Section 13(4) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(4)Notwithstanding anything contained in sub-sections (1) to (3), any person transporting groundwater by means of lorry, trailer or any other motor vehicle immediately before the date of publication of the final notification under sub-section (1) of section 9 may continue to transport groundwater for a period not exceeding thirty days from such date.Explanation. - For the purpose of this section, the expression "motor vehicle" shall have the same meaning assigned to it in clause (28) of section 2 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988).
