Section 54(2)(xxi) in The Petroleum Concession Rules, 1949

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Union of India - Subsection

Section 54(2)(xxi) in The Petroleum Concession Rules, 1949

(xxi)In cases of breach of any of the conditions of the lease by the lessee of his transferee or assignee, the Central Government may, where it is satisfied that the breach is such as cannot be remedied, on giving thirty day's notice to the lessee or his transferee or assignee, forfeit the whole or part of deposit made under rule 45 or determine the lease. In case the Central Government considers the breach to be of a remediable nature, it shall give notice to the lessee, or his transferee or assignee, as the case may be, requiring him to remedy the breach within sixty days from the date of receipt of the notice and informing him of the penalty proposed to be inflicted if such remedy is not made within such period:

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Union of India - Subsection

Section 54(2)(xxi) in The Petroleum Concession Rules, 1949