Section 2 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
2. Declaration as to expediency of control by the State -
(1)It is hereby declared that it is expedient in the public interest that the State should take under its control the aquaculture and aquaculture business operations.(2)sub-section (1) excludes the environmental and other related aspects of aquaculture which were taken under the control of Coastal Aquaculture Authority as per the Coastal Aquaculture Authority Act, 2005(Central Act No.24 of 2005).(3)This Act will be in conformity with the existing Central Acts and in case of any contraventions, the existing Central Acts will prevail over this Act.
