AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

The Offshore Areas Mineral (Development and Regulation) Act, 2002

[Act No. 17 of 2003]

[30th January, 2003.]

Contents
Sections Particulars
Title The Offshore Areas Mineral (Development and Regulation) Act, 2002
Chapter-I Preliminary Sections
1. Short title and commencement
2. Declaration as to expediency of Union control
3. Application
4. Definitions
Chapter-II General Provisions for Acquisition of Operating Rights in The Offshore Areas
5. Reconnaissance, exploration or production to be under permit, licence or lease
6. Grant of operating right
7. Termination of operating right
8. Reservation of areas
9. Power of close areas
10. Availability of areas for grant of permit, licence or lease
11. Grant of reconnaissance permit
12. Grant of exploration licence
13. Grant of production lease
14. Period of commencement of operating rights
15. Power of Central Government to authorise survey, research and scientific investigations in areas covered under operating rights
16. Royalty
17. Fixed rent
18. Contribution towards International Seabed Authority
19. Safety of persons and property
20. Prevention and control of pollution and protection of marine environment
21. Power of Central Government and administering authority to issue directions
Chapter-III Power of Entry, Inspection, Search and Seizure
22. Power of entry, inspection, search and seizure
Chapter-IV Offences
23. Offences
24. Offences by companies
25. Place of trial
26. Previous sanction of Central Government for prosecution
27. Offences triable by Court of Session
Chapter-V Civil Liability and Adjudication
28. Civil liability and adjudication
Chapter-VI Miscellaneous
29. Extension of enactments to offshore areas
30. Compounding of offences
31. Recovery of certain sums as arrears of land revenue
32. Delegation of powers
33. Protection of action taken in good faith
34. Appeals
35. Power to make rules
36. Relaxation in specific cases
37. Persons to be public servants
38. Removal of difficulties
The First Schedule Rates of Royalty
The Second Schedule Rates of Fixed Rent


Bare Acts Back




  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement