LexThe Kerala Fish Seed Act 2014
Kerala · state statute
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GOVERNMENT OF KERALA
Law (Legislation-!) Department
NOTIFICATION
No. 17652/Leg.I,f2013/Law. Dated, l7ziruvananthapura I st January, 2014
17th Dhanu, lJ 90/
lith Pousha, ]936.
In pursuance of clause (3) of article 348 of the Constitution of India, the
, J Governor is pleased to authorise the publication in the Gazette of the following
translation in the English language of the Kerala Fish Seed Act, 2014
(4 of 2015).
By order of the Governor,
c. REMAN!,
Special Secretary (Law).
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[Translation in English of "2014-GlOJ otthro!J mcoru,1oJ1<1l1'0) ... ,&;(j" published
under the authority of the Governor.]
ACT 4 OF 2015
TilE KERALA FISH SEED ACT, 2014
An Act to provide for the regulation of the quality in production, marketing
and stocking of fish seed and for matters connected therewith or incidental
thereto.
Preamble.- WHEREAS, it is expedient to provide for the regulation of the
quality in production, marketing and stocking of fish seed and for matters
connected therewith or incidental thereto;
BE, it enacted in the Sixty-fifth Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
I. Short title and commencement.-(!) This Act may be called the Kerala
Fish Seed Act, 2014.
(2) It shall be deemed to have come into force on the 13th day of
February, 2014.
2. Definitions. -In this Act, unless the context otherwise requires,-
(a) 'Adjudicating Officer' means an officer authorised under section 28;
(b) 'Appellate Authority' means an officer authorised under section 29;
(c) 'Authorised Officer' means an officer authorised under section 27;
(d) 'container' means a polyethylene bag, earthen pot, box, bottle,
casket, tin, barrel, case, receptacle, wrapper or other means by which fish seeds
are carried;
(e) 'export' means taking fish seed from Kerala to other States or to
outside India;
(f) 'fish culture' means culture of fish or prawn or shrimp or any other
aquatic animals and aquatic plants in fresh waters, brackish waters or marine
waters;
(g) 'fish farmer' means an individual or a group of individuals Or a firm
or an agency or a Company or any other juristic person owning or having taken
on lease a land or a water body and having taken up for fish seed rearing or fish
culture in pond or in confined waters or in structures erected in them or in any
other manner;
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(h) 'Fisherman' means a person who is engaged mainly in fishing activity
for livelihood;
(i) 'fish seed' means larval stages or juveniles or any other classes of
seeds of aquatic life, including plant, plant origin, used for stocking in confined
or open waters, such as ponds, tanks, lakes, reservoirs, rivers, pools, check dams
and pens or cages or any other structures erected in water and includes,-
(i) seeds of aquatic animals including ornamental fish reared in fresh
water, brackish water and marine water and in aqUaria;
(ii) seeds of shell fish, such as prawns, shrimps, lobsters, crab,
gastropods, bivalves and such other crustaceans and molluscs;
(iii) early stages of fish and larval states of prawn, shrimp, lobsters,
crabs, post larvae, zoea, mysis, megalopa and larval stages of molluscs, veliger
and spat; '
U) 'Fish Seed Analysis' means the procedures of Fish Seed Analysis to
verify that the seeds are free from pathogen and diseases and meet the required
standards of quality and size;
(k) 'Fish Seed Analyst' means a Fish Seed Analyst appointed under
section 20;
(!) 'Fish Seed Farm' means a place with water body or structures used
for fish seed culture;
(m) 'Fish Seed Inspector' means a Fish Seed Inspector appointed under
section 18;
(n) 'Fish Seed Laboratory' means the Fish Seed Laboratory established
under section 11;
(o) 'Fish Seed rearing' means rearing of seeds of fin fishes or shell
fishes or any" other aquatic animals and aquatic plants in fresh waters or brackish
waters or marine waters;
(p) 'Govenunent' means the Go\'enuncnt of Kerala;
(q) 'hatchery' means a place where brooders are maintained and used for
production of fish seed and includes a place where rearing of the seed for supply
to fish farmer and this includes backyard hatchery or part of the fann including
rearing in nurseries;
(r) 'import' means bringing fish seed into Kerala from other States or
from outside India;
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(s) 'kind' means one or more related species or such species of aquatic
animals or aquatic plants each individually or collectively are known by one
common name such as carps, shrimps, prawns, crabs, mussels, lobsters, sea
weeds, aquarium plants;
(t) 'marketing' means the business of selling, offering to sell, bartering or
otherwise supply or keeping for sale of any fish seed;
(u) 'notification' means a notification published in the official Gazette;
(v) 'notified kind or variety' in relation to any fish seed means any kind
or variety thereof notified under section 12;
(w) 'prescribed' means prescribed by rules made under this Act;
(x) 'quarantine' means a place· of isolation for the purpose of observing
animals and plants suspected of harbouring a pathogen prior to the introduction
of such species to the new environment or state;
(y) 'Regional Fish Seed Centre' means the Regional Fish Seed Centres
established under section 7;
(z) 'State Fish Seed Centre' means the State Fish Seed Centre established
under section 3;
(aa) 'sub-centres' means the sub-centres established under sub-section
(1) of section 10;
(ab) 'variety' means a sub division of a kind identifiable by morphology,
growth, yield, seed, re-production or other characteristics. ·
CHAPTER II
ESTABLISHMENT OF FISH SEED CENTRES AND LABORATORIES
3. Establishment of State Fish Seed Centre.-The Government may, as
soon as may be after the commencement of this Act, by notification establish a
centre called the State Fish Seed Centre.
