Section 13(1) in The Offshore Areas Mineral (Developnent And Regulation) Amendment Act, 2023
(1)The administering authority may, in respect of an offshore area where the existence of mineral resources has been adequately established for grant of production lease as required by the second proviso to section 6, after inviting applications in this behalf, select any person for grant of a production lease, who—(a)fulfils the eligibility conditions as specified in this Act and such conditions as may be prescribed; and(b)is selected through auction by method of competitive bidding, including e-auction, conducted on the basis of such terms and conditions, manner and bidding parameters, as may be prescribed.
