(5) The Chairperson may resign his office by giving notice in writing to the Central Government and upon such resignation being accepted by the Central Government, the Chairperson shall be deemed to have vacated his office.(6) A member may resign his office by a letter addressed to the Chairperson.(7) The office of a member shall fall vacant from the date on which the resignation of such member is accepted by the Central Government or on expiry of thirty days from the date of the receipt of the resignation by the Chairperson, whichever is earlier.(8) The Central Government may remove any member who becomes subject to any of the disqualifications specified in section 5 of the Act.(9) The Central Government may also remove any member if he, without the approval of the Chairperson, fails to attend three consecutive meetings of the Authority.(10) A member of the Authority nominated by the Central Government under sub-section (3A) of section 4 of the Act, shall exercise the power of the Chairperson relating to-(i) deciding the date and place of Authority meetings;(ii) calling meetings of the Authority;(iii) approving the agenda for such meetings;(iv) inviting special invitees to the meetings of the Authority;(v) presiding over meetings, and;(vi) such other powers and functions as may be assigned to him by the Central Government.(11) The Secretary shall function as the Chief Executive Officer of the Authority and shall be responsible for the implementation of the work programs and decisions arrived by the Authority or by the committees set up by it and discharge the duties imposed on him under these rules.(12) The Secretary shall, in consultation with the Chairperson, fix the date, time, place and also draw up agenda for every meeting.(13) The Secretary shall have powers of general superintendence over the functioning of the Authority, which shall include,-(a) to grant leave to the officers and staff of the Authority;(b) to exercise administrative control over all divisions and officers of the Authority;(c) to call for documents and record and to inspect or cause to be inspected, the accounts and places of storage or of business as required under these rules;(d) to sanction expenditure for contingencies, supplies and services and purchase of articles required for the functioning of the office of the Authority;(e) cause all important papers and matters to be presented to the Authority as early as practicable; and(f) issue directions as to the method of carrying out the decisions of the Authority.(14) The Secretary shall ensure timely conduct of meetings of the District, Sub-Divisional Level or such other committees, as per the timeline specified in the regulations, for the speedy and timely disposal of matters related to the implementation of the Act and these rules.(15) The Secretary shall oversee the functioning of authorised officers and adjudicating officers under the Act for the speedy and timely disposal of matters related to the implementation of the Act on the field.

5. Functions of Authority.

The Authority shall perform the following other functions in addition to the functions specified under section 11 of the Act, namely, -(i) to ensure that the agricultural lands, mangroves, wet lands, forest lands, land for village common purposes and the land meant for public purposes and national parks and sanctuaries shall not be converted for construction of coastal aquaculture farms so as to protect the livelihood of coastal community;(ii) to deal with any issues pertaining to coastal aquaculture including those which may be referred to it by the Central Government;(iii) to survey the entire coastal area of the country and advise the Central Government and the State Governments to formulate suitable strategies for achieving eco-friendly coastal aquaculture development;(iv) may develop a nationwide aquaculture mapping and zonation, including the following, namely:-(a) use of high resolution geographic information system maps, integrated with land surveys, sub- divisions, boundaries and land ownership merged with the land use map and regulatory requirements under the law;(b) identify and locate the potential areas, based on multiple parameters including the water source such as sea front, estuary, river, creek, backwater, the type of land through the multicriteria decision support system that are validated by the field surveys;(c) define broad zones suitable for different type of aquaculture and other allied activities or species or stocking density or in combination of all in such zones to deter and abate any environmental hazard;(v) to advice and assist the States to take steps for containment of infection and disease management through development of Aquaculture Management Areas with enhanced traceability;(vi) to take steps for the grant of auto registration for the coastal aquaculture units located in the potential zones identified through aquaculture maps;(vii) to advise and extend support to the State Governments to construct common infrastructure such as common water in-take and discharge canals by the coastal aquaculture farms and common effluent treatment systems for achieving eco-friendly and sustainable development of coastal aquaculture;(viii) to fix or adopt standards, certify, monitor, regulate or prohibit coastal aquaculture inputs such as seed, feed, growth supplements including probiotics, therapeutants and such other inputs used in coastal aquaculture for the maintenance of the water bodies and the organisms reared therein and other aquatic life for the prevention, control and abatement of any detriment to the coastal aquaculture or coastal environment as may be specified in the Guidelines for certificate of compliance for aquaculture inputs referred to in clause (e) of rule 3;(ix) to carry out and sponsor investigations and studies or schemes relating to environment protection and demonstration of eco-friendly technologies in coastal aquaculture;(x) to collect and disseminate data and other scientific and socio-economic information in respect of matters related to coastal aquaculture;(xi) to prepare manuals, codes and audio-visual material relating to sustainable development of coastal aquaculture and activities relating thereto;(xii) to organise through media and other means of communication a comprehensive programme regarding sustainable utilisation and fair and equitable sharing of the coastal resources for aquaculture purpose;(xiii) to plan and organise training of personnel engaged or likely to be engaged in sustainable utilisation of the coastal resources for aquaculture purposes;(xiv) to constitute various technical committees, sub-committees, working groups, sub-groups that may comprise of the members and officers of the Authority, scientists and officers of the national research institutes or State Governments, public representatives or representatives of the civil society or coastal aquaculture association or local body or farmer producer organisations for preparation of technical manuals, code of conduct, etc.;(xv) to direct the owners or operators of the coastal aquaculture units to carry out such modifications to minimise the impacts on coastal environment including stocking density and the use of aquaculture inputs certified by the Authority;(xvi) to order seasonal closure of the coastal aquaculture units for the sustainability of the coastal aquaculture practices, maintaining environmental sustainability and protection of livelihoods or for any other reasons considered necessary in the interest of coastal environment;(xvii) to make recommendations to the Government for amending the Guidelines from time to time taking into account the changes in technology, farming practices, etc, and incorporating modifications, as may be necessary, in such Guidelines, to ensure environmental protection and the livelihoods of the coastal communities;(xviii) to safeguard the coastal aquaculture and the environment from the impact of diseases and pests, through risk analysis, risk mitigation measures, inspection and implementation of mitigation response arrangements;(xix) to formulate requirements for the health monitoring, disease surveillance and certification of coastal aquaculture units and stocks as Specific Pathogen Free by ensuring freedom from diseases as specified in the Guidelines for health monitoring, disease surveillance and Specific Pathogen Free certification of coastal aquaculture units and stocks in India referred to in clause (d) of rule 3.