4. Duties of the State Fish Seed Centre.--The State Fish Seed Centre shall
have the following duties, namely:-
( a) to make suggestions to the Government on all matters relating to
production, rearing, stocking, marketing, transport, import and export of fish seed
and its monitoring throughout, the State;
(b) to carry out such duties as to the registration of the fish seed farms
and hatcheries and fish seed certification;
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(c) to suggest and specify the quality of fish feed for fish seed rearing
and fish culture;
(d) to make such other suggestions as may be required for carrying out
the provisions of this Act and to perform any other duties which is supplemental,
incidental or consequential to the aforesaid duties.
5. Constitution of the State Fish Seed Centre.-(!) The State Fish Seed
Centre shall consist of the following members, namely:-
(i) An expert in the subject to be nominated
by the Government Chairperson
(ii) Director of Fisheries Member Ex-o.fficio
(iii) qne person representing fish seed
farmers to be nominated by the Govenunent: Member
(iv) one person representing hatchery
operators to be nominated by the Government : Member
(v) one person who is an expert in inland
fisheries to be nominated by the Government : Member
(vi) one person who is an expert in marine
fisheries to be nominated by the Government : Member
(vii) Executive Director, Agency for Development
of Aquaculture, Kerala : Member
(viii) The Govenunent may appoint an officer to be the Member Secretary
of the State Fish Seed Centre from the Department of Fisheries having such
qualification as may be prescribed.
(2) The members of the State Fish Seed Centre shall be entitled to
hold office for a period of three years from the date of assumption of charge and
shall be eligible for re-nomination not exceeding two consecutive terms:
Provided that a member nominated by the Government shall hold
office during the p.leasure of the Government.
(3) The sitting fee and travelling allowance of the nominated
members shall be such as may be prescribed.
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(4) The State Fish Seed Centre may, subject to the previous approval
of the Government, make bye-laws with regard to the following matters, namely:-
(a) fixing the quorum of its meeting;
(b) deciding the activities and projects to be undertaken by the
State Fish Seed Centre.
6. Functions of the State Fish Seed Centre.-(1) The State Fish Seed Centre
may, with the previous approval of the Government, issue directions for the
regulation of fish feed for fish seed rearing and fish culture.
(2) The State Fish Seed Centre may identify the public water bodies,
ponds, etc. for conducting fish seed rearing and fish culture w.ith the previous
approval of the Government and declare such water bodies or ponds as fish seed
farm for carrying out the fish seed rearing and fish culture.
(3) The employees of the State Fish Seed Centre shall be appointed in
the manner as m,ay be prescribed.
(4) In the discharge of their duties, the Member Secretary and other
employees of the State Fish Seed Centre shall be subj'ect to the administrative
control of the Chairperson.
7. Establishment of Regional Fish Seed Centres.- The Government may, as
soon as may be after the commencement of the Act by notification establish
Regional Fish Seed Centres. ,
8. Duties of the Regional Fish Seed Centre.-The Regional Fish Seed
Centres shall have the following duties, namely:- '
(a) to submit reports in due time to the State Fish Seed Centre on all
matters relating to registration of fish seed farms and hatcheries and fish seed
certification;
(b) to provide licences for the fish seed rearing and fish culture to fish
seed farms and hatcheries; .
(c) to enforce the provisions of the Act and the rules made thereunder.
