Preamble - PETROLEUM AND NATURAL GAS RULES, 1959

PETROLEUM AND NATURAL GAS RULES, 1959

PREAMBLE

In exercise of the powers conferred by sections 5 and 6 of the Oilfields (Regulation and Development) Act, 1948 (53 of 1948) and in supersession of the Petroleum Concession Rules, 1949, the Central Government hereby makes the following rules, regulating the grant of exploration licenses and mining leases in respect of petroleum and natural gas which belongs to Government, and for conservation and development thereof, namely:

Rule 1 - Short title and commencement

(1) These rules may be called the Petroleum and Natural Gas Rules, 1959.

(2) They shall come into force on the 25th day of November, 1959.

Rule 2 - Savings

Nothing in these rules shall affect the provisions of the Petroleum Act, 1934 (30 of 1934), or the rules made thereunder.

Rule 3 -

Nothing in these rules shall affect the provisions of the Petroleum Act, 1934 (30 of 1934), or the rules made thereunder.

Rule 4 to 9 - General

Rule 4 - No prospecting or mining except under a license or a lease

No person shall prospect for petroleum except in pursuance of a petroleum exploration license (hereinafter referred to as a license) granted under these rules, and no person shall mine petroleum except in pursuance of a petroleum mining lease (hereinafter referred to as a lease) granted under these rules. Every holder of a license and every holder of a lease shall in these rules be referred to as the licensee and the lessee respectively.

Rule 5 - Grant of license or lease

(1) A license or lease in respect of-

(i) any land or mineral underlying the ocean within the territorial waters or the continental shelf ][or the exclusive economic zone][( of India and vested in the Union, shall be granted by the Central Government, and]

(ii) any land vested in a State Government, shall be granted by the State Government with the previous approval of the State Government.

(2) Every license and lease shall contain such of the terms covenants and conditions prescribed by those rules as are applicable and such additional terms, covenants and conditions as may be provided in the agreement between the Central Government and the licensee or the lessee.

Provided that [where the license or lease has been or is to be granted by the State Government] the Central Government shall consult the State Government before agreeing to such additional terms, covenants and conditions.

(3) The Central government, if it deems fit, may from time to time notify in the official Gazette particulars regarding the basis on which the Central Government may be prepared to consider proposals for prospecting or mining operations in any specified areas;

Rule 6 - Initial license or lease fee

A fee amounting to (i) ¹[Rs. 1,00,000/- (Rupees One Lakh)] in the case of a license and (ii) ²[Rs. 2,00.000/- (Rupees Two Lakh)] in the case of a lease shall be paid to the Central Government or the State Government ,as the case may be, by the licensee or lessee prior to the formal grant of a license or a lease.

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1. 1. Substituted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009 for the following : - "Rs. 25,000 (Rupees twenty file thousand)"

2. 2. Substituted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009 for the following : - "Rs. 50,000/- (Rupees fifty thousand)"

Rule 7 - Right of the licensee and the lessee

Subject to the Act or any rules made thereunder and subject also to terms of agreement that may be arrived at between the Central Government and the licensee or lessee after consultation with the State Government:

(i) every licensee shall have the exclusive right to carry out in addition to geological and geophysical surveys, information drilling and test drilling operations for petroleum in the area covered by the license and shall have the exclusive right to a lease over such part of the land covered by the license as he may desire;

(ii) every lessee shall have the exclusive right to conduct mining operations for petroleum and natural gas in and on the land demised by such lease together with the right to construct and maintain in and on such land such works, buildings, plants, waterways, roads, pipelines dams, reservoirs, tanks, pumping stations, tram ways, railways, telephone lines, electric power lines and other structures and equipment as are necessary for the full enjoyment of the lease or for fulfilling his obligation under the lease.

Rule 9 - Date of effect of licenses and leases

Every license and every lease shall be effective from the date specified in this behalf in the license or the lease.

Rule 10 - Area and term of license

The area covered by license shall be specified therein and the license shall in the first instance be valid for a period of four years, which may be extended for]¹[* * *] ² [further periods of one year each ][till the expiry of the exploration period(s) provided under the agreement if any, or unless otherwise specified by the Central Government in this regard].