6. Powers and functions of one man Authority.

(1) The one man authority to be appointed under sub- section (2) of section 11 of the Act shall exercise the powers of a District Magistrate with regard to the compensation as may be settled between the workers and the management.(2) While settling the compensation to be paid to the workers, factors such as the likely loss of income for the workers, the alternate employment opportunities for them and the paying capacity of the employer may be taken into account.(3) For the purposes of ensuring that the amount of compensation settled is paid to the workers, the one man authority shall exercise the powers of the Collector and District Magistrate under the land revenue laws of the respective States.

7. Power to enter on any coastal aquaculture unit.

(1) The person authorised by the Authority shall have the powers to take one or more persons including police personnel to carry out the functions mentioned in this rule.(2) The powers of a person authorised by the Authority to enter on any coastal aquaculture unit shall be subject to the following conditions, namely:-(i) the Authority's decisions to make any inspection, survey, measurement, valuation or inquiry as well as removal or demolition of any structure shall be intimated to the owner of the coastal aquaculture unit or his representative at least twenty-four hours in advance in writing and delivered to him by registered post or by messenger and such notice shall also be pasted at a prominent place in the premise of the coastal aquaculture unit:Provided that if the owner refuses to accept the notice, such pasting shall be deemed to be due service of the notice on him:Provided further that the requirement of notice may be waived by the Authority in such cases and for such reasons to be recorded in writing, as it deems fit:(ii) the activities mentioned in section 12 of the Act shall be carried out in the presence of the owner or his representative if he desires to do so and such owner may also be permitted to bring his own staff (not more than two) to assist in the inspection, survey, measurement, valuation or inquiry;(iii) the removal or demolition of any structure shall be carried out under a panchanama and wherever possible a representative of the local body may be included in the team and his signature recorded in the panchanama:Provided that the owner shall be liable to pay the cost of demolition and cost of damage to the environment, if any, assessed in such manner as may be specified in the Guidelines;(iv) the persons authorised by the Authority to perform the functions mentioned under clauses (a) and (b) of section 12 of the Act shall do so only during the daytime before sunset;(v) the persons authorised by the Authority to perform the functions under clause (a) of section 12 of the Act shall endeavour that such functions are carried out without causing any damage to the civil structures, equipment, machinery or the standing crop.

8. Other functions to be performed by an authorised person.

Any person authorised by the Authority shall,-(i) take samples of water, soil, aquaculture input and the farmed animal for the purpose of detection of banned antibiotics, chemicals and other pharmacologically active compounds adopting appropriate procedures for collection, analysis, reporting and follow up action;(ii) subject to the provisions of rule 7, remove or demolish any coastal aquaculture unit or any structure therein causing pollution that has been ordered by the Authority to be removed or demolished under clause (d) of sub-section (1) of section 11 of the Act;(iii) drain the water from the coastal aquaculture unit or destroy the standing crop therein, causing pollution that has been ordered by the Authority to be so destroyed;(iv) authorise or recognise laboratories to carry out analysis of soil, water, aquaculture inputs, farmed animals or other farmed aquatic life for the purpose of health monitoring and disease surveillance; detection of banned antibiotics, chemicals and other pharmacologically active substances or such other material.

9. Registration and fees.

(1) Every application for registration of any coastal aquaculture unit or coastal aquaculture activity under section 13 of the Act shall be made in Form-I or Form-II, specific to each coastal aquaculture unit or activity specified in Schedule-II, to be obtained from the office of the Member Convener of Sub- Divisional Level Committee or District Level Committee, or from the office of the Authority or downloaded from the website of the Authority.(2) The application for the registration of any coastal aquaculture unit or activity in the case of, -(a) sea weed culture, cage culture, raft culture, pen culture, Recirculatory Aquaculture System , Bio-floc, nurseries, etc., and traditional coastal aquaculture farms irrespective of their size, shall be made in Form-I, by the owner or operator thereof to the Sub- Divisional Level Committee or directly to the District Level Committees (in the absence of a Sub-Division in a particular District) where the coastal aquaculture unit is located.(b) Hatchery, Nauplii Rearing Hatchery, Live Feed Unit, Nucleus Breeding Centre and Broodstock Multiplication Centre shall be made in Form-II, by the owner or operator thereof directly to the Authority.(3) The Authority may, in the public interest, make provision for on-line filing of an application for registration.(4) Every application for registration of a coastal aquaculture unit or activity shall be accompanied with-(a) a fee as specified in Schedule-I; and(b) the documents as specified in Schedule-II.(5) The fees for registration shall be payable in the form of a Demand Draft or electronically through online mode in favour of the Member Convener of the Sub-Divisional Level Committee or District Level Committees in the absence of a Sub-Division in a particular District or in favour of the Coastal Aquaculture Authority.(6) In case of any defect in the application, the Member Convener of the Sub-Divisional Level Committee concerned shall within seven days of receipt of application, inform the applicant in writing, to rectify the defect within fifteen days from the date of receipt of such information:Provided that if the applicant fails to rectify the defect within such period, the application for registration shall be deemed to have been rejected.(7) The Sub-Divisional Level Committee or District Level Committees in the absence of a Sub-Division in a particular District may, if satisfied that the application for registration complies with the requirements, recommend the same for registration in the manner provided in rule 10.(8) Where the application for registration is refused, the reasons for such refusal shall be recorded in writing and a copy of the order of refusal shall be furnished to the applicant.(9) On receipt of the application from the Sub-Divisional Level Committee or the Divisional Level Committee, as the case may be, the Authority or any officer authorised by the Authority may require the applicant to furnish within a such period as may be specified by it, such additional information as he may consider necessary for the purpose of registration or renewal and every such applicant shall be bound to furnish such information within the specified period.(10) The Authority may, upon satisfaction, grant registration or by order, refuse registration or renewal thereof, if the applicant fails to furnish the required information or furnishes incorrect information and a copy of the order together with reasons for such refusal shall be communicated to the applicant.(11) The grant of registration or refusal thereof shall be made within a period of sixty days from the date of receipt of application by the Authority:Provided that the time limit for processing the application by the Sub-Divisional Level Committee, the District level committee and the Authority, shall be as specified in the regulations.(12) Any person aggrieved by an order of refusal under this rule may, within thirty days from the date of receipt by him of a copy of the order of refusal, appeal to the Chairperson who may either affirm, vary or set aside such order.

