Coastal Aquaculture Authority Act, 2005

No. 24 of 2005

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short Title and commencement
2	Definition
Chapter II	General Powers of Central Government
3	Powers of Central Government to Take Measures to Protect Environment
Chapter III	The Coastal Aquaculture Authority
4	Establishment of Authority and Appointment of Chairperson and Members
5	Disqualifications for Appointment as Members
6	Eligibility of member for reappointment
7	Meeting of Authority
8	Vacancy in Authority not to in validate proceeding
9	Appointments of Officers Consultants and other Employees of Authority
10	Authentication for orders and other instrument of Authority
Chapter IV	Powers and Functions of Authority
11	Function of Authority
12	Power to Enter
13	Registration for Coastal Aquaculture
14	Punishment for carrying on coastal aquaculture without registration
15	Cognizance of Offence
Chapter V	Finance, Accounts and Audit
16	Payment to Authority
17	Fund of Authority
18	Budget
19	Annual Report
20	Account and Audit
Chapter VI	Miscellaneous
21	Chairpersons and other members officers and other employees of Authority etc. to be public servants
22	Protection of Action in Good Faith
23	Power to Remove Difficulties
24	Power of the central Government to make rules
25	Power of Authority to Make Regulations
26	Rules and Regulations to be laid before Parliament
27	Validation