LexThe Assam Fish Seed Act, 2005
Assam · state statute
Open in Lexace · Ask the AI about this actW 'jj'iF'W Registered No. - 768/97 .< ? AT - . . Y ? ■ ' ts p o j ® g ff-Tnter-arr> THE ASSAM GAZETTE ^ 5 P T T ? r r < q - EXTRAORDINARY PUBLISHED BYAUTHOR!TY_ 189 f ^ j p , W TR J, 17 C T ’, 2005, 27 W T 1927 (*t<?) No. I 89 Dispur, Tuesday, 17th May, 2005, 27th Vaisakha, 1927 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT : ; LEGISLATIVE BRANCH NOTIFICATION The 27th April, 2005 No. LGL.70/2002/65.— The following Act of the Assam Legislative Assembly which received die assent of the Governor is hereby published for general information. 1516 Preamble ___ THE ASSAM GAZETTE, EXTRAORDINARY, MAY , 17 2005 ASSAM ACT NO. XIV OF 2005 (Received the assent of Governor on 1 Sth April, 2005) THE ASSAM FISH SEED ACT, 2005 AN ACT to regulate the quality offish seed for production, marketing and stocking in water bodies in the state of Assam. Whereas it is expedient to regulate the quality of fish seed for production, marketing and stocking in water bodies in the State of Assam and for matters connected therewith or incidental thereto. It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows. Short title, extent and commencement D e fin itio n s 2. 1 . (1) This Act may be called the Assam Fish Seed Act, 2005 (2) It extends to the whole of Assam. (3) It shall come into force at. once. In this Act, unless inert is anything repugnant in the subject or context, (a) “Brood Fish 7’ means mature male and female fish of the age of two years or more bearing male and female gonads in the form of milt and ova respectively to be used for breeding purpose ; (b) “Certification O fficer” means rhe o f ficer authorised under section 14 ; (c) “C om m ittee” means the State Level Seed Committee constituted under section 3, (d) “C ontainer” means leak proof poly +’ ru: tube of 18 inches dia containing well-aerated oxygenated water duly seated' and packed in Tin, Carton, Sac or Bag etc used for transportation of fish seed ; (e) “Control Breeding” means natural breeding of fish in confined water bodies ; (f) “Cross B reeding” means breeding of fish made artificially between two different species ; (g) “Exotic Fish” means a fish which is not native of India and brought to India from other country ; (h) “Fish Seed” means and includes,- 1 . Fish-egg Released by brood fish , II. Spawn - Length up to 8 millimeters III. Fry Length above 8 millimeters to 40 millimeters IV. Fingerling - Length above 40 millimeters to 80 millimeters V. Advance Fingerling - Length above 80 millimeters to 150 millimeters (i) “Fish Seed Producer” means a fish farmer who produces fish spawn by induced breeding and controlled breeding and also by using “Hapa” which is a cloth or nylon enclosure; (j) “Fish Seed Grower” means a fish farmer who rears spawn to fry, fingerling or advanced fingerling stage ; (k) “Fish Seed Im porter” means a fish seed seller who bring fish seed in live condition from outside the state ; (l) “Fish Seed Exporter” means a fish seed seller who sends fish seed in live condition outside the state ; (m) “H atchery” means an integrated infrastructure for fish breeding, incubation, hatching and marketing of fish seed ; (n) “Induced Breeding” means the technology of fish breeding where mature male and female fishes Are induced to breed through administration of hormones ; FHE ASSAM GAZETTE, EXTRAORDINARY MAY 17, 2005 15.1,7 (o) “prescribed” means prescribed by rules made under this Act; (p) “ State (Government” means the Government of Assam ; (q) “Water Bodies” means the ponds, tanks, beels, streams, rivers, derelict water reserves, swamps and other water reserves where fish population exists; Constitution of a State Level Seed Committee 3. (1) The State Government shall within three months from the date of commencement of this Act, by notification in the Official Gazette, constitute a committee to be called the State Level Seed Committee (SLSC) to exercise the powers conferred on and the functions assigned to it under this Act. (2) The Committee shall consist of the following, namely : - (i) (ii.) (iii) (iv.) (V.) (ci.) (vii) (viii) Principal Secretary or in his absence Commissioner & Secretary, to the Government of Assam Fishery Department Director of Fisheries, Assam Managing Director Assam Fisheries Development Corporation Ltd, Assam Principal Scientist, Central Inland Fishery Research Institute, NE Region. Senior Scientist (Fisheries) Assam Agriculture University, Jorhat. One Fish Seed Producer to be nominated by the State Government. One eminent Fishery Expert to be nominated by the State Government. Deputy Director of Fisheries, Fish Seed Farming - Chairman - Member - Member - Member - Member - Member - Member -Member- Secretary' (3). The Committee shall sit at Guwahati at least twice in a year and the interval between two sittings shall not exceed six months and observe such procedure in regard to transaction of business at its meeting as may be prescribed. Term of Office and condition of service of nominated members 4. (1) The nominated members of the Committee shall, unless their sits become vacant either by resignation, death or otherwise, be entitled to hold office for a period of three years and shall be eligible