Section 14(2) in The Petroleum and Natural Gas Rules, 1959
(2)The lessee shall, within the first seven days of every month or within such further time as [the Central Government or the State Government, as the case may be] [ Substituted by G.S.R. 371, dated 9.3.1966.] may allow, furnish or cause to be furnished to [the Central Government or the State Government, as the case may be] [Substituted by G.S.R. 371, dated 9.3.1966. ], a full and proper return showing the quantity [* * *] [ Omitted by G.S.R. 339, dated 26.2.1965.] of all crude oil, casinghead condensate and natural gas obtained during the preceding month from mining operations conducted pursuant to the lease. The monthly return required to be furnished shall be, as nearly as may be, in the form specified in the Schedule annexed to these rules.
