Coastal Aquaculture Authority
(Amendment) Rules, 2022
[15th March, 2022]
G.S.R.
216(E). In exercise of the powers conferred by section 24 of the Coastal
Aquaculture Authority Act, 2005 (24 of 2005), the Central Government, hereby
makes the following rules further to amend the Coastal Aquaculture Authority
Rules, 2005, namely.
Rule - 1.
(1) These rules may be called the Coastal
Aquaculture Authority (Amendment) Rules, 2022.
(2) They shall come into force from the
date of their publication of the Official Gazette.
Rule - 2.
In
the Coastal Aquaculture Authority Rules, 2005, (hereinafter referred to as the
said rules), in rule 9,
(a) in sub-rule (1).
(i)
for
sub-rule (1), the following sub-rule shall be substituted, namely.
?(1) Every application for the
registration of a coastal aquaculture farm shall be made to the Sub- Divisional
Level Committee where the coastal aquaculture farm is located or directly to
the District Level Committees in absence of a sub-division in a particular
District as set up by the Authority in Form I, obtainable from the office of
the Member Convener of Sub-Divisional Level Committee or District Level
Committee, or from the office of the Authority or downloaded from the website
of the Authority?, shall be substituted;
(ii)
the
following proviso shall be inserted, namely.
?Provided
that the Authority in the public interest may make provision for electronic or
on-line filing of an application in prescribed Form I?;
(b) in sub-rule (2), in TABLE, in column
1,
(i)
for
serial number 2, the words and figures ?From 5.1 to?, the words and figures
?Above 5 ha upto? shall be substituted;
(ii)
for
serial number 3, the words and figures ?From 10.1 ha water spread area and
above?, the words and figures ?Above 10 ha water spread area? shall be
substituted;
(c) in sub-rule (3),
(i)
after
the words ?Member Convener of the?, the word ?Sub-Divisional Level Committee
or? shall be inserted;
(ii)
after
the words ?the Authority?, the words ?or electronically through online mode in
favour of the Coastal Aquaculture Authority? shall be inserted.
Rule - 3.
In
rule 10 of the said rules,
(a) for sub-rule (1).
(i)
the
following sub-rule shall be substituted, namely.
?(1) On receipt of an application
under sub-rule (1) of rule 9, the Sub-Divisional Level Committee or the
District Level Committee in the absence of a sub-division in a particular
District shall scrutinize the application including supporting documents
furnished therewith in respect of the coastal aquaculture farm irrespective of
their size? ;
(ii)
in
clause (a), for the words ?District Level Committee?, the word ?Sub-Divisional
Level Committee? shall be substituted;
(iii)
in
clause (a), the words ?under intimation to the State Level Committee? shall be
omitted;
(iv)
for
clause (b), the following clause shall be substituted, namely.
?(b) in the case of coastal
aquaculture farms above 2.0 ha of water spread area and upto 5.0 ha of water
spread area, the Sub-Divisional Level Committee shall recommend the application
directly to the Authority for consideration of registration only after making
such inquiry including inspection as it thinks fit to satisfy that the registration
of such farm shall not be detrimental to the coastal environment?;
(v)
after
clause (b), the following clauses shall be inserted, namely.
?(c) in the case of coastal
aquaculture farms above 5.0 ha of water spread area, the Sub- Divisional Level
Committee shall recommend the application to the District Level Committee for
consideration of registration only after making such inquiry including
inspection as it thinks fit to satisfy that the registration of such farm shall
not be detrimental to the coastal environment and making further inquiries to
ascertain that the coastal aquaculture farm conforms to the stipulations laid
down in the Coastal Aquaculture Authority Guidelines.
(d) The District Level Committee upon
satisfaction shall further recommend the application to the Authority for
consideration of registration:
Provided
that the District Level Committee shall have two third of the members including
the Chairperson and member convener of the District Level Committee in the
meeting for making such recommendation.?;
(b) in sub-rule (2), after the word
?writing?, the words ?by the Sub-Divisional Level Committee concerned? shall be
inserted;
(c) for sub-rule (4), the following
sub-rule shall be substituted, namely.
?(4) For the purpose of this rule, the
compositions of Sub- Divisional Level and District Level Committees shall be as
below:
?A. Sub-Divisional Level Committee.
|
(a)
Revenue Divisional Officer or Sub-Collector of a sub-division :
|
Chairperson,
ex-officio;
|
|
(b)
Tahsildar or Mandal Revenue officer within the sub-division :
|
Member,
ex-officio;
|
|
(c)
Sub-divisional Agriculture Officer or equivalent :
|
Member,
ex-officio;
|
|
(d)
Assistant Conservator of Forest or equivalent :
|
Member,
ex-officio;
|
|
(e)
Sub-divisional officer of Irrigation or Water Resources :
|
Member,
ex-officio;
|
|
(f) Block
Development Officer :
|
Member,
ex-officio;
|
|
(g)
Assistant Director of Fisheries in the district or equivalent :
|
Member
Convener; ex-officio.
|
B. District Level Committee
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(a) District Collector or Deputy
Commissioner of the District or Additional Collector or Joint Collector or
Additional Deputy Commissioner:
|
Chairperson,ex-officio;
|
|
(b) Revenue Divisional Officer or
Sub-Collector of sub-division:
|
Member,
ex-officio;
|
|
(c) Chief Executive Officer of Zilaparishad
or equivalent:
|
Member,
ex-officio;
|
|
(d) District Head of Agriculture:
|
Member,
ex-officio;
|
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(e) Divisional Forest Officer or
equivalent:
|
Member,
ex-officio;
|
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(f) District Head of Irrigation or Water
Resources:
|
Member,
ex-officio;
|
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(g) Representative from Marine Products
Export Development Authority:
|
Member,
ex-officio;
|
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(h) Any
other Government Official in the District to be co-opted by the Collector or
Deputy Commissioner of the District.
?:
|
Member,
ex-officio;
|
|
(i)
District Head of Fisheries:
|
Member
Convener, ex-officio?.
|
Rule - 4.
In
rule 11 of the said rules, for words ?a certificate of registration shall be
granted? the words ?the Authority may grant the certificate of registration
through electronic means? shall be substituted.
Rule - 5.
In
rule 12 of the said rules,
(a)
in
sub-rule (1).
(i)
for
the word ?before?, the word ?within?, shall be substituted;
(ii)
after
the words and letters ?Form III?, the words ?along with the documents
establishing the ownership? shall be inserted;
(iii)
the
following proviso shall be inserted, namely.
?
?Provided
that the Authority may undertake any inquiries including inspections as deem
fit to confirm such claim as made in the application by itself or through
Sub-Divisional Level Committee or District Level Committee and the coastal
aquaculture farm shall be liable for any acts of omission or commission under
this Act, rules, regulations or Guidelines made thereunder?;
(b)
for
sub-rule (3), the following sub-rule shall be substituted, namely:
?(3) The fees for renewal of
registration of the farm shall be paid to the Coastal Aquaculture Authority in
form of Demand draft or electronically through online mode?.
Rule - 6.
In
Form II of the said rules, under the heading conditions for registration of
coastal aquaculture farm, for serial number 2, the following serial number
shall be
substituted,
namely:
?2. Provided that subject to such
conditions as the Authority may deem fit, the conditions of registration may be
transferred by the Authority to the legal-heir or transferee of the farm for
the remaining period of validity.
Provided
further that the application for such transfer with relevant records shall be
made to the authority who in turn shall acknowledge the receipt and the
application for such transfer with relevant records shall be disposed by the
authority ordinarily within 15 days of its receipt.?.