Section 28(1) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(1)A person to whom a permit, licence or lease is granted under this Act,—(a)contravenes the general terms and conditions imposed by the rules made under this Act shall be liable to pay to the Central Government an amount which shall not be less than five lakh rupees and which may extend to one crore rupees;(b)contravenes any particular terms and conditions applicable only in case of such permittee, licensee or lessee as the case may be, shall also be liable, apart from the liability under clause (a), topay additional amount to the Central Government which shall not be less than one lakh rupees and which may extend to ten lakh rupees.
