Section 12(2) in The Uttarakhand Water Tax on Electricity Generation Act, 2012
(2)Where any user has constructed a Hydropower scheme, ?or purpose of generation of electricity, prior to the commencement of the Act, such user shall, within a period of six month from the date of commencement of the Act, apply for registration under the Act and the Commission shall pass an order to register the user within a period of six months from the date of receipt of application in accordance with the provisions of the Act.
