Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006

Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
- Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
- Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006

Published vide Notification No. G.O. Ms. No. 6, Animal Husbandry, Dairy Development & Fisheries (Fish.2), dated 10.01.2007

Last Updated 24th September, 2019 [ap612]

No. G.O. Ms. No. 6. - In exercise of the powers conferred by the sub-section (1) of Section 29 of Andhra Pradesh Aqua-culture Seed (Quality Control) Act, 2006 (Act 24 of 2006), the State Government of Andhra Pradesh hereby makes the following rules:-

Chapter-I

Preliminary

1. Short title and commencement. - (1) These rules may be called the Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006.

(2) They shall come into force on the date of its publication in the Official Gazette.

2. Definitions. - (1) In these rules, unless the context otherwise requires:-

(a) "Act" means, the Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006 (Act 24 of 2006);

(b) "Chairman" means, the chairman of the Aquaculture Seed Committee;

(d) "Fee" means, any fee stipulated in rules;

(e) "Form" means, a form appended to these rules;

(f) "Member" means, the member of the Seed Committee appointed under sub-section (2) of Section 3 and sub-section (2) of Section 4 of the Act and includes the Chairman arid the Member-Convener;

(g) "Notification" means, a notification published in the official Gazette;

(h) "Section" means, a section of the Act;

(2) Words and expressions used herein and not defined but defined in the Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006 shall have the meaning respectively assigned to them in the Act.

Chapter II

3. Functions of the State Level Aquaculture Seed Committee. - In addition to the functions assigned to the committee under the Act, the Committee shall;-

(a) recommend the rates of fees to be ?levied for analysis of samples by the Aquaculture Seed Laboratories and for grant of certificate to supplier of Seed;

(b) direct the owners of the hatcheries to carry out such modifications to produce quality aquaculture seed;

(c) make suitable recommendations to the Government for amending the Act and rules from time to time taking into account the changes in technology, hatchery practices etc.

4. Functions of the District Level Aquaculture Seed Committee. - The functions assigned to this Committee under the Act, shall include:

(a) Processing of applications for registration and granting of licences to the hatcheries producing aquaculture seed and recommending to the State Level Aquaculture Seed Committee;

(b) The District fisheries officer will function as Secretary of the Committee;

5. Travelling and daily Allowance payable to members of the committee and its sub-committees. - The members of the committee and its sub-committees shall be entitled to draw travelling and daily allowances as specified below when they are called upon to attend a meeting of the committee or a subcommittee thereof.

(1) An official member of the committee or its sub-committee shall be entitled to draw traveling and daily allowances in accordance with the rules of the Government under which he/she is for the time being employed and from the same source from which his pay and allowances are drawn:

(2) A non-official member shall be allowed travelling and daily allowance as and when called upon to attend the meetings related to discharging of the duties arising out of implementation of the Act in accordance with the general orders issued in this behalf or as fixed by the State Government from time to time.

Chapter-III

Aquaculture Seed Laboratory

6. Functions. - The aquaculture seed laboratories notified under Section 9(1) shall carry out the following functions, namely:-

(i) collect data continuously on the quality of Aquaculture seed produced by the hatcheries, other places of production or otherwise of any species purchased by farmers and make this data available to the State Aquaculture Seed Committee; and

(ii) carry out such other functions, as may be, assigned to it by the State Level Committee from time to time.

Chapter IV

Marking or Labelling

7. Manner of marking or labelling the container under clause (d) of Section 12 and clause (b) of Section 18. - (1) the mark or label containing the particulars of the seed as specified under clause (b) of Section 11 shall appear on each container of seed at a conspicuous place in which the seed is packed and shall be legible.

(2) any transparent cover or any wrapper, case or other covering used solely for the purpose of packing of transport or delivery of seed need not be marked or labelled.

Chapter-V

Requirements

8. Requirements to be complied with by a person carrying on the business referred to in Section 12. - (1) no person shall alter, obliterate or deface any mark or label attached to the consignment of tiny seed.

(2) every person selling, keeping for sale, offering to sell, bartering or otherwise supplying any seed of notified kind or variety under Section 12, shall keep over a period of three years a complete record of each lot of seed sold except that any seed sample that has been discarded for various reasons to be recorded.