1. Omitted by G.S.R. 813, dated 16.12.2004 (w.e.f. 16.12.2004).

2. Inserted by G.S.R. 295(E), dated 1.4.2003.

Rule 11 -

The area covered by license shall be specified therein and the license shall in the first instance be valid for a period of four years, which may be extended for]¹[* * *] ² [further periods of one year each ][till the expiry of the exploration period(s) provided under the agreement if any, or unless otherwise specified by the Central Government in this regard].

1. Omitted by G.S.R. 813, dated 16.12.2004 (w.e.f. 16.12.2004).

2. Inserted by G.S.R. 295(E), dated 1.4.2003.

Rule 12 - Area and term of a lease

The area covered by a lease shall ordinarily be 250 sq.kms. and the term of a lease shall ordinarily be 20 years.

Provided that the Central Government may, if satisfied that it is necessary in public interest so to do, by notification, relax the condition regarding area ¹[[and term]] aforesaid, in relation to any application for lease.

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1. 9. Inserted by the Petroleum and Natural Gas (Amendment) Rules 2014 vide Notifications No. G.S.R 874(E) dated 13.11.2014.

Rule 13 - Mining lease fees rent

(1) The applicant for a lease shall, before the lease is granted to him:

(a) deposit with the Central or State Government, as the case may be, as security, a sum of ¹[Rs. 8,00,000/- (Rupees Eight Lakh)], for due observance of the terms and conditions of the lease;

(b) also deposit with the Central Government or the State Government as the case may be, for meeting the preliminary expenses such sum, not exceeding ²[Rs. 1,20,000/- (Rupees One Lakh Twenty Thousand)] as the Central Government or the State Government, with the approval of the Central Government, may determine;

(2) On the grant of a lease, the lessee

(a) shall pay to the Central Government or the State Government , as the case may be, for every year a fixed yearly dead rent at the following rates:

Rs. 12.50 per hectare or part thereof for the first 100 sq. km. and ³[Rs. 100.00 (Rupees One Hundred)], per hectare or part thereof for area exceeding the first 100 sq. km. provided that the lessee shall be liable to pay only the dead rent or the royalty , whichever is higher in amount but not both;

⁴[Provided that the lessee shall pay within thirty days dead rent of the grant of Petroleum Mining Lease and yearly dead rent in advance for every subsequent year.]

(b) shall also pay to the State Government for the surface area of the land actually used by him for the purpose of the operations conducted under the lease, surface rent at such rate, not exceeding the land revenue and cess assessed or assessable on the land, as may be specified by the State Government with the approval of the Central Government.

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1. 6. Substituted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009 for the following : - "Rs. 2,00,000/- (Rupees Two Lakh)",

2. 7. Substituted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009 for the following : - "Rs. 30.000/- (Rupees thirty thousand)","

3. 8. Substituted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009 for the following : - "Rs.25 (Rupees twenty five)"

4. 5. Inserted by the Petroleum and Natural Gas (Amendment) Rules, 2009 vide Notification No. GSR899(E) dated 25.11.2009 w.e.f. 25.11.2009

Rule 14 - Royalty on petroleum and furnishing of returns and particulars

(1)     (a) Notwithstanding anything in any agreement, a lessee shall

(i) where the lease has been granted by the Central Government pay to that Government

(ii) where the lease has been granted by the State Government, pay to that Government, ]¹[a royalty in respect of any mineral oil mined, quarried excavated or collected by him from the leased area at the rate specified in Schedule of the Act from time to time. The royalty shall be payable on monthly basis, as may be provided for in the lease and shall be paid by the last day of the month succeeding the period in respect of which it is payable]

Provided that the Central Government or, as the case may be the State Government with the approval of the Central Government may direct that such royalty be paid in petroleum and natural gas;

[Provided further that such royalty shall not be payable in respect of any crude oil, casing head [coal bed methane or gas obtained from gas hydrate] which is unavoidably lost or is returned to the reservoir or is used for drilling or other operations relating to the production of petroleum or natural gas or both.]

(b) Every lessee shall pay to the State Government where the lease has been granted by that Government, royalty for the period of lease before the first November, 1962 at the rate specified in the lease deed.

(2) The lessee shall, within the first seven days of every month or within such further time as [the Central Government or the State Government, as the case may be] may allow, furnish or cause to be furnished to [the Central Government or the State Government, as the case may be], a full and proper return showing the quantity [* * *] of all crude oil, casinghead condensate and natural gas obtained during the preceding month from mining operations conducted pursuant to the lease. The monthly return required to be furnished shall be, as nearly as may be, in the form specified in the Schedule annexed to these rules.

