Section 15 in The Petroleum and Natural Gas Rules, 1959
15. Survey. - If at the time of the grant, or at any time during the term, of a lease, the State Government is of the opinion that surveyor re-survey [a fee of Rs. 10,000 (Rupees ten thousand)] of the land covered by such lease or any part of such land is necessary, such land or part thereof shall be surveyed "by a qualified surveyor and the lessee shall within the period specified by the State Government pay to the State Government, for such surveyor re-survey a fee of Rs. 10,000 (Rupees ten thousand) such fee as the State Government may, with the approval of the Central Government, determine.