10. Manner of considering application for registration of certain coastal aquaculture units or activities.

(1) On receipt of an application for registration under sub-rule (2) of rule 9, the Sub-Divisional Level Committee or the District Level Committee (in the absence of a Sub-Division in a particular District) shall scrutinise the application including documents furnished therewith in respect of the coastal aquaculture units irrespective of their size and process them as follows, namely:-(a) in the case of coastal aquaculture farms up to 2.0 hectare water spread area, sea weed culture, cage culture, raft culture, pen culture, Recirculatory Aquaculture System, Bio-floc, nurseries etc., and traditional coastal aquaculture farms irrespective of their size, Sub-Divisional Level Committee upon satisfaction of the information furnished therein, shall recommend the application directly to the Authority for consideration of registration,-(b) in the case of coastal aquaculture farms above 2.0 hectare of water spread area and upto 5.0 hectare of water spread area, the Sub-Divisional Level Committee shall recommend the application directly to the Authority for consideration of registration only after making such inquiry including inspection as it thinks fit, to satisfy itself that the registration of such farm shall not be detrimental to the coastal environment;(c) in the case of coastal aquaculture farms above 5.0 ha of water spread area, the Sub- Divisional Level Committee shall recommend the application to the District Level Committee for consideration of registration,-(i) after making such inquiry including inspection as it thinks fit, to satisfy itself that the registration of such farm shall not be detrimental to the coastal environment;(ii) after making further inquiries to ascertain that the coastal aquaculture farm conforms to the stipulations laid down in the Guidelines for regulating coastal aquaculture referred to in clauses (a), (b) and (c) of rule 3.(2) On receipt of an application under clause (c) of sub-rule (1), the District Level Committee, upon satisfaction, shall further recommend the application to the Authority for consideration of registration.(3) For the purposes of this rule, the compositions of the Sub-Divisional Level and the District Level Committees shall be as under, namely:-(A) Sub-Divisional Level Committee:(a) Revenue Divisional Officer or Sub-Collector of a sub-division -Chairperson, ex officer;(b) Tahsildar or Mandal Revenue officer within the sub-division - Member, ex officer;(c) Sub-divisional Agriculture Officer or equivalent- Member, ex officer;(d) Assistant Conservator of Forest or equivalent - Member, ex officer;(e) Sub-divisional officer of Irrigation or Water Resources- Member, ex officer;(f) Block Development Officer- Member, ex officer;(g) Assistant Director of Fisheries in the district or equivalent - Member Convener, ex officer.(B) District Level Committee:(a) District Collector or Deputy Commissioner of the District or Additional Collector or Joint Collector or Additional Deputy Commissioner-Chairperson, ex officer;(b) Revenue Divisional Officer or Sub-Collector of sub-division- Member, ex officer;(c) Chief Executive Officer of Zila parishad or equivalent- Member, ex officer;(d) District Head of Agriculture- Member, ex officer;(e) Divisional Forest Officer or equivalent- Member, ex officer;(f) District Head of Irrigation or Water Resources- Member, ex officer;(g) Representative from Marine Products Export Development Authority- Member, ex officer;(h) any other Government Official in the District to be co-opted by the Collector or Deputy Commissioner of the District- Member, ex officer;(i) District Head of Fisheries- Member Convener, ex officer.(4) Any recommendations under this rule by the District Level Committee or the Sub- Divisional Committee, as the case may be, shall be made by a quorum consisting of two thirds of the members including the Chairperson and the Member Convener, at its meeting for making such recommendation.

11. Manner of considering application for registration of coastal aquaculture Hatchery, Nauplii Rearing Hatchery, Live Feed Unit, Broodstock Multiplication Centre and Nucleus Breeding Centre.

