Section 10(ii) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
(ii)in sub-section (3), the following proviso shall be inserted, namely:—“Provided that the Authority may issue a certificate of registration for carrying out coastal aquaculture on the land allotted or assigned by the Government subject to such procedure and for such period, as may be prescribed, but not exceeding the period specified under clause (a) or clause (b), as the case may be.”;