9. Constitution of the Regional Fish Seed Centre.-(!) The Regional Fish
Seed Centres shall consist of the following members, narnely:-
(i) The District Collector of the district
where the Joint Director of ·Fisheries of the
?One concerned is stationed
(u) The Joint Director of Fisheries of the
zone concerned
33/04/2015/S-13.
: Chairperson
: Member Secretary
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(iii) Deputy Directors of all the districts
included in the concerned region
(iv) A person from the representatives of
· hatchery or fish seed farm to be
nominated by the Government
(v) A scientist or an expert in the subject
to be nominated by the Government
Ex-officio Members
Member
Member
(2) Members of the Regional Fish Seed Centres are entitled to hold
office for a period of three years from the date of assumption of charge:
Provided that a person nominated by the Government shall hold office
during the pleasure of the Government.
(3) The sitting fee and travelling allowance of the nominated
members shall be such as may be prescribed.
10. Function of the Regional Fish Seed Centre.-(]) The Regional Fish
Seed Centre may, with previous approval of the Government,_ if necessary,
establish as many sub-centres with such members and such conditions of their
qualifications, term of office, sit~g fee and travelling allowance payable etc., as
may be prescribed for the purpose of discharging such functions as may be
delegated to them by the Regional Fish Seed Centre.
(2) The Regional Fish Seed Centre may, subject to the previous
approval of the State Fish Seed Centre, make bye-laws for regulating its own
procedure and the procedure of sub-centres thereof and the conduct of all
business to be transacted by the Regional Fish Seed Centres or as..the case may
be, the sub-centres.
(3) No proceedings of the Regional Fish Seed Centres or any
sub-centres thereof shall become invalid merely by reason of the existence of any
vacancy therein or any defect in the constitution thereof.
II. Establishment and Functions of Fish Seed Laboratories.-(!) The
Govenunent may, by notification, establish three or more regional level fish seed
laboratories or declare any existing fish seed laboratory as a fish seed laboratory
where analysis of fish seeds of any notified kind or variety sha11 be carried out
by Fish Seed Analysts and to carry out any other functions entrusted to it by or
under this Act or the rules made thereunder.
(2) The fish seed laboratories referred to in sub-section (I) shall also act
as nodal fish seed laboratories for control and co-ordination of fish seed
laboratories established in the private sector and public sector.
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12. Power to notify kind or variety of fish seed.-(!) If the Government,
after consultation with the State Fish Seed Centre, is of opinion that it is
necessary or expedient to regulate the quality of fish seed of any kind or variety
to be sold for purposes of fish seed rearing or fish culture, it may, by notification
declare such kind or variety to be a notified kind or variety for the purposes of
this Act and may notifY different kinds or varieties for different areas.
(2) Government may, by notification, ban or prohibit the collection or
sale of fish seed from natural sources for a specific period for any reason as a
conservation measure .
3. Power to specify the size and quality of the fish seed.-The Government
may, in consultation with the State Fish Seed Centre, by notification, specifY,-
( a) the minimum size with respect to any fish seed of any notified kind
or variety;
(b) the mark or label to indicate that fish seed conforms to the size,
source of seed and free from disease and pathogen, infections and other
particulars as may be specified from time to time by Government.
CHAPTER Ill
REGISTRATION AND GRANT OF LICENCE
14. Regulation of fish seed rearing, fish culture and sale of notified fish
seed.-No person, association, agency, firm or body of persons ·shall, himself or
. by any other person on his behalf, carry on fish seed rearing, fish culture,
marketing or procuring in any fish farm or hatchery or do marketing, export,
import of any fish ·seed of any notified kind or variety, unless,-
( a) a registration certificate for the fish seed farm or hatchery has been
obtained from the State Fish Seed Centre;
(b) a lic.ence for fish seed rearing and fish culture and marketing of fish
seed has been obtained from the Regional Fish Seed Centre.
15. Registration of Fish Seed Farm and Hatchery.--(!) Application for
r the certificate of registration of fish seed farm or hatchery shall be submitted in
such form and in such manner accompanied by such fees as may be prescribed
before the State Fish Seed Centre either directly or through the Regional Centres
or sub-centres within two months before the beginning of every financial year.
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(2) The fish seed farms and hatcheries may be registered in such form,
in such manner after realising such fee as rilay be prescribed:
Provided that, in so far as the existing fish seed farms or fish seed
hatcheries are concerned, such fish seed farms and hatcheries shall be registered
under the provisions of this Act within a period of three months from the date of
coming into 'rorce of rules under this Act
(3) The certificate of registration shall continue to be in force for five
years from the date of issue unless it is otherwise cancelled:
Provided thst no such cancellation shall be made except after giving to the
holder of the certificate of registration a reasonable opportunity of being heard.