(3) If [the Central Government or the State Government, as the case may be] is not satisfied with any return furnished in accordance with sub-rule (2), it may require the person furnishing the same to furnish such further particulars as it may demand with respect to the crude oil, casing head condensate or natural gas obtained as aforesaid, and may appoint an officer in this behalf to make all necessary enquiries in relation to such crude oil, casing head condensate or natural gas. The officer so appointed may make all such enquiries and may require the lessee or the manager or person acting as manager or secretary of such lessee to produce for his inspection at the office of such lessee any books, accounts, documents, writings, papers or instruments in his possession or under his control which such officer may consider necessary to enable him to ascertain the quantity [* * *] of the crude oil, casing-head condensate and natural gas obtained as aforesaid and may make copies of any entries or matters contained in such books, accounts, documents, writings, papers or instruments and upon completion of such enquiries such officer shall report thereon to [the Central Government or the State Government as the case may be.]

[On receipt of such report, ][the Central Government or the State Government, as the case may be,] [if it is of the opinion that the quantity of any crude oil, casing-head condensate or natural gas declared in the return furnished in accordance with this rule is too low; may determine the quantity of such crude oil, casing-head condensate or natural gas and royalty shall be paid" on the quantity so assessed.]

(4) Every officer in the Central or State Government service shall preserve and aid in preserving secrecy with regard to the contents of any return made under this rule which have come to his knowledge in his official capacity and shall not communicate such matter to any other person unless required in the performance of his official duties or under the authority of a court of competent jurisdiction.

1. Substituted by G.S.R. 295(E), dated 1.4.2003.

Rule 15 - Surveys

If at the time of the grant or at any time during the term of the lease, the State Government is of the opinion that survey or re-survey of the land covered by such lease or any part of such land is necessary, such land or part thereof shall be surveyed by a qualified surveyor and the lessee shall within the period specified by the State Government pay to the State Government for such survey or resurvey such fee as the State Government may with the approval of the Central Government, determine.

Rule 16 - Identification of areas

Within three months from the date referred to in rule 9, the licensee or the lessee shall display notices at all conspicuous points on the area covered by the license or the lease so as to indicate its boundaries and shall thereafter during the term of such license or lease maintain such notices to the satisfaction of the State Government.

Rule 17 - Transfer or Assignment

¹[(1)] The licensee or the lessee shall not assign or transfer his right, title and interest in respect of the license or the lease or ³ [in respect of the land or mineral underlying the ocean within the territorial waters or the continental shelf of India covered by such license or lease granted by the Central Government, without the consent in writing of the Central Government, and in the case of land covered by a license or lease granted by the State Government, without the consent in writing of the Central Government being first obtained through the State Government:]

²[Provided that in case where a contract has been signed between the licensee/lessee and the Central Government, the transfer or the assignment, as the case may be, shall be governed by the terms and conditions of the contract, and will be effected in the manner laid down in such contract.

(2) Upon receipt of the consent of the Central Government referred to in sub--rule (1) the license or lease, as the case may be, shall be issued in name of the transferee or the assignee, severally or jointly, to the extent of the transfer or the assignment, with effect from the date from which such transfer or assignment is made effective.]

1. Renumbered as sub-Rule (1) thereof by G.S.R. 295(E), dated 1.4.2003.

2. Inserted by G.S.R. 295(E), dated 1.4.2003.

3. Substituted by G.S.R. 371, dated 9.3.1966.

Rule 18 - Pre-emption

(1) In the case of a national emergency in respect of petroleum, the Central Government shall, at all times, during such emergency, have the right of pre-emption of the refined petroleum or petroleum products produced from the crude oil or natural gas where the lessee is permitted to sell, export or dispose of it without its being refined within India; provided that the fair market price prevailing at the time of pre-emption shall be paid to the lessee by the Central Government, for the petroleum or petroleum products or the crude oil or natural gas taken in pre-emption.

(2) The Central Government shall be the sole judge as to what constitutes a national emergency in respect of petroleum, and its decision in this respect shall be final.

Rule 19 - General Provision

The licensee or the lessee shall:

(a) maintain in good repair and conditions all apparatus, appliances and wells capable of producing petroleum on the land covered by the license or the lease.

