Section 13(2) in The Coastal Aquaculture Authority Act, 2005
(2)Notwithstanding anything contained in sub- section (1), a person engaged in coastal aquaculture, immediately before the appointed day, may continue to carry on such activity without such registration for a period of three months from that day and if he makes an application for such registration under sub- section (4) within the said period of three months, till the communication to him of the disposing of such application by the Authority.