(4) The owner or lessee, who has registered the fish seed farm or
hatchery, in the State Fish Seed Centre, shall be required to exhibit the certificate
of registration clearly visible at the entrance of the fish seed farm or hatchery.
16. Grant of licence for conducting fish seed rearing, fish culture,
marketing, export or import of fish seed.~( 1) Application for the annual licence
for conducting fish seed rearing, fish culture, marketing, export or import of any
fish seed shall be presented before the Regional Fish Seed Centre one month
before the beginning of every financial year, in such form and manner as may be
prescribed.
(2) Application forms shall be obtained from the Regional Fish Seed
Centre on payment of fee as may be prescribed or may be downloaded from the
website of the State Fish Seed Centre.
(3) The Regional Fish Seed Centre on receipt of such application
accompanied by such fees as may be prescribed may conduct enquiry and
verification by itself or through the Fisheries Extension Officers.
(4) The Regional Fish Seed Centres shall make necessary enquiries
regarding the details furnished in the application, type, kind, class and category
of fish seed to be opted and if it is satisfied that licence is to be given, prepare
a report regarding the same and the licence in triplicate in such form as may be
prescribed, after realization of the licence fee as may be prescribed.
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(5) The Fisheries Extension Officer, on receipt of original and duplicate
copies of the licence from the Regional Fish Seed Centre, shall issue the original
licence .to the parties concerned after preserving the duplicate in his office and
enter the details in the register kept in his office in· such form as may be
prescribed:
Provided that, in so far as the extstmg fish seed farms or fish seed
hatcheries are concerned, such fish seed farms and fish seed hatcheries shall
obtain the licence as per the provisions of this Act within three months period of
the coming into force of rules under this Act.
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(6) The licence shall continue to be in force for one fmancial year from
tt1e date of its issue unless it is otherwise cancelled:
Provided that no such cancellation shall be made except after giving the
holder of the licence a reasonable opportunity of being heard.
17. Renewal of Registration.--{!) Application for the renewal of registration
of fish seed farm and hatchery shall be presented in such form, in such marmer
and accompanied by such fees as may be prescribed, before the State Fish Seed
Centre either directly or through the Regional Centres or sub-centres before two
months of the expiry of such registration.
· (2) Applications for renewal of registration shall be allowed only for
every period of five years.
(3) The State Fish Seed Centre on receipt of such application may hand
it over to the Regional Fish Seed Centre for further enquiry and verification.
( 4) The Regional Fish Seed Centre on receipt of these applications shall
make enquiries directly or through the sub-centres regarding performance of
previous years and if satisfied that the registration is to be renewed, prepare and
forward a report as such or otherwise with reasons for the refusal to the State
Fish Seed Centre.
(5) On receipt of the application together with the connected records, and
the reports forwarded by the Regional Fish Seed Centre, the State Fish Seed
Centre shall renew the registration in such form as may be prescribed after
· realizing the renewal fee as may be prescribed or refuse to renew the registration
and intimate the reason for the refusal in writing to the applicant within ten days
after passing such orders.
( 6) The State Fish Seed Centre shall enter the renewal details of such
registration in the register kept in its office in such form as may be prescribed.
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CHAJ"'TR IV
FISH SEED INSPECTORS AND ANALYSTS
18. Appointment of Fish Seed Inspectors.- The Government may, by
notification, appoint such persons as it thinks fit, having the prescribed
qualifications, as Fish Seed Inspectors and define the areas within which they
shall exercise jurisdiction.
19. Powers of Fish Seed Inspector.-(!) The Fish Seed Inspector may,-
(a) enter and search the hatcheries and fish seed farm at all reasonable
times, with such assistance, if any, as he considers necessary, any place in
which he has reason to believe that an offence under this Act has been or is
being committed and order in writing to the person in possession of any fish
seed in respect of which the offence has been or is being committed, not to
dispose of any stock of such fish seed for a period not exceeding thirty days or,
unless the alleged offence is such that the defect may be removed by the
possessor of the fish seed and restrict the stock of such fish seed from being
sold;
(b) take samples of any fish seed of any notified kind or variety from,
(i) any 'hatchery' or 'fish seed farm' or any person selling or offering
to sell such fish seed; or
(ii) any person who is in the course of conveying or delivering or
preparing to deliver such fish seed to a purchaser. or a consignee; or
(iii) a purchaser or a consignee after delivery of such fish seed to
him
(c) send such sample for analysis to the Fish Seed Analyst for the area
within which such sample has been taken;
(d) examine any record, register, document or any other material object
found in any place mentioned in clause (a) and seize the same if he has any
reason to believe that it may provide evidence of the commission of an offence
punishable under this Act; and
(e) exercise such other powers as may be necessary for canying out the
purposes of this Act or the rules made thereunder.