(a) Hatchery or Nauplii Rearing Hatchery or Live Feed Unit in Form-II, to the Authority; and(b) Broodstock Multiplication Centre or a Nucleus Breeding Centre, in the Form specified in the Guidelines for establishment and operation of Nucleus Breeding Centres and Broodstock Multiplication Centres in India referred to in clause (f) of rule 3, to the Central Government.(2) On receipt of such application for prior permission under sub-rule (1), the Authority or the Central Government, as the case may be, shall verify the particulars given in the application along with documents attached therewith and process the application in such manner as may be specified in the Guidelines referred to in clauses (a), (b), (c) and (f) of rule 3.(3) The Authority or the Central Government shall issue a prior permission for the construction of Hatchery, Nauplii Rearing Hatchery or Live Feed Unit, Broodstock Multiplication Centre or Nucleus Breeding Centre on being satisfied that the application complies with the Guidelines referred to in clauses (a), (b), (c) and (f), of rule 3;(4) Upon receipt of the prior permission under the sub-rule (3), the owner or operator of the facility shall construct the Hatchery, Nauplii Rearing Hatchery or Live Feed Unit or Nucleus Breeding Centre or Broodstock Multiplication Centre, in accordance with the biosecurity measures specified in the Guidelines referred to in clauses (a), (b), (c) and (f) of rule 3 and shall intimate the completion of construction to the Authority for inspection of the unit, along with an application in Form-II for registration.(5) Upon such intimation, the Technical and Inspection Committee constituted for such purpose shall inspect the coastal aquaculture units or activities and furnish the report with its specific recommendations to the Authority within three weeks of such intimation.(6) The deficiencies or shortfalls, if any, observed and communicated by the Technical and Inspection Committee, shall be rectified by the owner or operator and the compliance of the same shall be communicated to the Authority.(7) On receipt of compliance report under sub-rule (5) or sub-rule (6), the Authority shall grant the registration within a period of sixty days from the date of receipt of the application by the Authority and order of any refusal shall be communicated to the applicant duly furnishing the reasons therefor.(8) Any owner or operator aggrieved by an order of refusal under sub-rule (7) may, within thirty days from the date of receipt of such order of refusal, prefer appeal to the Chairperson in writing, who may either affirm, vary or set aside such order of refusal.

12. Form for certificate of registration.

(1) The Authority may grant the certificate of registration including through electronic means,-(a) in Form-IV, in the case of coastal aquaculture unit or activity referred to in clause (a) of sub-rule (2) of rule 9; and(b) in Form- V, in the case of coastal aquaculture unit or activity referred to in clause (b) of sub-rule (2) of rule 9.(2) The certificate of registration granted under these rules shall be valid for five years from the date of such registration and shall be renewed for similar period with the same registration number in accordance with the procedure laid down in rule 13 and subject to such terms and conditions as may be specified in the certificate.(3) In case of coastal aquaculture units established on the lands allotted or assigned by the Government, the validity of registration of coastal aquaculture unit shall be co terminus with the period for which the land has been allotted or assigned or reallotted or reassigned by the Government:Provided that the cumulative validity of such registration shall not exceed five years and no separate application for extension of validity of registration shall be required under this sub-rule within such period of five years for which the land has been reallotted or reassigned.(4) The coastal aquaculture units registered by the Authority shall have the right to access and draw the quality saline water or seawater from the nearest source and to discharge the treated effluent by laying pipeline without causing any damage to the coastal environment in compliance with the procedures as may be specified in the Guidelines.

13. Renewal of registration.

(1) Every application for renewal of registration of a coastal aquaculture unit or activity shall be made by the owner or operator thereof, before ninety days from the date of expiry of its period of validity, to the Authority in Form-I, or Form-II, specified in Schedule-II, along with the documents establishing the ownership and operational status of the coastal aquaculture unit or activity.(2) The Authority on being satisfied with the application under sub-rule(1), shall renew the registration for a further period of five years.(3) In case of delay in making application for renewal of registration within the period specified in sub- rule (1), the application for renewal of registration of the coastal aquaculture unit or activity shall be accompanied with a request for condoning the delay, specifying the reasons for the delay and shall be accompanied by such additional fee, which shall be two times the applicable fee for renewal of registration for the period from the date of expiry of such registration.(4) The Authority, if satisfied that the delay was due to sufficient cause, may condone the delay in making application for renewal within the specified time, subject to payment of fees specified in sub-rule (3):Provided that all the registration of whose validity has expired as on the date of publication of this notification in the Official Gazette, may be condoned on payment of such fees as the Authority deems fit, if an application for condonation of the delay is made within one year from the date of such publication.(5) The Authority may undertake any inquiries including inspections, as deems fit, to conform the claims made in the application under these rules by itself or through Sub-Divisional Level Committee or District Level Committee and the owner or operator of coastal aquaculture unit shall be liable for any acts of omission or commission under these rules, the Act, the regulations or the Guidelines.(6) The fees payable for renewal of registration shall be the same as specified in Schedule-I for registration of a coastal aquaculture unit or activity and shall be paid to the Authority in the form of a Demand Draft or electronically through online mode.(7) The time limit for consideration of renewal of registration shall be as specified in the regulations.(8) Where the Authority is satisfied that further continuation of the said coastal aquaculture unit or activity is harmful to the coastal environment, it shall refuse to renew the registration thereof:Provided that the Authority shall, before such refusal for renewal of the registration, give the concerned owner or operator, an opportunity for being heard and a copy of the order together with the reasons for the refusal shall be communicated to such owner or operator.(9) Any owner or operator aggrieved by an order of refusal of renewal may, within thirty days from the date of receipt by him of a copy of the order of refusal, appeal to the Chairperson who may affirm, vary or set aside such order.

14. Issuance of duplicate certificate of registration of coastal aquaculture unit or certificate of compliance for aquaculture inputs.

(1) Any loss or mutilation of the certificate of registration of a coastal aquaculture unit or activity or a certificate of compliance for aquaculture inputs shall be reported forthwith, by the owner or operator, to the police authority concerned.(2) The application for grant of a duplicate certificate of registration of coastal aquaculture unit or certificate of compliance for aquaculture inputs shall be accompanied with a fee of five hundred rupees to be paid electronically or in the form of a Demand Draft drawn in favour of the Coastal Aquaculture Authority along with a non-traceable certificate issued by the police authority concerned or a self-declaration in the case of damaged certificate.(3) The Authority shall issue a duplicate certificate of registration of the coastal aquaculture unit or a duplicate certificate of compliance for aquaculture inputs, as the case may be, ordinarily within fifteen days from the date of receipt of such application after duly verifying the facts and documentary evidence, if any, and satisfying itself as to the genuineness of the application.

