Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 153] [Entire Act] Union of India - Subsection Section 153(3) in The Petroleum Rules, 2002 (3)The fee chargeable on a license granted under sub-rule (2) shall bear the same proportion to the fee charged on the expired or cancelled or suspended license as the period covered by the temporary license bears to a full year.
