Section 7 in The Petroleum and Natural Gas Rules, 1959
7. Rights of the licensee and the lessee. - Subject to the Act or any rules made thereunder and subject also to terms of the agreement that may be arrived at between the Central Government and the licensee or the lessee or, where the land is vested in a State Government 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 to a lease over such part of the [area] 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 [area] [Substituted by G.S.R. 295(E), dated 1.4.2003. ] such works, buildings, plant, [platform] [Inserted by G.S.R. 295(E), dated 1.4.2003. ] waterways, roads, pipelines, dams, reservoirs, tanks, pumping stations, tramways, railways, telephone lines, electric power lines and other structures and equipment [and other facilities] [Inserted by G.S.R. 295(E), dated 1.4.2003. ] as are necessary for the full enjoyment of the lease or for fulfilling his obligations under the lease.
