Section 7(2) in The Oilfields (Regulation And Development) Act, 1948
(2)The rules made under sub-section (1) shall provide-(a)for giving previous notice of the modification or alteration proposed to be made thereunder to the lessee, and where the lessor is not the Central Government also the lessor, and for affording them an opportunity of showing cause against the proposal;(b)for the payment of compensation by the party who would be benefited by the proposed modification or alteration to the party whose rights under the existing lease would thereby be adversely affected; and(c)for the principles on which, the manner in which and the authority by which the said compensation shall be determined.
