Section 6 in The Petroleum and Natural Gas Rules, 1959
6. Initial license or lease fee. - A fee amounting to (i) [Rs. 25,000 (Rupees twenty five thousand)] [Substituted by G.S.R. 371, dated 9.3.1966. ] in the case of a license, and (ii) [Rs. 50,000 (Rupees fifty thousand)] [Substituted by G.S.R. 295(E), dated 1.4.2003. ] in the case of a lease, shall be paid to the Central Government or the State Government, as the case may be by the licensee or the lessee prior to the formal grant of a license or a lease.
