Section 11(3) in The Petroleum and Natural Gas Rules, 1959
(3)The licensee shall be at liberty to determine the license or relinquish any part of the area covered by the license on giving not less than two months notice in writing to the [the Central Government or where the license is to be or has been granted by the State Government, the State Government] [ Inserted by G.S.R. 295(E), dated 1.4.2003.] and the Central Government.
