The Coastal Aquaculture Authority Rules, 2005

Contents
	Coastal Aquaculture Authority Rules, 2005
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Guidelines
3.	Guidelines for regulation of coastal aquaculture under section 3 of the Act are annexed to these rules:-
Chapter III	The Authority and its Committees
4.	Terms and conditions of the service of Chairperson and Members
5.	Functions of the Authority
Chapter IV	Powers and functions of the one man Authority
6.	Powers and functions of the one man Authority
7.	Power to enter on any coastal aquaculture land
8.	The acts or things which are to be done under clause (c) of section 12 of the Act
Chapter V	Registration and Renewal
9.	Application for registration and the fees to be paid under sub-section (4) of section 13
10.	The manner of considering application for registration
11.	The form for using a certificate of registration
12.	Application for renewal of registration and the fees to be paid
13.	The form and time for preparation of the budget
14.	The form and time for preparation and submission of annual report
15.	The form and manner of maintaining the accounts of the Authority
Form I	Coastal Aquaculture Authority Ministry of Agriculture
Form II	Coastal Aquaculture Authority Ministry of Agriculture Certificate of Registration of Coastal Aquaculture Farm
Form III	Coastal Aquaculture Authority Ministry of Agriculture