Section 5 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
5. Function of the Authority - The Authority shall carry out the following functions:
(i)to develop aquaculture in the state of Andhra Pradesh, with a view to increasing production, productivity, sustainability and profitability;(ii)to attract investments to promote aquaculture based establishments and industries;(iii)to create new business avenues in the aquaculture sector;(iv)to create a forum at the district/state level to resolve all aquaculture related issues;(v)to promote innovative and advanced aquaculture technologies - pond/ cage/ pen/ raft/culture/mariculture production systems, reservoir ranching, RAS, Biofloc etc;(vi)to monitor, regulate and promote the production, distribution and sales of all aquaculture inputs like seed, feed, feed supplements, aqua chemicals, aqua products, medicines, equipment and implements etc.;(vii)to monitor, regulate and promote trade and export of aquaculture produce/ seafood/ value added products;(viii)in the event of crisis the authority may take up and intervene into any activity in aquaculture sector to protect the interests of the sector in due consultations with the stakeholders.(ix)to establish, run and support new organizations/ societies/ Institutions (like Quarantine/Nucleus Breeding Centers / Brooder Multiplications Centers /Ice Plants / Pre-processing Plants/Processing Plants/Cold Stores/ Hatcheries / Farms / Skill Development Centers /Training Institutes etc);(x)promotion of up-grading the skills of human resources to increase the availability of skilled manpower to the aquaculture industry with special emphasis on women empowerment and to develop more professionals in aquaculture sector;(xi)to achieve financial sustainability of the Authority;(xii)to render market intelligence service to aqua farmers;(xiii)to promote transfer of technology in collaboration with national and international institutions;(xiv)to promote the farming of high valued fish species including ornamental fish, for export and to promote diversification;(xv)to manage, conserve, and develop, aquatic resources, and the aquaculture industry;(xvi)to facilitate implementation of various centrally funded schemes forthe establishment of new enterprises;(xvii)to monitor, control and surveillance of diseases;(xviii)to certify and promote all aquaculture inputs like seed, feed, feed ingredients, feed supplements, aqua chemicals, aqua products, medicines, implements, equipment, IT enabled products/services, aquaculture produce / seafood/ value added products /aquaculture ancillary services;(xix)to discharge any other function/ activity as may be prescribed;
