Section 12 in The Petroleum and Natural Gas Rules, 1959
12. Area and term of a lease. - [* * *] The area covered by a lease shall ordinarily be [250 square kilometers] [ Substituted by G.S.R. 842, dated 30.5.1964.] and the term of a lease shall ordinarily be twenty years:
[Provided that the Central Government may, if satisfied that it is necessary in public interest so to do, by notification, relax the condition regarding area of aforesaid, in relation to any application for lease.] [ Inserted by G.S.R. 295(E), dated 1.4.2003.]