(b) execute all prospecting or mining operations on such land in a proper and workman like manner in accordance with such methods and practice as are customarily used in modern oilfield practice and abide by all instructions, directions and orders that may be given pursuant to any rules under Chapter IV, and

¹[(c) the licensee or the lessee shall, as soon as possible provide the Central Government or its designated agency, free of cost, all data earlier obtained or to be obtained as a result of petroleum operations under the license or lease including, but not limited to, geological, geophysical, geochemical, petrolphysical, engineering, well logs, maps, magnetic tapes, cores, cuttings and production data as well as all interpretative and derivative data, including reports, analyses, interpretations and evaluation prepared in respect of petroleum operations and as such data shall be the property of the Central Government:

Provided that the licensee or the lessee shall have the right to make use of such data, free of cost, for the purpose of petroleum operations under the license or lease;

(d) the Central Government or its designated agency shall have the rights to disclose at any time, any or all data of non-proprietary nature, to any person or legal entity, if in the opinion of the Central Government or its designated agency disclosure of such data shall help and promote exploration and production activities in India:

Provided that the disclosure of any data of proprietary nature for these purposes may be made by the Central Government or its designated agency at any time with the consent of the licensee or the lessee:

Provided further that in cases where five years have lapsed from the date from which such data becomes available or upon determination of the license or lease, whichever is earlier, such data may be disclosed to any person or legal entity to promote exploration and production of hydrocarbons, for which disclosure no consent shall be required:

Provided also that in case of a conflict on the question as to whether any particular data is of proprietary nature, the Central Government shall be the sole authority to decide on the matter;

(e) upon determination of a license or lease in respect of an on land area, a copy of the data shall also be provided to the State Government, which has granted license or lease.]

1. Substituted by G.S.R. 507(E), dated 28.8.2006 (w.e.f. 28.8.2006), for the following:-

"(c) upon the determination of the license or the lease or upon the relinquishment of any area covered by it shall furnish to the Central Government where a license or lease is granted by that Government, and to the Central Government throuogh the State Government where a license or lease is granted by the State Government confidentially complete records of all the data such as surface geological maps and sections, magnetic and gravity measurements and anomaly maps, seismic profiles, sections and structure contour maps, electrical and telluric current survey data, and other information which have a direct or indirect bearing on the petroleum and mineral possibilities in the area, collected by the licensee or the lessee or his agents or contractors."

 

 

 

 

 

 

 

 

 

 

 

Rule 19A - Recovery of helium from natural gas

¹[19-A. Recovery of helium from natural gas. - 

(1) Nothing contained in these rules or the terms of a license or a lease or a contract will give right to a licensee or a lessee to use, sell or otherwise dispose of Helium which may be produced with natural gas and the licensee/lessee spall dispose of such helium in accordance with such directions as may be issued in this behalf by the Central Government or by an officer or an agency duly authorised for this purpose by the Central Government.

(2) If the Central Government desires to extract helium from natural gas, the licensee/lessee, in order to enable the Government to install and operate equipment and facilities for carrying out helium recovery operations, shall make available to the Central Government or its nominee the area and utilities required for such operations and in such a case the licensee/lessee shall be entitled for compensation based on the internal company accounting practices to be mutually agreed between the licensee/lessee and the Central Government/its nominee.]

1. Inserted by G.S.R. 295(E), dated 1.4.2003.

Rule 20 - Suspension of conditions of license or lease

(1) Upon written application being made by the licensee or the lessee, or, where there are two or more of them, by not less than one-half of their number, [the Central Government, where the license or the lease has been granted by it, or the State Government with the prior approval of the Central Government where the license or the lease has been granted by the State Government may, from time to time, if it considers that adequate reason have been furnished, authorise], for periods not on any occasion exceeding six months, suspension of any or all of the terms, covenants or conditions relating to the working of the ¹ [area] covered by the license or the lease.

(2) [The Central Government or the State Government, as the case may be,] if it authorises; suspension as aforesaid, impose such conditions as it may think fit for the protection of any bore-holes, equipment or works on such ¹[area], or for the protection of any petroleum deposits, water or minerals in such ¹[area] or in any adjacent ¹[area], or for any other purpose whatsoever and the licensee or the lessee shall comply with such conditions as if they are incorporated in the license or the lease.

