Section 23(2) in The Petroleum and Natural Gas Rules, 1959
(2)Subject to these rules, if any license fee, lease fee, royalty or other payment due in respect of a license or a lease is in arrears for more than three months, [the Central Government or, as the case may be, the State Government with the prior approval of the Central Government, may] [Substituted by G.S.R. 371, dated 9.3.1966. ] cancel such license or lease and such cancellation shall be published in the Official Gazette and shall take affect from the date of such publication.