15. Cancellation of registration.

(1) Where the Authority is satisfied that any person has obtained a certificate of registration under sub-rule (1) of rule 12 by furnishing false information or in contravention of any of the provisions of these rules or of the conditions mentioned in the certificate of registration, it shall, without any prejudice to any other action that may be taken against such person, cancel the certificate of registration of coastal aquaculture unit or activity:Provided that before cancelling such certificate, the person concerned shall be given an opportunity of being heard and a copy of the order together with the reasons for the cancellation shall be communicated to the person concerned.(2) Any person aggrieved by an order of cancellation under this rule may, within thirty days from the date of receipt by him of a copy of the order of cancellation, appeal to the Chairperson who may either affirm, vary or set aside such order.

16. Transfer of ownership or interest therein of coastal aquaculture unit or activity.

(1) Every application for transfer of ownership or interest therein of coastal aquaculture unit by way of sale or by operation of law, shall be made with documentary evidence for substantiating the claim and accompanied with the fees as specified in Schedule-I.(2) The Authority shall, after making such enquiry as it deems fit, allow the transfer of ownership of coastal aquaculture unit for the remaining period of validity of registration ordinarily within a period of fifteen days from the date of receipt of such application:Provided that the Authority may, by order, refuse an application for transfer of ownership or interest therein of a coastal aquaculture unit if the applicant fails to furnish the information asked for or furnishes incorrect information and a copy of the order together with reasons for such refusal shall be communicated to the applicant.(3) Any owner or operator aggrieved by an order of refusal under sub-rule (2) may, within thirty days from the date of receipt of such order of refusal, prefer an appeal to the Chairperson in writing who may either affirm, vary or set aside such order of refusal.(4) If, during the period of validity of the registration, the owner or operator of a coastal aquaculture unit or activity desires to make any change in the certificate of registration, he shall apply to the Authority at least thirty days before the expiry of the period of validity of such registration and the Authority shall after making such enquiries, as it considers necessary, where it agrees to the change, cause the details of such change to be entered in the certificate of registration.

17. Manner of assessing cost of damage to environment.

(1) The Authority shall constitute a committee to be called the environmental monitoring committee consisting of such members as it deems fit, to assess the cost of damage to the environment and cost of demolition as may be specified in the Guidelines.(2) The operator or owner of such coastal aquaculture unit or activity shall be liable for payment of the assessed cost of damage to coastal environment, including the cost of demolition of such unit, into the account of the Authority.(3) The receipts of amount shall be maintained by the Authority and be utilised for the purposes as may be specified in the Guidelines.

18. Standards and certification of aquaculture inputs.

(1) The Authority shall constitute expert committees consisting of independent scientific experts including representatives from stake holders as it deems appropriate, who shall recommend -(a) new standards of product or labelling;(b) standards of product or labelling developed by any other competent authority or institution, for different categories of aquaculture inputs for adoption; and(c) for prohibition of such pharmacologically active substance, antimicrobial agent or other material, the use of which in coastal aquaculture may cause harm to human health, based on the best scientific evidences available to it, including the following, namely: -(i) Chloramphenicol;(ii)Nitrofurans including: Furaltadone, Furazolidone, Furylfuramide, Nifuratel,Nifuroxime, Nifurprazine, Nitrofurantoin, Nitrofurazone;(iii) Neomycin;(iv) Nalidixic acid;(v) Sulphamethoxazole;(vi) Aristolochiaspp and preparations thereof;(vii) Chloroform;(viii) Chlorpromazine;(ix) Colchicine;(x) Dapsone;(xi) Dimetridazole;(xii) Metronidazole;(xiii) Ronidazole;(xiv) Ipronidazole;(xv) Other nitroimidazoles;(xvi) Clenbuterol;(xvii) Diethylstilbestrol (DES);(xviii) Sulfonamide drugs (except approved Sulfadimethoxine;(xix) Sulfabromomethazine and Sulfaethoxypyridazine);(xx) Fluroquinolones;(xxi) Glycopeptides.(2) On the acceptance of the recommendation of such expert committee, the Authority shall, from time to time, -(a) specify the standards developed or adopted for different categories of aquaculture inputs;(b) by an order, prohibit such pharmacologically active substance, antimicrobial agent or other material for use in any coastal aquaculture;(c) undertake such other measures as may be recommended by the expert committees for confirming the standards and freedom from pharmacologically active substances, antimicrobial agents and other prohibited substances;(d) provide adequate publicity to the standards for different categories of inputs and share the list of such pharmacologically active substance, antimicrobial agent or other material that are prohibited for use in any coastal aquaculture activity with all the stakeholders concerned.(3) No aquaculture inputs shall be made available or used in coastal aquaculture without the certification from the Authority, except those specifically exempted by the Authority, as may be specified in the Guidelines for certificate of compliance for aquaculture input referred to in clause (e) of rule 3.(4) Every application for certificate of compliance of an aquaculture input shall be in Form-III, accompanied with such documents as specified in Schedule-III, and with a fee of ten thousand rupees per product to be paid electronically or in the form of a Demand Draft drawn in favor of the Coastal Aquaculture Authority.(5) The Authority shall scrutinise the application including the documents furnished therewith to conform that the aquaculture input complies with the standards and is free from the pharmacologically active substances, antimicrobial agents and other prohibited substances, as specified in the Guidelines for certificate of compliance for aquaculture input referred to in clause (e) of rule 3.(6) Where the Authority is satisfied that the aquaculture input conforms to the standards, the Authority may grant the certificate of compliance through electronic means in Form-VI.(7) The grant of certification or refusal, as the case may be, shall be made within a period of ninety days from the date of receipt of application for certification.(8) The certificate of compliance granted under the sub-rule (6) shall be valid for a period of five years from the date of grant of such certificate of compliance.(9) Every application for the renewal of validity of certificate of compliance of an aquaculture input shall be in Form-III, accompanied with such documents specified in Schedule-III and fee as specified in sub-rule 4.(10) The certificate of compliance of an aquaculture input granted under sub-rule (6) shall be renewed by the Authority for a similar period in accordance with the procedures specified in the Guidelines for certificate of compliance for aquaculture input referred to in clause (e) of rule 3.(11) The Authority shall monitor the compliance of aquaculture inputs in the manner specified in the Guidelines for certificate of compliance for aquaculture input referred to in clause (e) of rule 3.