(2) Where any sample of any fish seed of any notified kind or variety is
taken under clause ( a) of sub-section (1), its cost, calculated at the rate at which
such fish seed is usually sold to the public, shall be paid on demand to the
person from whom it is taken.
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(3) The power conferred by this section includes power to break-open
any container in which any fish seed of any notified kind or variety may be
contained or to collect the fish seed from hatchery or pond where any such fish
seed may be kept for sale:
Provided that the power to collect the fish seed from hatchery or fish seed
farm under sub-section (3) shall be exercised only if the owner 'or any other
person in charge of it present therein, refuses to allow collection· of the fish seed
from hatchery or fish seed farm on being called upon to do so.
(4) Where the Fish Seed Inspector takes any action under clause
(a) of sub-section (1), he shall, as far as possible, call not less than
two persons to be present at the place where such action is taken and take their
signat\lres on a memorandum to be prepared in such form as may be prescribed.
(5) The Fish Seed Inspector shall report the matter to the Adjudicating
Officer in writing in the manner as may be prescribed.
(6) The provisions of the Code of Criminal Procedure, 1973 (Central Act
2 of 1974) shall, so far as may be, apply to any search or seizure under this
section as they apply to any search or seizure made under the authority of a
warrant issued under section 94 of the said Code.
20. Appointment of Fish Seed Analysts.- The Government may, by
notification, appoint such persons as it thinks fit, having the prescribed
qualifications, to be Fish Seed Analysts and define the areas within. which they
shall exercise jurisdiction.
21. Grant of certificate by State Fish Seed Centre-(!) Any fish seed farm
or hatchery or any person who export, import or market any fish seed of any
notified kind or variety, may if he desires to have such fish seed certified by the
State Fish Seed Centre, apply to the State Fish Seed Centre for the purpose.
(2) Every application under sub-section {1) shall be made in such form,
in suoh manner and shall be accompanied by such fee as may be prescribed. .
{3) On receipt of any application fur the grant of a certificate through the
Regional Fish Seed Centre, the State Fish Seed Centre may, after such enquiry as
it thinks fit and after satisfYing itself that the fish seed to which the application
relates to confonns to the prescribed standards, grant a certificate in such form
and on such conditions as may be prescribed:
Provided that such standards shall not be lower than the minimum limits of
size, free from pathogen, disease, infections as specified for that fish seed.
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22. Revocation of Certificate.-![ the State Fish Seed Centre is satisfied,
either on a reference made to it in this behalf or other wise, that,-
( a) the certificate granted by it under section 14 has been obtained by
misrepresentation as to an essential fact; or
(b) the holder of the certificate has, without reasonable cause, failed to
comply with the conditions subject to ·which the certificate has been granted or
has contravened any of the provisions of this Act or the rules made thereunder;
Without prejudice to any other penalty to which the holder of the certificate may
be liable under this Act, the State Fish Seed Centre may, after giving the holder
of the certificate an opportunity of showing cause, revoke the certificate.
23. Procedure to be followed by Fish Seed Inspecto,-(J) Whenever a
Fish Seed Inspector intends to take sample of any fish seed of any notified kind
or variety for analysis, he shall,-
(a) give a notice in writing, then and there, of such intention to the'
person from whom he intends to take sample;
(b) except in special cases provided by rules made under this Act, take
three representative samples in the prescribed manner and mark and seal or fasten
up each sample in such manner as its nature permits.
(2) when samples of fish seed of any notified kind or variety are taken
under sub-section (l) the Fish Seed Inspector shall,-
( a) deliver one sample to the person from whom it has been taken;
(b) send in the prescribed manner another sample for analysis to the
Fish Seed Analyst for the area within which such sample has been taken;
(c) ~end the remaining sample in the manner as may be prescribed to
the Fish Seed Laboratory for analysis.
(3) Where any fish farmer from whom the samples have been taken refuses
to accept one of the samples, the Fish Seed Inspector shal1 send intimation to
the Fish Seed Analyst of such refusal and thereupon the Fish Seed Analyst
receiving the sample for analysis shall divide it into two parts and shall seal or
fasten up one of those parts and shall cause it, either upon receipt of the sample
or when he delivers his report, to be delivered to the Fish Seed Inspector who
shall retain it for production in case legal proceedings are taken.
