Section 10(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(1)Every user of groundwater in the notified area immediately before the date of publication of the final notification under section 9 in respect of that area shall, within a period of forty-five days from the date specified in such notification, apply to the Authority, in such form and in such manner as may be prescribed for the grant of a certificate of registration:Provided that the Authority may entertain an application after the expiry of the said period of forty-five days, if it is Satisfied that such user was prevented by sufficient cause from filing the application in time.
