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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(i) in The Offshore Areas Mineral Concession Rules, 2006

(i)the licensee shall pay exploration charges at the rate of five thousand rupees as a consideration for every standard block of five minutes latitude by five minutes longitude covered by the exploration licence for each year or part of a year of the period for which licence is granted or renewed;