for re-nomination. (2) The honorarium, allowances and other conditions of service of the nominated members of the Committee shall be such as may be prescribed. (3) Any nominated member may resign his membership by giving notice in writing to the State Government and on the resignation being accepted by the State Government, he shall cease to be a member of the Committee. (4) The State Government may remove from the Committee any nominated member, after giving him a reasonable opportunity of being heard, who refuses to act or becomes incapable of acting or remains absent from three consecutive meetings of the Committee without assigning any valid reason to the satisfaction of the Chairman of the Committee or has so flagrantly abused in any manner his position as a member of the Committee to render his continuance detrimental to the public interest. (5) Any vacancy of nominated members created by resignation, removal or otherwise shali be filled up by the State Government by re-nomination. (6) Any vacancy in the Committee shall not in any way effect the validity of proceedings in a meeting of the Committee. (7) A person shall be disqualified for being nominated as a member if he has been convicted of any offence involving moral turpitude or adjudged as a bankrupt or insolvent or is an uncertificated bankrupt or undischarged insolvent. 1518 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 Functions o f the Committee Prohibition for product ion, marketing, sale, supply etc of fish seed without registration and licence. Procedure for registration and issuing licence Subject to the provisions o f this Act and rules may thereunder the functions o f the Committee shall be - (a) to suggest the State Government on all m atters relating to production, rearing, stocking, marketing, transport, import and export o f fish seed and its m onitoring throughout the State ; (b) to support formation o f Fish Seed Producers Association in the districts or such other levels to encourage com petitiveness in production, marketing etc o f quality fish seed and facilitate internal m onitoring system ; ( c) to design formats on all related m atters for subm ission o f reports by the District Fishery Development Officer (DFDO) and plan the com pilation guidelines ; (d) to collect all related reports from the District Fishery Development Officers relating to their districts in the first week o f April every year in respect o f the preceding year ; (e) to subm it annual report to the State G overnm ent in the m onth o f April every year for the preceding year in the form at containing such particulars as may be prescribed. (f) to suggest such other m atters as may be required for carrying out the purposes o f this act and to perform any other functions which is supplem ental, incidental or consequential to the aforesaid functions ; (1) N o person, society, association, farm or body o f persons shall carry on production m arketing, sale, storing, supply, export or import o f fish seed o f the species as provided in the Schedule I w ithout first being registered w ith the District Fishery Development O fficer (DFDO) or any other officer authorised in this behalf by the State Governm ent under section 7 and obtaining a licence therefor. (2) The form for application for registration and licence shall be such as m ay be prescribed. (1) Any person, society, association, farm or body o f persons, desirous of carrying out production, marketing, sale, storing, export or import o f fish seed shall apply before the 31 st day o f January Every year in the prescribed form before the District Fishery D evelopm ent Officer or any other officer authorised by the State G overnm ent in this behalf for registration and obtaining a licence as a Fish Seed Grower, Producer, Seller, Stockiest, Exporter or Importer as the case m ay be. (2) On receipt o f the application, the D istrict Fishery Development O fficer or any other officer authorised in this behalf, shall make such inquiry as to the infrastructure available with the applicant, the purpose, the financial capability and other relevant factors and thereafter register and issue a licence to the applicant on or before 28 th day o f February every year on payment such fees as may be prescribed or refuse to register and issue a licence after recording reasons in writing, if he is not satisfied w ith the infrastructure available with the applicant or financial capability or other relevant factors o f the application required for the purpose which shall be comm unicated to the applicant . (3) Any applicant aggrieved by the decision o f the District Fishery Developm ent Officer refusing to register and issue a licence may, within fifteen days from the date o f com m unication o f such orders, shall prefer an appeal before the Zonal Deputy Director o f Fisheries, who shall dispose o f the appeal w ithin fifteen days from the date o f receipt and his decision thereon shall be final. (4) A ny person, society, association, farm etc to whom a licence has been issued shall be called to attend a training course to be organised by the Fishery Department w ithin 30 th day o f April every year, failing to undergo and com plete the said training as and when called, the registration and