Section 21(2) in The Petroleum and Natural Gas Rules, 1959
(2)A license or a lease may be cancelled either wholly or in part [by the Central Government where such license or lease has been granted by it and by the State Government, after the approval of the Central Government, where such license or lease has been granted by it] [ Substituted by G.S.R. 371, dated 9.3.1966.] upon the written request of the licensee or the lessee or, where there are two or more of them, of not less than one-half of their number and such cancellation shall be published in the Official Gazette and shall take effect from the date of such publication: Provided that in the case of a request for cancellation in part of a license or a lease, if the State Government is of the opinion that survey or re-survey is necessary such survey or re-survey shall be carried out by a mining surveyor and the licensee or the lessee shall within the period specified by the State Government pay to the State Government for such survey or re-survey such fee as the State Government may, with the approval of, the Central Government, determine.
