Section 28(5) in The Offshore Areas Mineral Concession Rules, 2006
(5)If the lessee makes any default in the payment of royalty as required under sub section (1) of section 15 or payment of fixed rent as required under sub section (1) of section 16 or commits a breach of any of the conditions specified in sub-rules (1), (2), and (3), the administering authority shall give notice to the lessee requiring him to pay the royalty or fixed rent or remedy the breach, as the case may be, within sixty days from the date of the receipt of the notice and if the royalty or fixed rent is not paid or the breach is not remedied within the said period, the administering authority may, without prejudice to any other proceedings that may be taken against him, determine the lease and forfeit the whole or part of the security deposit.
