Section 6(3) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(3)In case of failure of the Appropriate Authority to inform his decision within one hundred twenty days from the date of receipt of the application, the permission which is deemed to have been granted under sub-section (4) of section 3, shall lapse, if the deemed permission is not utilised within a period of one year.
