Section 11(2) in The Petroleum and Natural Gas Rules, 1959
(2)[ ] [Substituted by G.S.R. 842, dated 30.5.1964. ][* * *] [ Substituted by G.S.R. 842, dated 30.5.1964.] [, the licensee shall pay yearly in advance by way of license fee in respect of his license a sum calculated for each square kilometre or part thereof covered by the license at the following rates:] [Substituted by G.S.R. 842, dated 30.5.1964. ](i)[ Rs. 50 (Rupees fifty) for the first year license. [ Substituted by G.S.R. 295(E), dated 1.4.2003.](ii)Rs. 100 (Rupees one hundred) for the second year license.(iii)Rs. 500 (Rupees five hundred) for the third year license.(iv)Rs. 700 (Rupees seven hundred) for the fourth year license.(v)Rs. 1000 (Rupees one thousand) for the each subsequent year of renewal.]
