Section 5 in The Oilfields (Regulation and Development) Amendment Act, 2025
5. Amendment of section 5.
In section 5 of the principal Act,-(A)in the marginal heading, for the words “mining leases”, the words “petroleum leases” shall be substituted;(B)in sub-section (1), for the words “grant of mining leases or for prohibiting the grant”, the words “grant or extension or renewal of petroleum leases or for prohibiting the grant or extension or renewal” shall be substituted;(C)in sub-section (2),––(i)in clause (a), for the words “mining leases”, the words “petroleum leases” shall be substituted;(ii)in clause (b), for the words “mining leases may be granted”, the words “petroleum leases may be granted or extended or renewed” shall be substituted;(iii)for clause (c), the following clauses shall be substituted, namely:––“(c) the maximum or minimum area of the petroleum leases; (ca) the period for which any petroleum lease may be granted or extended or renewed;(cb) the terms on which petroleum leases may be merged or combined;”;(iv)in clause (d), for the word “mine”, the word “oilfield” shall be substituted;(v)after clause (d), the following clauses shall be inserted, namely:––“(e) the mechanism to enable resolution of disputes arising out of, or in relation to the petroleum leases or any authorisation granted by the Central Government for working of an oilfield through alternative dispute resolution methods under any law for the time being in force, in a place within India or outside India;(f) any other matter which is required to be, or may be made by rules or in respect of which provision is to be made under this section.”;(D)after sub-section (2), the following sub-section shall be inserted, namely:––“(3) The terms and conditions of a petroleum lease shall remain stable during the period of the lease for expeditious and efficient development of oilfields or production of mineral oils and shall not be altered to the disadvantage of the lessee during the period of the lease.”.
