Section 5(D) in The Oilfields (Regulation and Development) Amendment Act, 2025
(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.”.
