Section 14(3) in The Petroleum and Natural Gas Rules, 1959
(3)If [the Central Government or the State Government, as the case may be] [Substituted by G.S.R. 371, dated 9.3.1966. ] is not satisfied with any return furnished in accordance with sub-rule (2), it may require the person furnishing the same to furnish such further particulars as it may demand with respect to the crude oil, casing head condensate or natural gas obtained as aforesaid, and may appoint an officer in this behalf to make all necessary enquiries in relation to such crude oil, casing head condensate or natural gas. The officer so appointed may make all such enquiries and may require the lessee or the manager or person acting as manager or secretary of such lessee to produce for his inspection at the office of such lessee any books, accounts, documents, writings, papers or instruments in his possession or under his control which such officer may consider necessary to enable him to ascertain the quantity [* * *] [ Omitted by G.S.R. 339, dated 26.2.1965.] of the crude oil, casing-head condensate and natural gas obtained as aforesaid and may make copies of any entries or matters contained in such books, accounts, documents, writings, papers or instruments and upon completion of such enquiries such officer shall report thereon to [the Central Government or the State Government as the case may be.] [ Substituted by G.S.R. 371, dated 9.3.1966.][On receipt of such report, ] [Substituted by G.S.R. 329, dated 26.2.1965. ][the Central Government or the State Government, as the case may be,] [Substituted by G.S.R. 371, dated 9.3.1966. ][if it is of the opinion that the quantity of any crude oil, casing-head condensate or natural gas declared in the return furnished in accordance with this rule is too low; may determine the quantity of such crude oil, casing-head condensate or natural gas and royalty shall be paid" on the quantity so assessed.] [Substituted by G.S.R. 329, dated 26.2.1965. ]
