Section 6 in The Offshore Areas Mineral (Development And Regulation) Act, 2002
6. Grant of operating right.—
The Central Government shall not grant an operating right to any person unless such person—(a)is an Indian national, or a company as defined in section 3 of the Companies Act, 1956 (1 of 1956) ; and(b)satisfies such conditions as may be prescribed:Provided that no production lease for atomic minerals or prescribed substances may be granted without consultation with the Department of the Government of India dealing with the Atomic Energy.