19. Health monitoring, disease surveillance and Specific Pathogen Free certification.

(1) The Specific Pathogen Free certification shall be mandatory for -(a) all Broodstock Multiplication Centres, Nucleus Breeding Centres, Live Feed Units for Artemia and Polychaete worms and the stocks therein; and(b) any other coastal aquaculture unit or stock as the Central Government may, by an order, specify from time to time.(2) The Authority may recommend the need for Specific Pathogen Free certification for any coastal aquaculture units and stocks.(3) The Central Government may, from time to time, specify -(a) the competent authority for effective implementation of health monitoring, disease surveillance and Specific Pathogen Free certification;(b) the list of referral laboratories;(c) the pathogens of concern or any other matter connected therewith, for species-specific coastal aquaculture unit in consultation with the Technical Advisory Committee constituted for the purpose.(4) The Central Government may grant -(a) accreditation of Specific Pathogen Free status to any coastal aquaculture unit or stock; and(b) authorisation to sell the stocks as High Health or Specific Pathogen Free stock.(5) The process of health monitoring, disease surveillance, chain of custody sampling and testing to conform the freedom from diseases or pathogens and the manner of certification shall be as specified in the Guidelines for health monitoring, disease surveillance and Specific Pathogen Free certification of coastal aquaculture units and stocks in India, referred to in clause (d) of rule 3.

20. The form and time for preparation of budget.

(1) The Authority shall, in each financial year, prepare a budget for the Authority for the next financial year and submit it for sanction to the Central Government on or before such dates as may be appointed by the Central Government.(2) No expenditure shall be incurred until the budget is sanctioned by the Central Government and the sanction for that expenditure by the competent authorities is received.(3) The budget shall be prepared containing the following or as may be directed by the Central Government, indicating, -(a) the estimated opening balance;(b) the estimated receipts referred to in sub-section (1) of section 17 of the Act;(c) the estimated expenditure classified under the following broad heads or such other heads as per the schemes approved by the Central Government, namely:-(i) administration;(ii) development;(iii) statistics;(iv) inspection or works;(v) financial and other assistance / subsidy scheme;(vi) others.(4) Wherever applicable, full details shall be given under various sub-heads for each broad head specified in sub-rule (3), indicating estimated expenditure including that of pay of officers, expenses of establishment, allowance, honoraria, contingencies, and the like.(5) Supplementary estimates of expenditure, if any, shall be submitted for the sanction of the Central Government in such form and on such dates as may be directed by it in this behalf.

21. The form and time for preparation and submission of annual report.

(1) The Chairperson or such employee of the Authority as may be authorised in this behalf, shall prepare, as soon as may be after the commencement of each financial year, an annual report which shall include an account of the activities of the Authority during the previous financial year, containing the following information, namely: -(a) a statement of corporate and operational goals and objectives of the Authority;(b) annual targets and physical and financial terms set for various activities together with a brief review of the actual performance with reference to those targets;(c) an administrative report on the activities of the Authority during the previous financial year and an account of the activities which are likely to be taken up during the next financial year;(d) a summary of the actual financial results during the previous financial year and year of report;(e) important changes in policy and specific measures either taken or proposed to be taken, which have influenced or are likely to influence the profitability or functioning of the Authority;(f) new projects or expansion schemes contemplated, together with their advantages, financial implications and programme for execution;(g) important changes in the organisational set up of the Authority;(h) report on employer-employee relations and welfare activities of the Authority; and(i) report on such other miscellaneous subjects as may be deemed fit by the Authority or the Central Government, for reporting to the latter.(2) The annual report shall be placed for adoption in the meeting of the Authority and shall be signed by the Chairperson or in his absence by two members authorised for the purpose by the Chairperson and authenticated by fixing the common seal of the Authority and required copies thereof shall be submitted to the Central Government by the 31st day of December of the following year.

22. Form and manner of maintaining accounts of Authority.

(1) The Authority shall maintain accounts of all receipts and expenditure relating to every financial year.(2) A separate bank account shall be maintained for the registration fee.(3) The expenditure incurred in a particular financial year shall be shown under separate heads and sub-heads.(4) The opening balance, if any, shall also be stated as such, separately.(5) The closing balance of the year shall be shown at the foot of the accounts on the expenditure side.(6) The books of accounts and other books in relation to the accounts will be maintained in the form as laid down in the various General Financial Rules, the Central Treasury Rules and the Receipts and Payment Rules, in force from time to time.(7) Except as otherwise provided in these rules, the provisions of the Central Treasury Rules, the Delegation of Financial Power Rules, 1978 and the General Financial Rules, 2017 of the Central Government, for the time being in force, shall subject to such modifications or adaptations as may be made by the Authority therein with the previous approval of the Central Government, apply to all financial transactions of the Authority.Schedule-I[See rules 9 (3)(a), 13(6) and 16(1)]Fee for registration/renewal/transfer of ownership or interest therein of coastal aquaculture units or activities

