Section 4(6) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(6)Any point of presence dealing with distribution of Atal Pension Yojana(APY) and servicing of subscribers under the said scheme, which was granted a permission to function as such by the Authority prior to the notifications of these regulations may continue to act as such for a period of one hundred and eighty days or such extended period, from the notification of these regulations, or if it makes an application for grant of registration, within ninety days of notification of these regulation or such extended period, till the disposal of its application by the Authority.
