Section 14 in The Offshore Areas Mineral (Development And Regulation) Act, 2002
14. Period of commencement of operating rights.—
A holder of operating right shall commence operation within the period specified below after the grant of the operating right and shall thereafter conduct such operation in proper, skilful and workman-like manner, as follows:—(a)reconnaissance permit —six months;(b)exploration licence —one year; and(c)production lease —two years.