1. Substituted by G.S.R. 295(E), dated 1.4.2003.

Rule 21 - cancellation of licenses and leases

(1) If the licensee or the lessee or his executor, administrator or assignee at any time during the term of the license or the lease:

(a) fails to fulfil, or contravenes, any of the terms, covenants and conditions contained therein, or

(b) fails to use the land covered by it bonafide for the purposes for which it has been granted, or

(c) uses such ¹[area] for a purpose other than that for which it has been granted, 

²[the Central Government, or, as the case may be, the State Government with the prior approval of the Central Government]³[, may, after considering the representation, if any, made by such person impose the penalty aforesaid], where it is satisfied that the failure, contravention or user is such as cannot be remedied, on giving thirty days' notice to such person, ⁴ [and after considering the representation if any, made by him] forfeit the whole or any part of the security deposit made under rule 11 (1) or rule 13 (1) (a) and may cancel the license or the lease. Such cancellation shall be published in the Official Gazette and shall take effect from the date of such publication. If the failure, contravention or user is considered to be of a remediable nature ⁵ [the Central Government or the State Government, as the case may be, shall give notice] to such person requiring him to remedy the same within sixty days from the date of receipt of the notice and informing him that the penalty as aforesaid may be imposed if such remedy is not provided within such period. ⁶ [The Central Government, or, as the case may be, the State Government with the prior approval of the Central Government]⁷[, may, after considering the representations if any, made by such person, impose the penalty aforesaid], if such person fails to so remedy within such period:

Provided that the failure on the part of such a person to fulfil any of the terms, covenants and conditions of the license or lease shall not give the State Government any power to impose the penalty as aforesaid in so far as such failure arises from the force majeure and if through force-majeure the fulfillment of any of the terms, covenants and conditions of the license or the lease is delayed, the period of such delay shalll be added to the period fixed by the license or the lease for the performance of any act. ?Force majeure? includes an act of God, war, insurrection, riot, civil commotion, tide, storm, tidal wave, flood, lightning, explosion, fire, earthquake, and any other happening which the licensee or the lessee could not reasonably prevent or control.

(2) A license or a lease may be cancelled either wholly or in part ⁸ [by the Central Government where such license or lease has been granted by it and by the State Government, after the approval of the Central Government, where such license or lease has been granted by it] upon the written request of the licensee or the lessee or, where there are two or more of them, of not less than one-half of their number and such cancellation shall be published in the Official Gazette and shall take effect from the date of such publication: Provided that in the case of a request for cancellation in part of a license or a lease, if the State Government is of the opinion that survey or re-survey is necessary such survey or re-survey shall be carried out by a mining surveyor and the licensee or the lessee shall within the period specified by the State Government pay to the State Government for such survey or re-survey such fee as the State Government may, with the approval of, the Central Government, determine.

(3) If during the term of a license or a lease any part of the land covered by it is required for any public purpose, [the Central Government or as the case may be, the State Government after approval of the Central Government, may ]upon one month's notice, [and after considering representation, if any, made by the person concerned] cancel such license or lease in so far as it relates to the said part of the land subject to such restrictions and conditions as it may impose and such cancellation shall be published in the Official Gazette and shall take effect from the date of such publication.

⁹[(4) Where the Central Government has entered into an agreement with the licensee, license and the lease, as the case may be, shall automatically stand cancelled upon the expiry or termination of such contract.]

1. Substituted by G.S.R. 295(E), dated 1.4.2003, for the following:-

"land"

2. Inserted by G.S.R. 295(E), dated 1.4.2003.

3. Substituted by G.S.R. 684, dated 5.5.1976.

4. Inserted G.S.R. 684, dated 5.5.1976.

5. Substituted by G.S.R. 371, dated 9.3.1966.

6. Substituted by G.S.R. 371, dated 9.3.1966.

7. Substituted by G.S.R. 684, dated 5.5.1976.

8. Substituted by G.S.R. 371, dated 9.3.1966.

9. Inserted by G.S.R. 295(E), dated 1.4.2003.

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

Rule 22 - Delivery of premises upon determination of license or lease

¹[ (1) Upon determination or cancellation or relinquishment in part or in full of a license, the licensee shall deliver the area released on account of the determination or cancellation or relinquishment after restoring it in good order and condition in accordance with international practices within six months from the date of such determination or cancellation or relinquishment, or within such further time as the Central Government or the State Government, as the case may be, may allow.

