Section 13(8) in The Coastal Aquaculture Authority Act, 2005
(8)Notwithstanding anything contained in this section,-(a)no coastal aquaculture shall be carried on within two hundred metres from High Tide Lines; and(b)no coastal aquaculture shall be carried on in creeks, rivers and backwaters within the Coastal Regulation Zone declared for the time being under the Environment (Protection) Act, 1986 (29 of 1986):Provided that nothing in this sub- section shall apply in the case of a coastal aquaculture farm which is in existence on the appointed day and to the non- commercial and experimental coastal aquaculture farms operated or proposed to be operated by any research institute of the Government or funded by the Government:Provided further that the Authority may, for the purposes of providing exemption under the first proviso, review from time to time the existence and activities of the coastal aquaculture farms and the provisions of this section shall apply on coastal aquaculture farms in view of such review.Explanation.- For the purposes of this sub- section, "High Tide Line" means the line on the land up to which the highest water line reaches during the spring tide.
