Section 10 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
10. Amendment of section 13.
In section 13 of the principal Act,—(i)in sub-section (1), for the word “farm”, the word “unit” shall be substituted;(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.”;(iii)in sub-sections (4), (5) and (6), for the word “farm”, wherever it occurs, the words “coastal aquaculture unit” shall be substituted;(iv)for sub-section (7), the following sub-section shall be substituted, namely:—(7)In the case of a farm comprising more than two hectares of water spread area and any other coastal aquaculture unit, no application for registration to commence any activity connected with coastal aquaculture shall be considered under sub-section (5) unless the Authority, after making such inquiry as it thinks fit, is satisfied that registration of such coastal aquaculture unit shall not be detrimental to the coastal environment.”;(iii)in sub-section (8), with effect from the 16th December, 2005,—(A)for clauses (a) and (b), the following clauses shall be substituted, namely:—(a)no coastal aquaculture shall be carried on in the ecologically sensitive areas or the geo-morphological features;(b)no coastal aquaculture, except hatchery, Nucleus Breeding Centre and Brood Stock Multiplication Centre shall be carried on in the No Development Zone in the case of sea, and in the buffer zone in the case of creeks, rivers and backwaters;(c)no coastal aquaculture, except seaweed culture, pen culture, raft culture and cage culture activities shall be carried on in creek, rivers and backwaters within the Coastal Regulation Zone:”;(B)for the Explanation, the following Explanation shall be substituted, namely:—‘Explanation.—For the purposes of this sub-section,—(i)“High Tide Line” means the line on the land up to which the highest water line reaches during the spring tide;(ii)the expressions “ecologically sensitive areas”, “geo-morphological features”, “No Development Zone”, “buffer zone” and “Coastal Regulation Zone” shall have the same meanings as defined in the Coastal Regulation Zone notification issued under the Environment (Protection) Act, 1986.’;(vi)in sub-section (9), for the word “farm”, wherever it occurs, the word “unit” shall be substituted;(vii)in sub-section (10),—(a)for the word “farm”, the words “coastal aquaculture unit” shall be substituted;(b)the following proviso shall be inserted, namely:—“Provided that the Authority may condone the delay in making application for renewal, subject to payment of such fee for renewal of registration, as may be prescribed.”;(viii)in sub-section (11), for the word “farm”, at both the places where it occurs, the words “coastal aquaculture unit” shall be substituted;(ix)after sub-section (11), the following sub-sections shall be inserted, namely:—(12)The Authority may vary, amend or modify the certificate of registration issued under this section, in such manner as may be prescribed.(13)In the event of the certificate of registration issued under this Act being defaced or mutilated or lost, the Authority may grant a duplicate certificate, on payment of such fee and in such manner, as may be prescribed.”.
