Section 14 — Period of commencement of operating rights.

The Offshore Areas Mineral (Development and Regulation) Act, 2002
A holder of operating right shall commence operation within the period specified below after the grant of the operating right and shall thereafter conduct such operation in proper, skilful and workman-like manner, as follows:-- table (a) reconnaissance permit six months; 1 [(aa) composite licence one year;] (b) exploration licence one year; and (c) production lease two years. /table

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