(2) In the event of lessee opting not to continue mining operations and opts to relinquish the leased area in part or in full, or a lease is to be determined, the lessee shall deliver up the area released by such relinquishment or determination of lease after restoring it in good order and condition in accordance with the abandonment plan approved by the Central Government. However, lessee shall have to give prior written notice of at least one year before the date of intended relinquishment or determination as the case may be, to the Central Government along with an abandonment plan incorporating all actions and steps necessary to restore the area in accordance with international practices, for approval of the Central Government.

(3) Upon cancellation of a mining lease under these rules, the lessee shall deliver up the area covered by such lease after restoring it in good order and condition in accordance with an abandonment plan, prepared in accordance with established international practices and approval by the Central Government.

(4) Upon determination or cancellation or relinquishment of a license or a lease, the holder of such license or lease, as the case may be, shall take all necessary steps to prevent consequent hazards to human life, property, environment, marine resources or navigation, to the satisfaction of the Central Government or the State Government, as the case may be.]

²[(5) The licensee or lessee after determination, cancellation or relinquishment of his license or lease shall immediately remove and dispose of any petroleum, all stores, equipment, tools, machinery from such area.]

³[(6) If such petroleum, stores, equipment, tools, machinery and improvements are not removed or disposed off and the area restored to good order and condition within six months prior to the determination, relinquishment or cancellation of the license or lease, the Central Government or the State Government as the case may be, shall proceed with the removal and disposal of such petroleum, stores, equipments tools, machinery and restore the area at the risk and cost of the licensee or lessee.

(7) The net proceeds of such sale shall be held by the Central Government, or the State Government, as the case may be, until applied for and obtained by the licensee or the lessee.]

1. Substituted by G.S.R. 295(E), dated 1.4.2003.

2. Substituted by G.S.R. 813(E), dated 16.12.2004.

3. Substituted by G.S.R. 295(E), dated 1.4.2003.

 

 

 

 

 

 

 

 

 

Rule 23 - Fee, etc. payable by due date

(1) All license fees, lease fees, royalties and other payments under these rules shall, if not paid to ¹[the Central Government or the State Government, as the case may be] within the time specified for such payment, be increased by ²[a penal rate of 200 (two hundred) basis points over the prime lending rate of State Bank of India for the delayed period.]

(2) Subject to these rules, if any license fee, lease fee, royalty or other payment due in respect of a license or a lease is in arrears for more than three months, ³[the Central Government or, as the case may be, the State Government with the prior approval of the Central Government, may] cancel such license or lease and such cancellation shall be published in the Official Gazette and shall take affect from the date of such publication.

1. Substituted by G.S.R. 371, dated 9.3.1966.

2. Substituted by G.S.R. 295(E), dated 1.4.2003.

3. Substituted by G.S.R. 371, dated 9.3.1966.

Rule 24 - Preservation of cores and samples for examination etc

(1) Every licensee or lessee shall

(a) so far as is reasonably practicable collect, label and preserve for reference for a period of at least twelve months all bore cores and characteristic samples of the strata encountered in all bore-hole on the land covered by the license or the lease and samples of any petroleum or water discovered in any bore-hole on such ¹[area], and

(b) furnish to the Central Government detailed reports of all examinations made of such cores and samples.

(2) Cores and samples preserved as aforesaid shall at all times be made available for examination to the agent authorised by the Central Government and may be taken for the purpose of analysis or other examination but no information obtained of a result of such analysis or examination shall be published without the consent of the licensee or the lessee unless the Central Government deems fit to direct otherwise.

1. Substituted by G.S.R. 295(E), dated 1.4.2003, for the following:-

"land"

Rule 25 - Direction to prevent waste

The lessee shall comply with such directions as the Central Government, ¹[where the lease has been granted by that Government or where the lease has been granted by the State Government, as the Central Government, or the State Government, with the prior consent of the Central Government] may issue restricting the use of petroleum or ²[oil or gas or coal bed methane or gas hydrate] for any purpose which the Central Government or the State Government may consider to be uneconomical or conductive to waste.

1. Substituted by G.S.R. 371, dated 9.3.1966.

2. Substituted by G.S.R. 295(E), dated 1.4.2003, for the following:-

"natural gas"

Rule 26 - Spacing of wells

The Central Government may issue instructions for

(a) the spacing of oil wells; and

(b) the spacing of gas wells:

Provided that no such well shall be drilled at any point, within a minimum distance, to be prescribed by the Central Government, of any railway, pipeline or other right of way, surveyed road, dwellings, industrial plant, air-craft runway, buildings used for military or public purposes, or within three kilometres of any mine, whether active or abandoned, unless the special permission of the Central Government is obtained in advance.

