Section 5(7) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(7)Notwithstanding anything contained in sub-sections (1) to (6)-(i)every person extracting or using groundwater in the scheduled area for any purpose other than domestic purposes; or(ii)every per son transporting or using groundwater by means of any lorry, trailer or any other goods vehicle, immediately before the date of the commencement of this Act, may continue to extract, use or transport groundwater for a period not exceeding ninety days from the said date:Provided that such person has applied for a licence therefor under this section within a period of fifteen days from the said date.Explanation. - For the purposes of this section, the expression "goods vehicle" shall have the same meaning assigned to it in section 2(8) of the Now [Motor Vehicles Act, 1939] [Motor Vehicles Act, 1988 (Central Act 59 of 1988).].