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(4) Where a Fi~ Seed Inspector takes any action under sub-section (1) of
section 19,-
(a) he shall use all powers in ascertaining whether or not the fish seed
contravenes any of the provisions of the Act or the rules made thereunder and if
it is ascertained that the fish seed does not so contravene, forthwith revoke the.
order passed under the said clause or as the case may be, take such aCtion as
may be necessary for the return of the stock of the fish seed seized;
(b) if he seizes the stock of the f.ish seed, he shall, as soon as may be,
inform the Adjudicating Officer and take its order as to the custody thereof;
(c) Without prejudice to the institution of penalty under this Act, if the
alleged offence is such that the defect may be removed by the possessor of the
fish seed, he shall on being satisfied that the defect has been so rectified,
forthwith revoke the order passed under the said clause.
(5) Where a Fish Seed Inspector seizes any record, register, document or
any other material object under clause (d) of sub-section (I) of section 19, he
shall give receipt to the persons concerned and inform the Adjudicating Officer
and take his orders as to the custody thereof.
24. Report of Fish Seed Analyst.-( I) The Fish Seed Analyst shall as soon
as may be after the receipt of the sample under clause (c) of sub-section (I) of
section 19, analyse the sample at the Regional Fish Seed Laboratory and deliver,
in such form as may be prescribed, one copy of the report of the result of the
analysis to the Fish Seed Inspector and another copy thereof to the person from
whom the sample has been taken.
(2) After the intimation of report under sub-section (!), the accused
vendor or the complainant may, on payment of the prescribed fee, make an
application to the Adjudicating Officer for sending the sample to the Regional
Fish Seed Laboratory for its report and on receipt of the application, the
Adjudicating Officer shall first ascertain that the mark and the seal or fastening is
intact and may then despatch the sample under its own seal to the Regional Fish
Seed Laboratory which shall thereupon send its report of the result of the
analysis to the Adjudicating Officer in the prescribed form within one week from
the date of direction of the Adjudicating Officer, specifying the result of the
analysis.
(3) The report sent by the Regional Fish Seed Laboratory under
sub-section (2) shall supersede the report given by the Fish Seed Analyst under
sub-section (1 ).
(4) Where the report sent by the Regional Fish Seed Laboratory under
sub-section (2) is produced in any proceedings under the .Act, it shall not be
necessary in such proceedings to produce any sample or part thereof taken for
analysis.
33104120 1 5/S-13.
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25. Restriction on export or import of fish seed of notified kind or
variety.- No person, agency, association or firm having registration and licence
for export or import shall, for the purpose of rearing or culture or recreation or
export or import or cause to be exported or imported any fish seed of any
notified kind or variety unless,-
( a) it conforms to the minimum size, free from pathogen, disease,
infections specified for that fish seed under section 13; and
(b) its container bears the mark or. label with the correct particulars
thereof specified for that fish seed.
26. Recognition of Fish Seed Certification Agencies of outside State.-- The
Government may, on the recommendation of the State Fish Seed Centre by
notification, recognise any Fish Seed Certification Agency established in any State
outside Kerala for the purposes of this Act.
27. Appointment of Authorised Officer.- The Government shall by
notification, authorise the officers of the Fisheries Department not below the rank
of Assistant Director as Authorised Officer and define the areas within which
they shall exercise jurisdiction for the purposes of this Act.
28. Appointment of Adjudicating Officer.-- The Government shall by
notification, authorise the officers of the Fisheries Department not below the rank
of Deputy Director of Fisheries as Adjudicating Officers and define the areas
within which they shall exercise jurisdiction for the purposes of this Act.
29. Appointment of Appellate Authority.-- The Government may authorise
the officers of the Fisheries Department not below the rank of Joint Director as
Appellate Authority and define the areas within which they shall exercise
jurisdiction for the purposes of this Act.
CuAPTER V
ADJUDICATION
30. Acijudication.--{1) Where any Authorised Officer has reason to believe
that there is contravention of any of the provisions of this Act or rules made
thereunder or any order issued thereunder or any of the conditions of the
registration or licence, he shall give a report in this regard to the Adjudicating
Officer.
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(2) The Adjudicating Officer on receipt of a report from the Authorised
Officer under sub-section (I) or a report from the Fish Seed Inspector or from.
Fish Seed Analyst, shall hold an enquiry into the matters mentioned in the
report, in the prescribed manner, by giving all the parties concerned a reasonable
opportunity of being heard.