Rule 27 - Restriction of production

The Central Government may in the interests of conservation of mineral oils by general or special order, restict the amount of petroleum or natural gas or both that may be produced by a lessee in a particular field.

Rule 28 - Regulations of operations

(1) The Central Government may by notification in the Official Gazette prescribe conditions to regulate the conduct of operations by a lessee ¹[operations by a lessee] in a field or area where it has reason to believe that the petroleum deposit extends beyond the boundary of the leased ¹[boundary of the leased] area into areas worked by other lessees [by other lessees] and may require the lessee ¹[require the lessee] to undertake any operation or prohibit any operation or permit it to be undertaken subject to such conditions as it may deem fit.

(2) Any order under rule 27 or notification issued by the Central Government under sub-rule(1) of this rule shall be deemed to be a condition of the lease.

1. Substituted by G.S.R. 295(E), dated 1.4.2003.

Rule 29 - Control of operations to prevent escape of petroleum or access of water

The Central Government may after reasonable notice to the lessee:

(a) assume control of the operation of an oil well or gas well and adopt such means as may appear to it necessary or expedient to prevent the escape of petroleum or water from the well, if the lessee fails to do so or appears unable to do so:

(b) assume control of the operation of an oil well or gas well and adopt such means as may appear to it necessary or expedient to prevent the access of water to such well; or to the petroleum bearing or gas bearing strata or both.

(c) for the above purposes appoint such agents as may be deemed necessary and authorise them to enter upon the premises and perform the work and for this purpose to take possession of and use any drilling rig, derrick, tolls, machinery and other appliances or materials necessary for the performance of the work which may be upon the location or which may be in the possession or control of the lessee; and

(d) recover from the lessee all the costs and expenses incurred in the performance of the operations so undertaken by the Central Government.

Rule 30 - Suspension etc., of operations

No licensee or lessee shall:

(i) suspend normal drilling;

(ii) suspend normal producing operations;

(iii) abondon an oil well or gas well;

(iv) re-condition such a well;

(v) resume drilling operations after a previous completion, suspension or abandonment of such a well; or

(vi) resume producing operations after a previous suspension without priority giving to the Central Government at least a fortnight?s notice of any or all of the aforesaid actions, provided that, if normal drilling or normal producing operations have to be suspended immediately due to any unforeseen reason, notice thereof shall be given to the Central Government within twenty four hours of such suspension.

Rule 31 - Shutting down of wells

(1) If the Central Government is satisfied after holding an enquiry that an oil well or gas well is being operated in such a way that any provision of these rules or any order of the Central Government pursuant to these rules has been or is being contravened, the Central Government may order that, on and after a date to be fixed by the order, no production is to be permitted from the well and that it is to be shut down and kept shut down until such time as the Central Government may specify.

(2) If, in the opinion of the Central Government, waste, damage to property, or pollution can thereby be prevented, the Central Government may order the well to be shut down pending an enquiry under sub-rule (1), which enquiry shall be held within fifteen days of the making of such order.

Rule 32 - Agency for supervision

(1) For the purpose of ascertaining whether the provisions contained in rule 24 to 28 and 30 and any orders, instructions and directions issued thereunder have been or are being complied with by the licensee or the lessee and whether the prospection or mining operations are being carried on by him in accordance with these rules, the Central Government may, by notification in the Official Gazette, constitute a suitable agency consisting of such number of persons as the Central Government thinks fit.

(2) It shall be the duty of such agency for the purpose aforesaid to supervise from time to time any oil well or gas well, or any drilled hole or information well in the process of drilling and submit its report to the Central Government accordingly.

(3) The agency may, in order to carry out its functions under these rules, depute any person authorised by it in this behalf to enter into and inspect any oil well or gas well, or any drilled hole or information well in the process of drilling.

Rule 32A - Penalties

(1) If the holder of a Petroleum Exploration License or Mining Lease or his transferee or assignee fails, without sufficient cause, to furnish the information or returns or acts in any manner in contravention of sub-rule (2) of rule 14, rule 19 ]¹[rule 21]²[and rule 24, or to allow any authorised person as provided in rule 32 to enter into and inspect any oil well or gas well or any drilled hole or information well in the process of drilling, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.