Chapter-VI

Certification of Seed

9. Application for the Grant of a certificate. - Every application seeking for certification under sub-section (1) of Section 14 shall be made in prescribed form (Form 1).

10. Fees. - Every application under sub-section (1) of Section 14 shall be accompanied by a fee of Rs. 1000 (Rupees one thousand) in form of treasury receipt favouring Commissioner/ Director of Fisheries, Government of Andhra Pradesh.

11. Certificate. - Every certificate granted under subsection (3) of Section 14 shall be in prescribed form (Form II) and shall be granted after making proper enquiries.

Chapter-VII

Appeals

12. The form and manner in which and the fee on payment of which the appeal may be preferred under Section 25. - (1) every memorandum of appeal shall be accompanied by a treasury receipt for a sum of Rs. 1000/-.

(2) every memorandum of appeal shall be presented either in person or through an agent duly authorized in writing in this behalf by the appellant or may be sent by the registered post.

13. Procedure to be followed for disposal of Appeal by the Appellate Authority. - In deciding appeals under the Act, the appellate authority shall follow the same procedure which a Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908 (5 of 1908).

Chapter VIII

Aquaculture Seed Analysts and Aquaculture Seed Inspectors

14. Aquaculture Seed Analyst Qualifications. - He/She shall possesses the following qualifications:-

(i) A Post Graduate/Graduate in Fisheries Science or Postgraduate in aquaculture/zoology from University/ Institution recognized by Government; and

(ii) adequate training/experience in identification, morphological features of aquaculture seed in the cadre of not less than Fisheries Development Officer in the State Fisheries Department.

15. Duties of Aquaculture Seed Analyst. - (1) the Aquaculture Seed Analyst shall analyse the samples in accordance with the standard procedures of testing as followed by State Institute of Fisheries Technology, Kakinada with reference to size, freedom from disease etc.

(2) the Seed Analyst shall deliver the report of analysis to the Seed Inspector within two days from the date of receipt of samples.

16. Aquaculture Seed Inspector qualifications. - He/She shall possesses the following qualifications:-

(i) A Post Graduate in Fisheries Science or Aquaculture; or Zoology; or a Graduate in Fisheries science from a university recognized by the Government; and

(ii) with minimum experience of 1 year in fish/shrimp/prawn seed production farms in the cadre of not less than Fisheries Development Officer in the State Fisheries Department.

17. Duties of Aquaculture Seed Inspector. - (1) inspect as frequently as may be required by the State Aquaculture Seed Committee of places used for producing, rearing, selling of seed of notified kind or variety;

(2) investigate any complaint, which may be made to him in writing in respect of any violations to the provisions of the Act and the rules and submit the report of his findings to the District Aquaculture Seed Committee.

(3) maintain a record of all inspections made and action taken by him in the performance of his duties including the taking of samples.

Chapter-IX

Sealing, Fastening dispatch and Analysis of Samples

18. Manner of Taking samples under Section 16(l)(a). - (1) The notice for the samples of aquaculture seed taken for the purpose of analysis shall be in Form VI.

(2) The sample seed taken for analysis shall be taken in a neat and clean container, filled with required water (and permitted preservatives, if necessitated) and which shall be closed to prevent the leakages.

19. Manner of packing, fastening and sealing the sample under Section 16 of the Act. - All samples of seed sent for analysis shall be packed, fastened and scaled in the following manner: -

(a) The packet shall first be tightly fastened so as to prevent leakage of the containers in transit;

(b) The packet shall then be completely wrapped in fairly strong thick polythene cover. The ends of the cover shall be neatly covered by sealing with tape or with country twine;

(c) The packet with cover shall be further secured by placing the covered sample in a container. The opening of the container shall be sealed intact.

20. Procedure for sending samples for test or analysis. - The samples for analysis shall be sent to the Seed Analyst by himself or by any State Fisheries Department officer authorized by him, by hand in a sealed packet together with a memorandum in Form 111 in an outer cover addressed to the Aquaculture Seed Analyst.

21. Form of report of the result of analysis under sub-section (1) or subsection (2) of Section 17. - the Aquaculture seed Analyst shall give the seed analysis report in the prescribed form (Form-IV) along with (he requisite fees.

