Section 3(d) in The Oilfields (Regulation And Development) Act, 1948
(d)"mining lease" means a lease granted for the purpose of searching for, winning, working, getting, making merchantable, carrying away or disposing of [mineral oils] [ Substituted by Act 67 of 1957, Section 32 and Schedule III, for " minerals" w.e.f. 1.6.1958).] or for the purposes connected therewith, and includes an exploring or a prospecting licence;
