Section 28(3) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(3)An officer of the Central Government who has been authorised by that Government to file an application before the authorised officer designated under sub-section (2), shall file an application against licensee, lessee or permittee, as the case may be, indicating the civil wrong committed by him under clause (a) or clause (b) of sub-section (1) in such manner as may be prescribed.
