Section 2(v) in The Oilfields (Regulation and Development) Amendment Act, 2025
(v)after clause (e), the following clause shall be inserted, namely:—‘(f) “petroleum lease” means a lease granted on or after the commencement of the Oilfields (Regulation and Development) Amendment Act, 2025, for the purpose of prospecting, exploration, development, production, making merchantable, carrying away or disposing of mineral oils or for purposes connected therewith, and includes a mining lease granted before the commencement of the said Act.’.
