Section 2 in The Oilfields (Regulation and Development) Amendment Act, 2025
2. Amendment of section 3.
In the Oilfields (Regulation and Development) Act, 1948 (hereinafter referred to as the principal Act), in section 3,––(i)clause (b) shall be omitted;(ii)for clause (c), the following clause shall be substituted, namely:––‘(c) “mineral oils” means any naturally occurring hydrocarbon, whether in the form of natural gas or in a liquid, viscous or solid form, or a mixture thereof, and includes crude oil, natural gas, petroleum, condensate, coal bed methane, oil shale, shale gas, shale oil, tight gas, tight oil, gas hydrate in their usual industrial connotation and other gases occurring in association with mineral oils, but does not include coal, lignite and helium occurring in association with petroleum or coal or shale;’;(iii)in clause (d), after the word “license”, the words, brackets and figures “granted before the commencement of the Oilfields (Regulation and Development) Amendment Act, 2025” shall be inserted;(iv)in clause (e), for the words “natural gas and petroleum, crude oil”, the words “mineral oils” shall be substituted;(v)after clause (e), the following clause shall be inserted, namely:—‘(f) “petroleum lease” means a lease granted on or after the commencement of the Oilfields (Regulation and Development) Amendment Act, 2025, for the purpose of prospecting, exploration, development, production, making merchantable, carrying away or disposing of mineral oils or for purposes connected therewith, and includes a mining lease granted before the commencement of the said Act.’.