licence granted to the applicant shall be liable to be cancelled: Provided that those Dersons, societies, farms etc who have already undergone the said training need not he required to attend Illis training THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 1519 Renewal of registration and licence Cancellation of registration and revocation of licence. Establishment of a Brood Fish Bank and Seed Bank and maintenance of stock course. (5) In case of society, association, farm or body of persons who have been called for training course may depute any of their office bearer or other authorised representative to undergo the training course. (6) All existing fish seed producer, grower, seller, stockist, exporter, importer etc shall apply for registration and licence under this section to the District Fishery Developmeht Officer within three months from the date of commencement of this Act. The district Fishery Development Officer may register and grant a licence to the applicant provided he is satisfied as to the criteria as laid down under sub-section (2), failing to apply and obtain registration and licence under this sub-section shall entail the existing fish seed producer, grower, seller, stockist, exporter, importer etc to discontinue the production, growing, selling, stocking, exporting, or importing of fish seed forthwith. 8. (1) The registration made and licence issued under section 7 shall be valid for a period of one year from the date of such registration and issue of licence. (2) The registration and licence may be renewed by the District Fishery Development Officer for a further period of one year at a time on receipt of application for renewal and on payment of such fees as may be prescribed and if the requisite provisions as laid down in this Act are fulfilled. (3) The District fishery Development Officer may refuse to renew the registration and licence, for reasons to be recorded in writing, if he is satisfied that the fish seed producer has failed to comply with the provisions of the Act and the conditions as laid down in the licence, giving him a reasonable opportunity of being heard. (4) Any fish-seed producer aggrieved by the order of the District Fishery Development Officer may, within fifteen days from the date of such refusal, prefer and appeal to the Zonal Deputy Director of Fisheries who shall dispose of the appeal within fifteen days from the date of filing and whose decision thereon shall be final. 9. (I) The District Fishery development Officer or any other officer authorised by the State Government under Section 7, may cancel the registration and revoke the licence granted to any person, society, association, farm or body of persons if the registration and licence has been obtained by the holder thereof by misrepresentation of facts and has failed to comply with the conditions subject to which the registration and licence have been issued or has contravened the provisions of this Act and the rules framed thereunder, which are required to be complied with by the holder of the registration and licence, by giving him a reasonable opportunity of being heard. (2) Any person, society, association, farm or body or persons aggrieved by the cancellation of registration and revocation of licence may, within fifteen days from date of communication of such order, prefer and appeal to the Zonal Deputy Director of Fisheries who shall dispose of the application within fifteen days of filing of the appeal and his decision thereon shall be final. 10; (1) The State Government shall establish at least one Brood Fish Bank and Seed Bank in each fishery zone in the Government fish and fish seed production farms available within the Zone for rearing of breeders of standard endemic species exclusively from wild collected spawn and to supply quality fish seed to fish seed producers for raising quality brood fish for subsequent production of quality fish seed and shall notify quality of brood fish and seed from time to time for compliance by seed producers. (2) Cross breeding design of different hatchery stocks of each exotic species shall be prepared and practised in the Brood Fish Bank for 1520 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 Maintenance o f Brood Fish Bank and Seed Bank m aintenance o f genetic diversity o f exotic and improved endemic species. The Brood Fish Bank shall produce fingerlings from a large number of breeders at a time to ensure good genetic diversity, healthy breeders and quality seed. (3) N o person, association, farm or body o f persons shall collect spawn from any natural source except by the Brood fish Bank and Seed Bank established under sub-section (1) : Provided that District Fishery Development Officer may accord permission for collection o f spawn from natural source to any University or Research Institute for the purpose o f scientific research etc and the said permission shall be limited to that purpose only. (4) The Brood Fish Bank and Seed Bank may either distribute the spawn to other hatcheries or after initial rearing distribute cither as fry or fingerling. (5) The wild origin o f the spawn shall be certified by the concerned D istrict Fishery Development Officer. 