Section 64 in The Petroleum Concession Rules, 1949
64. Arbitration for breaches, etc .-(1) In case of any dispute between the Central Government and the licensee or lessee regarding--
(a)any right claimed by the licensee or lessee under the licence or lease;(b)any breach alleged to have been committed by the licensee or lessee of any covenant contained in his licence or lease, or any penalty proposed to be inflicted therefor;(c)the amount of royalty or rent payable under the licence or lease;(d)the amount of compensation payable to the lessee in the event of acquisition of his property;(e)any other matter or thing connected with the licence or lease;the matter in dispute shall be settled by two arbitrators, one to be nominated by the Central Government and the other by the licensee or lessee; or in case of disagreement between the arbitrators, by an umpire appointed by the arbitrators by writing under their hands before proceeding with the arbitration, and the decision of such arbitrators or umpire shall be final.(2)The arbitrators or the umpire will also determine which party shall bear the expenses of the arbitration or whether the expenditure shall be divided between the two parties and, if so, in what proportion.
