Section 6(C) in The Oilfields (Regulation and Development) Amendment Act, 2025
(C)in sub-section (2),––(i)in clause (d),––(a)for the words “oil wells”, the words “mineral oil wells and decommissioning and site restoration activities” shall be substituted;(b)for the word “oil”, the words “mineral oils” shall be substituted;(ii)in clause (e), for the word “oil”, the words “mineral oils” shall be substituted;(iii)in clause (g), for the word “mines”, the word “oilfields” shall be substituted;(iv)after clause (g), the following clause shall be inserted, namely:––“(ga) the collection, aggregation, dissemination, use or sharing of the data and samples related to mineral oils with the Central Government or any other party nominated by the Central Government, for the purposes of economic development, academic research and public welfare;”;(v)in clause (i), for the words “mined, quarried, excavated or collected”, the word “produced” shall be substituted;(vi)in clause (j), for the words “owners or lessees of mines of special or periodical returns and reports, and the forms”, the words “lessees of oilfields of special or periodical returns and reports, and the formats” shall be substituted;(vii)after clause (j), the following clauses shall be inserted, namely:–“(k) the sharing of production and processing facilities and other infrastructure, both on land and offshore, by two or more lessees for more efficient development of oilfields or production of mineral oils;(l) the safety at oilfields including safety mechanisms, standards and protocols for conduct of mineral oil operations, protection of persons and infrastructure such as terminals, installations, other structures and devices, and mineral oils;(m) the sound management of mineral oils in accordance with good international petroleum industry practices including obligations of lessees towards protection of environment during operations and while abandoning, decommissioning and undertaking site restoration activities;(n) the unitisation of leases across States, Union territories and offshore leases, where there is reservoir continuity or connectivity, or for efficient exploration, development or production of mineral oils;(o) promote and facilitate adoption of measures for reducing carbon and greenhouse gas emissions and decarbonising operations including but not limited to use of oilfields for other purposes, such as, production of hydrogen, carbon capture utilisation and storage or coal gasification;(p) reporting of carbon and greenhouse gas emissions related to, arising out of, or resulting from, mineral oil operations;(q) promote and facilitate development of comprehensive energy projects at oilfields, including planning, development, installation, sharing and use of infrastructure for carrying out mineral oil operations and solar, wind or other form of renewable energy projects;(r) any other matter which is required to be, or may be made by rules, or in respect of which provision is to be made under this section.”.