11. In order to maintain quality production o f brood fish, the Brood Fish Bank and Seed Bank as well as the fish seed producers shall maintain the following standards, namely:- (i) for production o f brood fish during breeding operations exotic and wild or improved endemic species, equal numbers o f m ales and females should be used for reproduction so as to facilitate one male fertilize eggs from one female and the male once used shall not be used again to fertilize eggs o f another female during the same breeding season. (ii) brood fish candidates o f exotic species should be produced only in the Brood Fish Bank and Seed Bank established under section 9. The spawn produced for brood stock rearing should be originated from a minimum o f 50 numbers o f parents ( 25+25) to avoid inbreeding. (iii) in no circumstance other than Brood Fish Bank and Seed Bank is allow ed to produce brood fish in order to avoid Negative Selection, inbreeding depression, genetic drift and genetic introgression of reproduced species; (iv) origin and age o f brood stock shall be recorded and maintained in a stock register in each hatchery. (v) the Brood fish Bank and Seed Bank as well as the fish seed producers shall use the spawn m easuring Cup as standardized by the Indian Council o f Agricultural Research (ICAR). (vi) brood fish weight shall not be less than 3 kg in case o f catla, silver carps and grass carps ; 1.5 kg in case o f Rohu and Mrigal (Mirika), 1 Kg in case o f Com m on Carp and 0.5 Kg in case o f Kuri ; (vii) At least 30% o f the brood fish stock shall be replaced every year by the Brood Fish Bank and Seed Bank as well by the fish seed producers ; (viii) Propagation o f the exotic fish species, such as Clarias gariepinus (Thailand M agur), Oreochromis sp. (Tilapia), Aristichthys nobilis (Bighead carp) are completely barmed for breeding for the time being ; Provided that the State Government may, from time to time, specify, by notification in the official Gazette, the name o f species breeding o f which shall be banned for the interest o f protection of the endem ic species, as may be deemed necessary. Species o ffish to be covered under this Act 12. (1) On the date o f comm encem ent o f this Act the species o f fish as enum erative in the schedule- I shall be com e under the purview o f this Act. (2) The State Government may, by notification in the official Gazette, am end, vary, alter, add to, modify or om it any species o f fish from schedule I and thereupon said schedule shall be deemed to have been am ended, varied, altered or modified accordingly. THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 1521 Regulation on seed sale Fish Seed Certification 13. (1) The State Government may issue guidelines, in consultation with the committee from time to time and in conformity with the provisions of this Act, on production growing, sale, stock, export, import or other matters as may be considered necessary and the said guidelines shall be binding on all the fish seed grower, producer, seller, stockist, exporter or importer, as the case may be. (2) The fish seed importer shall take all necessary steps to treat the fish seed with disinfectants in accordance with the norms laid down from time to time by the Indian Council of Agricultural Research to avoid spread of diseases if any as quarantine measure, prior to marketing . (3) No person shall, himself or by any other person on his behalf, carry on the business of selling, keeping for sale, offering to sale, bartering or otherwise supplying any fish seed of any variety unless - (1) such fish seed are produced or raised by registered producer or grower: (ii) such fish seed is strong, healthy and disease free: (iii) such fish seed transported in well aerated containers without over stocking in packages: and (iv) such fish seed is duly certified by the. Certification Officer empowered under sectionl4: (v) the fish seed producer and seller use the spawn measuring cup as standardized by the Indian Council of Agricultural Research. 14. (1) Every fish seed producer, fish seed grower and fish seed importer, shall apply in the prescribed form and obtain a Fish Seed Certificate from the officer mentioned under sub-section (2) in the form as may be prescribed, before sale, marketing, transport and export of fish seed. (2) The District Fishery Development Officer or any other officers authorised by the State Government shall be the authorised officer for certification of fish seed. (3) The District Fishery Development Officer or any other officer authorised by the State Government under sub-section (2) before issuing Fish Seed Certificate shall make an inspection and conduct such other inquiry as may be considered necessary as to the health of the fish seed taking into consideration the desired factors as provided in Schedule II. The Fish Seed Certificate shall be in such form as may be prescribed. (4) The District Fishery Development Officer or any other officer authorised under sub-section (2) may refuse to issue Fish Seed Certificate unless the condition of health of the Fish seed do not conform to the desired factors as provided in Schedule II, for reasons to be recorded in writing. Fish Seed Regulators 15. The District fishery Development officer or any other Officers authorised by the State Government in this