Section 5(1) in The Goa Ground Water Regulation Act, 2002
(1)The user of an existing well in a Scheduled area shall, within a period of sixty days from the date of commencement of this Act, apply to the Ground Water Officer for registration of an existing well, in the prescribed form and manner:Provided that the Ground Water Officer may entertain any application for registration of an existing well after the expiry of the said period of sixty days, on payment of such late fee as may be prescribed, if he is satisfied that the owner of the existing well was prevented by sufficient cause from filing the application in time.