		Fee
SR NO.	Coastal aquaculture unit or activity	Registration / renewal/ transfer of ownership or interest therein
	Farm
1	Up to 5.0 hectare water spread area	Two hundred rupees (or fraction of a hectare), subject to a minimum of five hundred rupees
	Above 5 hectare up to 10 hectare water spread area	One thousand rupees plus five hundred rupees per hectare (or fraction of a hectare) in excess of 5 hectares.
	Above 10 hectare water spread area	Three thousand five hundred rupees plus One thousand rupees per hectare (or fraction and above of a hectare) in excess of 10 hectares.
2	Hatchery, Nauplii Rearing Hatchery, Live Feed Unit	Registration fee of ten thousand rupees
		Monitoring fee of fifty thousand rupees and
		Performance guarantee as may be specified by the Authority.
3	Broodstock Multiplication Centre or Nucleus Breeding Centre	Registration fee of twenty thousand rupees
		Monitoring fee for freedom from disease and
		Performance guarantee as may be specified by the Authority.
4	Sea weed culture	Rupees one hundred per registration
5	Pen culture, raft culture and cage culture etc.	Two rupees per cubic meter subject to minimum of Two hundred rupees
6	Recirculatory Aquaculture System and Bio- floc systems in indoor or outdoor cement cisterns	Ten rupees per cubic meter subject to minimum of five hundred rupees

Schedule-II[See rules 9(1), (3)(b) and 13(1)]Application Forms and documents for registration/renewal of coastal aquaculture unit or activities

SR NO.	Farm, seaweed culture, pen culture, raft culture, cage culture, Recirculatory Aquaculture System and Bio-floc	Hatchery, Nauplii Rearing Hatchery, Live Feed Unit, Broodstock Multiplication Centre and Nucleus Breeding Centre
1	Duly filled in application in Form-I	Duly filled in Form-II
2	Applicable registration fee	Applicable registration fee
2	proof of electronic payments including Unique Transaction Reference Number	proof of electronic payments including Unique Transaction Reference Number
3	Copy of the registered sale deed / lease deed of the site / proof of Government assigned /allotment document/ in local language and the translated English version with self-attestation	Copy of the registered sale deed / lease deed of the site / proof of Government assigned /allotment document/ in local language and the translated English version with self-attestation
4	Partnership deed, if applicable	Partnership deed, if applicable
5	Company/Firm registration certificate (if applicable)	Company /firm registration certificate. If leased, copy of the registered lease agreement
6	Copy of Field Measurement Book sketch of the site	Copy of Field Measurement Book sketch of the site
7	Layout of the farm (Duly depicting the layout of Effluent Treatment Plant for farms with water spread area more than 5 hectares and also for farming of exotic species with stocking density of above 20 Number. Post Larvae per meter2 irrespective of the extent of water spread area)	Declaration in Part A of Form-II on fifty rupees non judicial stamp paper
8	Blueprint for the construction approved by the competent authority if any and if applicable	Blueprint for the construction approved by the competent authority
9	Environment Impact Assessment report (Mandatory for farms /mariculture units above 10 hectare water spread area)	Layout of the Hatchery or Nauplii Rearing Hatchery or Broodstock Multiplication Centre or Nucleus Breeding Centre along with drainage system
10	Environment Management Plan report (Mandatory for farms/mariculture units above 40 hectare water spread area)	Water quality test report from the water source
11	No Objection Certificate from local administration	No Objection Certificate from local administration
12	Project report, if applicable	Certified audited financial statement of the firm for the last three years (if applicable)
13	Any other document (please specify)	Terms and conditions of agreement with the Indian firms
14	-	Copy of the Memorandum of Understanding/agreement indicating a firm commitment for the supply of Specific Pathogen Free shrimp Broodstock or Parent Post-larvae as per the requirement
15	-	Certificate of freedom from disease issued by Competent Authority for the facility for at least for a continuous period of two years
16	-	Diagnostic reports of the facility of the overseas supplier during the recent surveillance from a Government authorised or World Organisation for Animal Health referral laboratory

Schedule-III[See rules 18(4) and (9)]Application Form and documents for certificate of compliance for aquaculture inputs / renewal

Sr. No.	Form and documents
1	Duly filled application for each product separately in Form-III
2	Applicable processing fee in the form of a Demand Draft
3	Details of applicant company such as certificate of incorporation, Goods and Services Tax certificate, micro, small or medium enterprises, etc.)
4	Copy of the agreement between applicant company and merchant manufacturer (if applicable) (for Indian manufactured product only)
5	Details of manufacturing facility (License to work a factory/ Good Manufacturing Practice or Best Aquaculture Practices or Hazard Analysis and Critical Control Point System or International Organisation for Standardisation certificate of registration, etc.) (applicable for both Indian manufactured product and imported product)
6	Process certification for imported product (Good Manufacturing Practice or Best Aquaculture Practices or Hazard Analysis and Critical Control Point System or International Organisation for Standardisation or any other certificate)
7	Original label, in accordance with the Guidelines for certificate of compliance for aquaculture inputs referred to in clause (e) of rule 3
8	Manufacturing Process (Detailed) and testing process for quality control
9	Original laboratory report (NOT earlier than a month) from National Accreditation Board for Testing and Calibration Laboratories accredited laboratory for the parameters as specified in the Guidelines for certificate of compliance for aquaculture inputs referred to in clause (e) of rule 3
10	Undertaking for sample retention and reimbursing the cost of samples collected by the task force in the format specified in the Guidelines for certificate of compliance for aquaculture inputs referred to in clause (e) of rule 3
11	Notarised self-declaration in the format specified in the Guidelines for certificate of compliance for aquaculture inputs referred to in clause (e) of rule 3
12	Notarised agreement between applicant company and overseas principal manufacturer (for imported products only)
13	Health certificate / sanitary certificate/ veterinary certificate or any other certification indicating antibiotic- free status issued by the country of origin
14	Tamper proof mechanism if any available (with detailed description and illustration)
15	List of records maintained in the unit

