Section 13(2) in The Petroleum and Natural Gas Rules, 1959
(2)[[* * *] [Substituted by G.S.R. 371, dated 9.3.1966. ][On the grant of a lease, the lessee] [Substituted by G.S.R. 371, dated 9.3.1966. ],-(a)shall pay [to the Central Government or the State Government, as the case may be] [ Substituted by G.S.R. 371, dated 9.3.1966.] for every year a fixed yearly dead rent at the following rates:[Rs. 25.00 per hectare] [ Inserted by G.S.R. 295(E), dated 1.4.2003.] or part thereof for the first [100 square kilometres] [Substituted by G.S.R. 371, dated 9.3.1966. ] and [Rs. 50.00 per hectare] [Inserted by G.S.R. 295(E), dated 1.4.2003. ] or part thereof for area exceeding the first [100 square kilometres] [ Substituted by G.S.R. 371, dated 9.3.1966.] provided that the lessee shall be liable to pay only the dead rent of the royalty, whichever is higher in amount but not both;(b)shall also pay to the State Government, for the surface area of the land actually used by him for the purpose of the operations conducted under the lease, surface rent at such rate, not exceeding the land revenue and cesses assessed or assessable on the land, as may be specified by the State Government with the approval of the Central Government.