22. Procedure on receipt of sample under Section 17 of the Act. - (1) On the receipt of a package from aquaculture inspector containing a sample for test or analysis, it shall be opened by the Aquaculture seed analyst or by an Fisheries Department officer authorized by him in writing on that behalf by the seed Analyst.

(2) In making the test or analysis of seed sample, the Aquaculture Seed Analyst shall follow standard procedures as followed in the State Institute of Fisheries Technology, (SIFT), Kakinada, A.P.

Chapter X

Miscellaneous

23. Records. - A person carrying on the business referred to in Section 12 shall maintain the following records, namely:-

(a) Seed Stock Register;

(b) Seed Sale Particulars Register.

24. Form of Memorandum. - The memorandum to be prepared under sub-section (4) of Section 13 of the Act shall be in Form V.

Form-I

(Rule 9)

Form of application for seed certification

1. Name of the applicant (in Block Letters)................................

2. Complete Address of the hatchery/ seed farm....................................

(in BLOCK LETTERS)

Village................ Mandal.................

District.................... State...............

Telephone No (if any)........................

3. Nearest town......................

4. Name of variety/kind of Aquaculture seed offered for certification:

5. Size of aquaculture seed:

6. Health status of seed:

7. Feeds details : Treasury Challan No............ Dated:..........

Declaration:

I/We declare that the information given above is true and the seed is produced without the use of antibiotics/ pharmacologically active substances banned by State/Union Government

Signature ..........

Date...........

(To be filled in by the office)

Recommendation of District Aquaculture Seed Committee: Recommended/Not Recommended

Date of issue...............

Signature of the Secretary District Level Aquaculture Seed Committee

Form - II

(Rule 11)

Certificate No...........................

Certified that the aquaculture seed produced on (date of production) of..............(Batch/Cycle Number) at .............(Name of Hatchery) (place) '..(district) owned by Sri..............conforms to the following standards as per the provisions of the Aquaculture Seed (Quality Control) Act, 2006.

1. Seed Variety/kind........

2. Size of the seed.............

3. Health status of the seed...........

4. Morphological status of the seed............

Date of issue	Signature of the Secretary
Place:	District Aquaculture Seed Committee

Form - III

(Rule-20)

Memorandum to Aquaculture Seed Analyst

Ref No.:

Form:

......................................

The Aquaculture Seed Analyst Aquaculture Seed Laboratory,

Place.............

District..........

The seed sample of............(variety /kind of seed) taken from...................(name of hatchery/seed farm) is sent herewith. You are requested to analyse the sample duly following the procedure with regard to size, health status, and other morphological standards as per clause (c) of sub-section (1) of Section 1 3 and/or Clause (b) and (c) of sub-section (2) of Section 16 of the Andhra Pradesh Aquaculture seed (Quality Control) Act, 2006 (No. 24 of 2006). You arc requested to send to the analysis report within two days.

Place........ Signature of Aquaculture

Date................. Seed Inspector

Area:

Seal:

Form - IV

(Rule 21)

(Certificate of test and/or analysis by the Aquaculture Seed Analyst)

1. Certified that the sample(s) bearing number............purporting to be sample/s of (Name of the hatchery/seed farm)...........received...............on............(date of receiving sample) vide Memorandum No..............dated....................................from Sri.............has/have been tested/ analyzed and that the result/'results of such test(s)/analysis is/are as stated below.

.................................................................................................................

...................................................................................................................

Place........... Signature of Seed analyst

Date............ State/Regional level

Aquaculture Seed

Laboratory

Seal:

Form - V

(Rule-24)

To,

I have this day taken from the premises of...................................situated at................Sample/s of seed described below to have the same tested/analyzed by Seed Analyst.

Details of samples taken

Kind/variety of seed.....................

Date of production of seed...............

Batch No. of seed........................

Date Signature of Seed Inspector

Area

Seal:

(Signature of the party from whose Premises samples taken) Witnesses:

1.......................

(name and address)

2.......................

(name and address)

Form - VI

(Rule 18)

To,

.........................................................

I hereby give you the notice of my intention of taking a sample of seed from your stocks for the purpose of tests or analysis.

Date	Signature of Aquaculture Seed Inspector
	Seal:


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