Form-I[See rules 9(1), (2)(a) and 13 (1)]Application for registration/renewal of coastal aquaculture unit or activity referred to in clause (a) of sub-rule (2) of rule 91. Applicant details :Passport size photo(a) Name of the applicant(s)/ registered company/ establishment (in BLOCK LETTERS):(b) Permanent Address:(c) Address for Communication:(d) Mobile number :(e)Email ID :(f) Aadhar Number:2. Details of coastal aquaculture unit/activity: farms; nursery; seaweed culture; pen culture; raft culture; cage culture; Recirculatory Aquaculture System ; Bio-floc systems for which registration is applied for: please specify :(a) State:(b) District:(c) Taluk / mandal:(d) Revenue village:(e) Survey Number(s):(f) Geo coordinates (mandatory for mariculture units)LatitudeLongitude(g) Ownership right (whether freehold or lease hold or Government assigned / allotted land/coastal public water bodies) please furnish details:(h) Validity period of lease hold / Government assigned / allotted land/coastal water bodiesFromTo3. Type of culture for which registration is applied for(a) Farm with earthen Ponds(b) Pens(c) Cages(d) Rafts(e) Enclosures(f) Others (specify)4. Details of the coastal aquaculture unit/activity: farms; nursery; seaweed culture; pen culture; raft culture; cage culture; Recirculatory Aquaculture System ; Bio-floc systems(a) Newly constructedYes / No(b) Already existing / operatingYes / No(c) If , already existing/operating, details of the following(i) Date of commencement of operations(ii) If previously registered by Coastal Aquaculture Authority, registration number and expiry date(d) Total areaNumberUnit areaTotal area(1) coastal aquaculture unit: farms; nursery; Recirculatory Aquaculture System ; Bio-floc systems (hectare)(2) seaweed culture: pen culture; raft culture; cage culture; Mariculture units (meter2/ meter3)(e) Water Spread AreaNumberWater spread area per unitTotal water spread area(1) coastal aquaculture unit: farms; nursery; Recirculatory Aquaculture System; Bio-floc systems (hectare)(2) seaweed culture: pen culture; raft culture; cage culture; Mariculture units (meter2/ meter3)5. If the whole or a part of the above coastal aquaculture unit(s) falls under any one of the following categories, please furnish detailsCategoryVillageSurvey NumberExtent (in hectare)(a) Agricultural land(b) Forests land(c) Land for village common purpose(d) Land meant for public purpose(e) Wetland(f) Mangrove6. Water source for the aquaculture unit(a) SeaYes / No(b) Creek/estuary/ canal/ back waterYes / No(c) If water source is as mentioned in (b) above, indicate the name of the source7. Distances of the unit site from the following(a) High tide line(b) Nearest drinking water source(c) Agricultural land(d) Mangrove(e) Marine protected area(f) Adjacent aquaculture farm(g) Human settlements (Indicate the population of the settlement)(h) National parks(i) Sanctuaries(j) Reserve forests(k) Breeding, spawning grounds and other aquatic life(l) Beaches(m) Coral reefs(n) Heritage area8. Species and stocking densitySpeciesStocking density (Numbers per meter2/ meter3)(a) Crustacean(b) Mollusc(c) Finfish(d) Seaweed(e) Any other9. Details of bio-security arrangements(a) Crab fencing(b) Bird fencing(c) Hand wash / foot bath(d) Reservoirs(e) Filters10. Furnish Project Report giving details with sketch (to scale) of design and layout of the aquaculture farm in operation/ proposed along with operational details, water intake and wastewater treatment facility :11. If Effluent Treatment System has been in operation/ proposed, please furnish layout, design and technical details :12. Whether Environment Impact Assessment/ Environment Management Plan were carried out on the environment of the aquaculture farm with reference to other land uses in its neighbourhood and based on operational details of the unit as furnished in the project report, please state specifically, whether :(a) the aquaculture activity has the effect of causing water logging of adjacent areas or polluting the drinking water source :(b) by use of supplementary feeds/ medicines / drugs, etc. will consequently increase sedimentation which will be harmful to the environment:(c) such activity would cause siltation, turbidity with detrimental implication on local fauna and flora :13. If, Environment Impact Assessment has been done, please attach the report (Mandatory for coastal aquaculture unit /mariculture units above 10 hectare water spread area) :14. If Environment Management Plan has been drawn up, please furnish details (Mandatory for coastal aquaculture unit /mariculture units above 40hectare water spread area) :15. Details of remittance of processing fee :DeclarationI/ We __________________________________________________________ son (s) / daughter (s) / wife of _______________________________residing at __________________________________________________________ hereby declare that the information furnished above is true to the best of my/our knowledge and belief. The coastal aquaculture unit /mariculture operations carried out by me/ us had not neither polluted the environment nor damaged the ecology of the adjacent area. I am / we are fully aware that if it is found that the information furnished by me / us is false or there is any kind of deviation / violation of the conditions on which certificate of registration may be issued by the Authority, the certificate of registration issued may be either suspended or cancelled and liable for penal action under Coastal Aquaculture Authority Act or the rules, regulations and guidelines made thereunder.Place:Date:Signature of the applicant or applicantsForm-II[See rules 9(1), (2)(b), 11 (1)(a), (4) and 13 (1)]Application for registration/renewal of coastal aquaculture unit or activity referred to in clause (b) of sub-rule (2) (b) of rule 9

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