Section 8(1) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(1)Every existing user of ground water in a notified area under Section 6(2) in the State shall, within a period of 120 days from the date of notification of areas by the Government, apply to the authority for grant of a certificate of registration recognizing its existing use in such form and in such manner as may be prescribed:Provided that the authority may entertain any such application after the expiry of the said period of 120 days, if it is satisfied that the user was prevented by sufficient cause from filing application in time.