31. Penalty.-(!) The Adjudicating Officer shall, after the enquiry under
sub-section (2) of section 30, decide whether there is contravention of any of the
provisions of this Act or rules made thereunder or of any order issued thereunder
or any of the conditions of the licence and any such person, on being found
guilty by the Adjudicating Officer, shall be liable to such penalty not
exceeding,-
(a) five thousand rupees, if the value of any such fish seed is one
thousand rupees or less;
(b) five times the value of the fish seed, if the value of any such fish
seed is more than one thousand fupees;
(c) in the event of second offence or such person having been
previously fined for an offence under this section, impose a fine which shall not
be less than ten thousand rupees and which may extend to twer~ty fi•--·
thousand rupees;
(d) in the event of subsequent offence after second ollt'.nce, if
hatchery or fish seed farm, agency, association, firm or company, blacklb:· ~~~
hatchery or fish seed farm, agency, association, firm or company in the mann~1 ;x-;
may be prescribed.
(2) In addition to any penalty that may be imposed under
sub-section (!), the Adjudicating Officer may direct that \he certificate of
registration or the licence, any condition of which has been contravened, shall be
cancelled or revoked, as the case may be, or suspended for such period as he
deems fit.
CHAPTER VI
APPEAL
32. Appeal.-(!) Any person aggrieved by a decision of the Regional Fish
Seed Centre may within thirty days from the date on which the decision is
communicated to him and on payment of such fees as may be prescribed, prefer
an appeal to the State Fish Seed Centre.
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(2) Any person aggrieved by a decision of the State Fish Seed Centre
may within thirty days from the date on which the decision is communicated to
him and on payment of such fees as may be prescribed, prefer an appeal to the
Appellate Authority. '
(3) Any person aggrieved by an order of Adjudicating Officer may within
thirty days from the date on which the order is communicated to him and on
payment of such fee as may be prescribed, prefer an appeal to the Appellate
Authority:
Provided that the Appellate Authority may entertain an appeal after the expiry of
the said period of thirty days if it is satisfied that the appellant was prevented
by sufficient cause from filing the appeal in time.
(4) On receipt of an appeal under sub-section (2) or sub-section (3), the
Appellate Authority shall, after giving an opportunity of being heard, dispose of
the appeal as expeditiously as possible.
(5) Every order passed by the State Fish Seed Centre on an appeal
preferred to it and the orders passed by the Appellate Authority on an appeal
preferred to them under this section, shall be final.
33. Powers of Adjudicating Officers and Appellate Authorities.-(!) The
Adjudicating Officers and Appellate Authorities shall, while holding an enquiry,
under this Act, have all the powers of a civil court under the Code of Civil
Procedure, 1908 (Central Act 5 of 1908), while trying a suit, in respect of the
following matters, namely:-
(a) summoning and enforcing the attendance of witnesses;
(b) requiring the discovery and production of any document;
(c) requisitioning any public record or copy thereof from
any court or office;
(d) receiving evidence on affidavits; and
(e) issuing commissions for the examination of witnesses.
(2) The Adjudicating Officers or the Appellate Authorities or the State
Fish Seed Centre shall, while exercising any power under this Act, be deemed to
be a civil court for the purposes of sections 345 and 346 of the Code of Criminal
Procedure, 1973 (Central Act 2 of 1974).
34. Forfeiture of Fish Seed.-Where a person has been fined for an offence
under this Act or the rules made thereunder, the fish seed in respect of which the
offence has been committed may be forfeited to the Government in the manner as
may be prescribed.
I
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35. Offences by Companies.-{!) Where an offence under this Act has been
committed by a company, agency, firm or association, every person who, at the
time of the offence was committed, was in charge of and was responsible to the
company for the conduct of the business of the company, agency, firm or
association, as well as the company, agency, firm or association shall be deemed
to be guilty of the offence and shall be liable to be proceeded against and
punished accordingly:
Provided that nothing contained in this sub-section shall render any such person
liable to any punishment if he proves that the offence was committed without his
:1 knowledge or that he had exercised all due diligence to prevent the commission
of such offence.
(2) Notwithstanding anything contained in sub-section (1) where an
l offence under this Act has been committed by a company, agency, firm or
association and it is proved that the offence has been committed with the
consent or connivance of or is attributable to any neglect on the part of any
Director, Manager, Secretary or other officer of the company, suc;.h Director,
Manager, Secretary or other officer shall also be deemed to be guilty of that
offence and shail be liable to be proceeded against and punished accordingly.
