Section 51 in The Petroleum Concession Rules, 1949
51. Period of lease .-(1)(a) The period for which mining lease may be granted shall be twenty years, unless the applicant asks for a shorter period.
(b)The lease may be renewed at the option of the lessor for such period or periods as he may deem fit, but any such period shall not exceed the term of the original lease.(2)When a renewal is granted, royalty, dead rent and surface rent shall be charged at the rates in force at the time of the renewal.
