Section 6(5) in The Oilfields (Regulation And Development) Act, 1948
(5)If the Central Government, with a view to encourage exploration in offshore areas, is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, exempt generally, either absolutely or subject to such conditions, as may be specified in the notification, mineral oil produced from such areas from the whole or any part of the royalty leviable thereon.] [Substituted by Act 29 of 1998, Section 2, for sub-Sections (4) and (5) (w.r.e.f. 3.10.1998). ]