behalf shall be the Fish Seed Regulator for the purpose of this Act and shall exercise the following functions, namely :- (i) to inspect and take sample of fish seed of any variety from any person producing, storing or selling such seed to a purchaser or any other person: (ii) to exercise such functions in respect of entry, search and seizure as has been entrusted to him as such officers in section 16. (iii) to examine any record, register, document or any other materials, objects found in any place and seize the same if he has reason to believe that it may furnish evidence of the commission of an offence: (iv) to furnish monthly report to the respective Zonal Deputy Director of Fisheries in respect of such matters as may be prescribed: (v) to exercise such other powers as may be necessary for carrying out the purposes of this Act and rules made thereunder. THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 20051522 Power of entry, search, arrest and detention 16. Notwithstanding anything contained in any other law for the time being in force, any officer of the Fishery Department not below the rank of Fishery Extension Officer, if necessary, with the assistance of Police or Civil Administration or any Police Officer, not below the rank of a sub Inspector, or any Asstt. Sub Inspector in the absence of a regular Sub Inspector may, if he has reasonable grounds for believing that any person, association, farm or group of persons have committed an offence under this Act:- (a) require any such person etc to produce for inspection any fish seed, brood fish, container, article, appliance, tool, vehicle, boat, steamer, vessel, carrier and any other materials in his possession and books, licence and records which are required to be maintained by him under the provisions of this Acts: (b) enter at all reasonable time any place , premises, vehicles vessel, carrier etc, used or suspected to be used for production, store sale, export, import or transportation etc of fish seed for inspection or otherwise: (c) stop any vehicle, vessel, boat, steamer or any other carrier for the purpose of conducting search of enquiry; (d) seize any fish seed, brood fish container, vehicle, vessel, boat, steamer, carrier article, appliances, tools or any other things which are used for committing any offences under this Act and unless he is satisfied that such person or persons responsible for commission of such offence shall appear and answer any charge which may be preferred against him, arrest him without warrant. (e) prepare a list of seizure of the fish seed , brood fish, articles, vehicles, vessels, or any other things seized under clause (d) in presence of at least two witnesses of the locality which shall also be singed by the person from whom the articles, things, vessels, vehicles, fish seed, brood fish etc. have been seized and by the officer concerned and deliver a copy of the seizure list so prepared to the person concerned; (f) may release the seized materials and things on the execution by the owner thereof a Bond for the production of the seized article so released, if and when so required, before the magistrate having jurisdiction to try the offence on account of which the seizure has been made: Provided that the stock of fish seed or brood fish so seized shall not be disposed of by the owner thereof within 30 days from the date of seizure and after the expiry of 30 days the said stock may be disposed of by the owner thereof with due permission from the Magistrate having jurisdiction to try the offence, showing the reasonable grounds to the satisfaction of the Magistrate for its disposal: (g) release the person arrested under clause (d) on the execution by him of a Bond of any amount which shall not exceed twenty thousand rupees with a surety of the like amount for ensuring his appearance and answering the charge preferred against him: (h) forward a copy of each of the seizer list, release of seize articles, arrest and release order of the person concerned along with a copy of Bond and Surety obtained in respect of release of the arrested person to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made. Offence to 17. The offences under this Act shall be cognizable and bailable within the Act II of be cognizable and bailable meaning of the Code of Criminal Procedure, 1973. 1974 Cognizance of Offences 18. No Court other than a Judicial Magistrate of the First Class shall take cognizance of any offence under this Act except on the complaint made by any officer of the Fishery Department, not below the rank of a Fishery Extension Officer or a Police Officer, not below the rank of Sub Inspector. HIE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 1523 Offence to be tried summarily 19. The offence committed under this Act shall be tried summarily under the provisions of the Code of Criminal Procedure, 1973. Act II o f 1974 Penalty 20. If any person contravences any provisions of this Act or rules made thereunder or prevents any officer from exercising any power conferred on him under this Act he shall be punished with a fine which may extend to Rupees three thousand, if the offence is committed for the first time and in the event of commission of the second and subsequent offence under this