Section 29 in The Petroleum and Natural Gas Rules, 1959
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, 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 [oil bearing or to both or gas bearing or coal bed methane bearing or gas hydrate being strata;](c)for the above purpose 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, tools, 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.
