Section 7 in The Oilfields (Regulation and Development) Amendment Act, 2025
7. Amendment of section 6A.
In section 6A of the principal Act,-(a)for the words “mined, quarried, excavated” wherever they occur, the word “produced” shall be substituted;(b)in sub-section (2), after the words “mining lease”, the words “or petroleum lease” shall be inserted;(c)in sub-section (3),––(i)for the words “crude oil, casing-head condensate or natural gas”, the words “mineral oils” shall be substituted;(ii)for the words “petroleum or natural gas, or both”, the words “mineral oils” shall be substituted;(d)in sub-section (4), for the words “mining leases”, the words “petroleum leases” shall be substituted.
