Section 7(ii) in The Petroleum and Natural Gas Rules, 1959
(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.
