Section 35(b) in The Petroleum Concession Rules, 1949
(b)any quantity exceeding the above which is incidental to prospecting, on payment of royalty at the rates specified in Schedule 1"> (b) any quantity exceeding the above which is incidental to prospecting, on payment of royalty at the rates specified in Schedule 1.(iii)The licensee shall make reasonable satisfaction and pay such compensation as may be assessed by the lawful authority in accordance with the law in force on the subject applying to the lands over which the licence has been granted, for any damage, injury or disturbance which may be done by him in exercise of the powers granted by the licence and shall indemnify the Government against all claims which may be made by third parties in respect of any such damage, injury or disturbance.(iv)The licensee shall not cut or injure any tree on unoccupied and unreserved land without the permission in writing of the proper authority, nor disturb the surface of any road, or enter on any public pleasure ground, burning or burying ground or place held sacred by any class of persons, or interfere with any right-of-way, well or tank.(v)The licensee may, with the previous consent of the Central Government, transfer his license or any right or interest therein to a person holding a certificate of approval for petroleum on payment to the Central Government of a fee of rupees two hundred.(vi)The licensee shall not be controlled by any trust, syndicate, corporation, firm or person, except with the written consent of the Central Government.(vii)The licensee shall be at liberty to determine the licence or surrender or relinquish any part of the licensed area on giving not less than three calendar months' notice in writing to the Central Government.(viii)In case of breach of any of the conditions of the licence by the licensee or his transferee or assignee the Central Government may, where it is satisfied that the breach is such as cannot be remedied, on giving thirty days' notice to the licensee or his transferee or assignee, forfeit the whole or part of the deposit made under rule 3, or determine the licence. In case the Central Government considers the breach to be of a remediable nature, it shall give notice to the licensee, or his transferee or assignee, as the case may be, requiring him to remedy the breach within thirty days from the date of receipt of the notice informing him of the penalty proposed to be inflicted if such remedy is not made within such period:
