Section 3 in The Oilfields (Regulation And Development) Act, 1948
3. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(a)the expressions "lessor" and "lessee" respectively include a licensor and licensee;(b)"mine" means any excavation for the purpose of searching for or obtaining [mineral oils] and includes an oil-well;(c)["mineral oils"] [Substituted by Act 67 of 1957, Section 32 and Schedule III, for " minerals" (w.e.f. 1.6.1958). ] include natural gas and petroleum;(d)"mining lease" means a lease granted for the purpose of searching for, winning, working, getting, making merchantable, carrying away or disposing of [mineral oils] [ Substituted by Act 67 of 1957, Section 32 and Schedule III, for " minerals" w.e.f. 1.6.1958).] or for the purposes connected therewith, and includes an exploring or a prospecting licence;(e)"oilfield" means any area where any operation for the purpose of obtaining natural gas and petroleum, crude oil, refined oil, partially refined oil and any of the products of petroleum in a liquid or solid state, is to be or is being carried on.
