Section 5(2) in The Oilfields (Regulation And Development) Act, 1948
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner in which, the [mineral oils] [Substituted by Act 67 of 1957, Section 32 and Schedule III, for " minerals" (w.e.f. 1.6.1958). ]or areas in respect of which and the persons by whom, applications for mining leases may be made and the fees to be paid on any such applications;(b)the authority by which, the terms on which, and the conditions subject to which, mining leases may be granted;(c)the maximum or minimum area and the period for which any mining leases may be granted, and the terms on which leases in respect of contiguous areas may be amalgamated;(d)the fixing of the maximum and minimum rent payable by a lessee, whether the mine is worked or not.