Explanation:- For the purposes of this section,-
'Director' in relation to a finn, means and includes a partner in the finn.
36. Protection of action taken in good faith.-No suit, prosecution or other
legal proceedings shall lie against the Govermnent or any officer or employee of
the Govermnent for anything which is in good faith done or intended to be done
under this Act or the rules made thereunder.
37. Officers to be Public Servants.-Any person acting under this Act shall
be deemed to be a public servant within the meaning of section 21 of the Indian
Penal Code, 1860 (Central Act 45 of 1860).
38. Power to make ru/es.-(1) The Govermnent may, by notification, make
rules either prospectively or retrospectively for carrying out all or any of the
i purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:-
(a) the qualifications of an officer for appointment as the Member
Secretary under clause (viii) of sub-section (I) of section 5 and the sitting fee
and travelling allowance payable to the nominated members of the State Fish Seed
Centre under sub-section (3} of section 5;
iT
46
(b) the manner of appointment of the employees of the State Fish
Seed Centre under sub-section (3) of section 6;
(c) the sitting fee and travelling allowance payable to the
nominated members of the Regional Fish Seed Centre under sub-section (3) of
section 9;
(d) the number of members to be appointed in the sub-centres and
the conditiOns regarding their qualifications, term of office, sitting fee an-d
travelling allowance payable under section 1 0;
(e) the form of application for the certificate of registration of fish •
seed farm and hatchery, the manner of its submission, the fees which should
accompany, the form of registration certificate, the manner of registration, the
registration fee to be realised under section 15; {
(f) the form of application for licence, the fees of application form,
the manner of its submission, the fees which it should accompany, the form of
licence, the licence fees to be realised and the form of register to be kept under
section 16;
(g) the form of application for the renewal of registration, the
manner of its submission, the fees which should accompany, the form of the
renewal certificate of registration, the renewal fees to be realised and the form of
the register to be kept under section 17;
(h) the qualifications of Fish Seed Inspectors under section 18;
(i) the form of memorandum to be prepared and the manner in
which the report has to be made by the Fish Seed Inspector under section 19;
(j) the qualifications of Fish Seed Analysts under section 20;
(k) the form of application for grant of a certificate, the manner of
its submission, the fees which it should accompany, the form of certificate and
other matters under section 21;
(I) the manner in which samples shall be taken by the Fish Seed
Inspector and sending samples so taken to the Fish Seed Analyst or .Fish Seed
Laboratory for analysis under se~tion 23;
(m) the form of report of the Fish Seed Analyst and Regional Fish 4
Seed Laboratory and the fee to be paid for making an application to the
Adjudicating Officer for sending the sample for report under sub-section (2) of
section 24;
•
(
•
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(n) the manner of conducting the enquiry by the Adjudicating
Officer under section 30;
(o) the manner in which a hatchery, fish seed farm, agency,
association, firm or company shall be blacklisted under clause (d) of sub-section
(I) of section 31;
(p) the fees for filing appeals under section 32;
(q) any other matter which is to be or may be prescribed .
(3) Every rule made under this Act, shall, immediately after it is made,
be laid down before the Legislative Assembly of the State, if it is in session, in
the session immediately following for a total period of fourteen days which may
be comprised in one session or in two successive sessions, and if, before the
expiration of t4e session in which_ it is so laid or the session immediately
following the Legislative Assembly agrees in making any modification in the rule
or decides that the rule should not be made, the rule shall, thereafter have effect
only in such modified form or be of no effect as the case may be so, however,
that any such modification or annulment shall be with out prejudice to the
validity of anything previously done under that rule.
39. Power to remove difficu/ties.-(1) If any difficulty arises in giving effect
to the provisions of this Act, the Government may, by an order published in the
Gazette, make such provisions not inconsistent with the provisions .. of this Act,
as appear to them to be necessary or expedient for removing the difficulty:
Provided that no order shall be made under this section after the expiration of
three years from the date of commencement of this Act.
(2) Every order issued under this section shall be laid before the
Legislative Assembly.
40. Amendment of Act 15 of 2010.-Sections 9 and 10 of the Kerala Inland
Fisheries and Aquaculture Act, 2010 (15 of 2010) shall be omitted.
41. Repeal and Savings.- The Kera]a Fish Seed Ordinance, 2014 (13 of
2014), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the said Ordinance, shall be deemed to have been done or taken under
this Act.
33/04/2015/8~13.
(True Translation)
R. Bhadra Kumar,
Additional Law Secretary.