Act he shall be punished with imprisonment of either description for a term which may extend to six months or fine up to Rupees five thousand or with both. Protection of action taken in good faith 21. No suit, prosecution or other legal proceeding shall lie against the State Government or any officer or other employee of the State Government for anything which is in good faith done or intended to be done under this Act. Officers to be public servants 22. Every officer exercising any of the powers conferred by this Act shall be Central deemed to be public servant within the meaning of section 21 of Indian Act 45 of Penal Code. 1860 Declaration of Mini Sanctuary 23. (1) Within three months from the date of commencement of this Act the State Government shall, by notification in the official Gazette, declare such number of close water bodies, where upon the ownership right belong to the State Government, as Mini Sanctuaries containing an area of at least five thousand square meter for each twenty hectare water surface under culture based management to ensure the survival of breeding population of wild variety or non stock species of fish wherein harvesting may be done in every second year with exception of hook and line fishing with live fish bait to prevent damage of small fish by predatory fish. (2) Before declaring any Mini Sanctuary under sub section (1), the State Government shall take into consideration the geographical, ecological, geomorphological, floral, faunal or zoological association, importance or requirements as may be necessary for declaring the said water bodies as Mini Sanctuary. Removal of difficulties 24. If any difficulty arises in giving affect to any of the provisions of this Act the State Government may, by order not inconsistent with the provisions of this Act, remove tire difficulties. Power of the State Government to make rules 25. (1) The State Government may, by notification in the official Gazette make rules for carrying out the purpose of this Act. (2) In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely: - (a) Procedure for transaction of business by the committee at its meeting under section 3(3). (b) Format for submission of annual report by the committee under section 5(e). (c) Honourarium and allowances and other condition of service of the nominated members of the committee under section 4(2). (d) Form for application for registration and licence under section 6(2). 1524 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 (e) Fees for registration and licence under section 8(2). (f) Form for application for Fish Seed Certificate and form for Fish Seed under section 14(1). (g) Matters on which monthly report to be furnished by Fish Seed Regulator under section 15(iv) (3) All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more sessions, and shall, unless some later date is appointed, take effect from the date of .their publication in the official Gazette subject to such modification or annulments as the Assam Legislative Assembly may, during the said period agree to make, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done there under. THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 1525 SCHEDULE! [See Section 6 (l)j LIST OF FISHES TO BE COVERED BY ‘ASSAM FISH SEED ACT 2004’ SI. No. Scientific Name Local Name 1 . Indigenous species: Acrossocheilus hexagonolepis or • Boka pithia 2. Neolissocheiius haxagonoiepis AnabusAestudineus Kawoi 3. Catla catla Bhakua 4. Channa marulius Sal 5. Channa punctatus Goroi 6. Channa striatus Sol 7. Cirrhinus mrigala Mirika 8. Cirrhinus reba Lasshim 9. Clarias batrachus Magur 10. Heteropneustes fossilis Singhce 11. Labeo bata Bhangon 12. Labeo calbasu Mali 13. Labeo dero Silghoria 14. Labeo dyocheillus Bokaghoria 15. Labeo gonius Kurhi 16. Labeo nandina Nandani or Nandoni 17. Labeo rohita Rou 18. Mystus aor or Aorichthys aor Bheu 19. Mystus menoda Gagol 20. Mystus seenghala or Macrons seenghala Arii 21. Notopterus chitala Chita! 22. Ompok bimaculatus Pabho 23. Ompok pabho Pabho 24. Puntius sarana Seni Puthi 25. Rita rita Ritha 26. Tor putitora Junga pithia 27. Tor tor Pithia 1 . Exotic Species: Ctenopharyngodon idella § ' A Grass carp 2. Cyprinus carpio Common carp 3. Hypohthalmichthys molitrix Silver carp 4. Puntius javanicus Java puthi THE ASSAM GAZETTE, EXTRAORDINARY, MAY 17, 2005 1526 SCHEDULE- II [See Sanction 14.(3)] - DESIRED FACTORS FOR SELECTING HEALTHY FISH SEED SI. Desired Undesired I. Vigorous and actively swimming Lethargic and abnormal swimming behavior. 2. Normal body colour soil to touch Darker or abnormal body colour, Rough to touch, excessive mucous secretion. 3. No sign of any patch, spot or lesions. Appearance of discolor patch, spots cysts, lesions. 4. Fins intake complete Broken fin tips. ______ __________ 5. Gill raker deep red and without any Discoloration/ broken gill lamellae, appearance, sign of hemorrhage, spots or of hemorrhage, spots cysts etc. cysts. 6. Quick rasper;" to externa! No or feeble r v’-- ; external stimuli, stimuli such a, apping etc. M .K . "K A , Commissioner & Sec, he Govt, of Assam, Legislative Dt, utment. GU’WAHATI- Printed & Published by the Dy. Director (P&S). Directorate of Ptg. & Sty., Assam, Guwahati-2 i (Ex-Gazette) No. 377-500-600-17-5-2005.