Section 65 in The Petroleum Concession Rules, 1949
65. Arbitration for pre-emption .-In case of any dispute regarding the price to be paid for petroleum or natural gas taken in pre-emption by the Central Government, the matter in dispute shall be settled by two arbitrators, one to be nominated by the Central Government and the other by the lessee; or in case of disagreement between the arbitrators, by an umpire appointed by the arbitrators by writing under their hands before proceeding with the arbitration and the decision of such arbitrators or umpire shall be final. The arbitrators or the umpire will also determine which party shall bear the expenses of the arbitration or whether the expediture shall be divided between the two parties, and if so, in what proportion.