(2) Whoever, after having been convicted of any offence referred to in sub-rule (1), continues to commit such offence shall be punishable for each day after the date of the first conviction during which he continues so to offend, with fine which may extend to one hundred rupees.]

1. Inserted by G.S.R. 295(E), dated 1.4.2003.

2. Inserted by G.S.R. 761(E), dated 10.9.1992.

Rule 33 - Arbitration of disputes

Every license or lease shall be subject to the following term, namely:

Any dispute (including a dispute regarding the market price referred to in rule 18) between the Government and the licensee or the lessee regarding

(a) Any right claimed by the licensee or the lessee under the license or lease, or

(b) Any breach alleged to have been committed by the licensee or lessee or any of the term, covenants of the license or lease, or any penalty proposed to be inflicted thereof; or

(c) the fees, royalty or rents payable under the license or the lease, or

(d) any other matter or thing connected with the license or the lease

shall be settled by two arbitrators, one to be nominated by the Central Government and the other by the licensee or lessee; or, in case of disagreement between the arbitrators, by an umpire appointed by the arbitrators by writing under their hands before proceeding with arbitration. The arbitrators or the umpire shall also determine which party shall bear the Expenses of the the arbitration or whether such expenditure shall be devided between the two parties and if so, in what proportion.

The Arbitrotors or the umpires, as the case may be, from time to time, with the concent of all the parties to the contract enlarge the time for making the award. Subject to the aforesaid, the provisions of the arbitration act 1940 and the Rules thereunder for the time being in force, shall apply to the Arbitration proceedings under this clause.

Rule 34 - Saving or existing licenses and Leases

Notwithstanding the supersession of Petroleum Concession Rules, 1949, all licenses and leases granted thereunder, which are still in force on the commencement of these rules, shall subject to the provisions contained in sub-rule 1 (a) of Rule 14, continue to be in force, and such supersession shall not affect :

(i) any right, privilege, obligation or liability acquired, accrued or incurred under the said Petroleum Concession Rules, 1949, or

(ii) any penalty, forfeiture or punishment incurred in respect of any contravention of the provisions of the said Petroleum Concession Rules, 1949, or the said licenses and leases.

Provided that any such license or lease may be modified by mutual agreement between the Central Government and the licensee or the lessee, where such license or lease has been granted by the Central Government, or between the State Government and the licensee or the lessee, with the approval of the Central Government where such license or lease has been granted by the State Government.

Rule 35 - Power to exempt from operation of certain rules

¹[35. Power to exempt from operation of certain rules. - 

(i) The Central Government may grant exemption under section 12 of the said Act, subject to specified conditions to a licensee or lessee from the provisions of rule 6(i) and (ii), rule 11, sub-rules (1) and (2) of rule 13, where it is in the public interest to do so.

(ii) The Central Government, may consult the State Government in the matter of granting exemptions in respect of onland areas under sub-rule (i).]

1. Inserted by G.S.R. 295(E), dated 1.4.2003.

Schedule - SCHEDULE

SCHEDULE

[See Rule 14 (2)]

Monthly Return of Crude Oil , Casing-Head Condensate and Natural Gas Produced

Petroleum Mining Lease No. ................................................................

Name of lease .......................................................................................

Month & Year ......................................................................................

A. Crude Oil

Total	Metric	Metric	Tonnes	Metric	tonnes	Metric	Tonnes		Remarks
Tonnes obtained		unavoidably lost or returned to natural reservoir		used for purposes of petroleum mining operations approved by the State Government		obtained Col. 2 & 3		less
1.		2.		3.		4.			5.

B. Casing-head Condensate

Total	Metric	Metric	Tonnes	Metric	tonnes	Metric	Tonnes		Remarks
Tonnes obtained		unavoidably lost or returned to natural reservoir		used for purposes of petroleum mining operations approved by the State		obtained Col. 2 & 3		less
				Government
1.		2.		3.		4.			5.

C. Natural Gas

Total metres	Cubic obtained	Cubic	metres	Cubic	metres		Cubic	metres		Remarks
		unavoidably lost or returned to natural reservoir		obtained purposes petroleum mining operations approved by the State Govt.		for of	obtained Cols. 2 & 3		less
1.		2.		3.		4.			5.

I or We do hereby solemnly and sincerely declare and affirm that the information in this return is true and correct in every particular and make this solemn declaration conscientiously believing the same to be true.