Section 10 in The Petroleum and Natural Gas Rules, 1959
10. [ Area and term of license.
- The area covered by license shall be specified therein and the license shall in the first instance be valid for a period of four years, which may be extended for][* * *] [Omitted by G.S.R. 813, dated 16.12.2004 (w.e.f. 16.12.2004).] [further periods of one year each ] [Substituted by G.S.R. 867, dated 29.9.1987 (w.e.f. 21.11.1987).][till the expiry of the exploration period(s) provided under the agreement if any, or unless otherwise specified by the Central Government in this regard] [ Inserted by G.S.R. 295(E), dated 1.4.2003.].
