Section 14A(2) in Forward Contracts (Regulation) Act, 1952
(2)Every association referred to in sub-section (1) which is in existence at such commencement, before the expiry of six months from such commencement, and every association referred to in sub-section (1) which is not in existence at such commencement, before commencing such business, shall make an application for a certificate of registration to the Commission in such form and containing such particulars as may be prescribed:Provided that the Commission may in its discretion extend from time to time the period of six months aforesaid up to one year in the aggregate.
