Section 54(2)(xx) in The Petroleum Concession Rules, 1949

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2)(xx) in The Petroleum Concession Rules, 1949

(xx)Should the royalty or rent payable by the lessee be not paid within two months next after the date fixed in the lease for the payment of the same, the Central Government may enter upon the premises comprised in the lease and distrain any moveable property therein, and may order the sale of the property so distrained or so much of it as will suffice for the satisfaction of the royalty or rent due and all costs and expenses occasioned by the non-payment thereof: and if any royalty or rent remains at any time unpaid for six calendar months next after the date on which it is due the Central Government may determine the lease and take possession of the premises demised therein:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 54(2)(xx) in The Petroleum Concession Rules, 1949